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Judgment
9 paragraphs · 372 wordsPramod Kumar Agrawal, J
This is the second bail application filed by the applicant under Section 483 of BNSS for grant of regular bail relating to Crime No.773/2025 registered at Police Station - Kotwali, Katni, District Katni (M.P.) for the offence punishable under Sections 34(2) of M.P. Excise Act. Applicant is in detention since 06.09.2025. His first bail application was dismissed as withdrawn on 19/09/2025.
As per the prosecution story, on receiving information from the informant police made a search and recovered 70.38 bulk liters of country made liquor from the possession of applicant. On the basis of which the offence has been registered against the present applicants under the aforesaid section.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 06.09.2025. There is no criminal antecedents against the applicant. The allegations leveled against him are patently false and frivolous. Conclusion of the trial will take considerable time, therefore, it has been prayed that the applicants may be released on bail.
On the other hand, learned counsel for State has opposed the grant of bail to the applicants and prayed for its rejection.
Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicants on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicants, stands allowed.
It is directed that applicants be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety in the like amount to the satisfaction of the trial Court, for their regular appearance before the trial Court during trial with a condition that they shall remain present before the concerned Court on all the dates fixed by it during trial. They shall abide by all the conditions enumerated under Section 480(3) of BNSS.
This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.