Anil Uikey And Others vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is the first application filed by the applicants under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.678/2025 registered at Police Station Barghat, District Seoni for the offence punishable under Section 34(2) of the M.P. Excise Act. The applicant is in jail since 27.12.2025.

Learned counsel for the applicants has submitted that the applicants are innocent and has falsely been implicated in the case on the basis that 75 bulk liters illegal liquor has been recovered from the possession of applicant Anil Uikey and on the basis of his memorandum, the applicant Satish has been made accused. The offence is triable by the Court of Judicial Magistrate First Class and trial will take time to be concluded, hence, the applicants be enlarged on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicants were involved in the offence, hence, they are not entitled to be enlarged on bail.

Heard the parties and perused the case diary.

Looking to the factual aspect of the case and the fact that the case is triable by the Judicial Magistrate First Class coupled with the fact that investigation and trial will take time to be concluded, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application is allowed.

It is directed that applicants shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for their appearance before the said Court on all such dates as may be fixed by that Court in this regard during pendency of trial.

It is further directed that the applicants shall comply with the provisions of Section 480(3) of BNSS.

Accordingly, Misc. Criminal Case stands disposed of.

Certified copy as per rules.