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Judgment
12 paragraphs · 354 wordsAchal Kumar Paliwal, J
This is first bail application filed on behalf of applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
The applicant is in jail since 04.12.2025 in connection with Crime No.201 of 2025 registered at P.S. Garh, Police Chowki Lalgaon, District-Rewa for the offence punishable under Section 34(2) of Excise Act and Section 3(5) of BNS.
Prosecution story in brief is that applicant was found in possession of 71.08 of bulk litres of factory made liquor without any license.
Learned counsel for the applicant submits that applicant is in jail since 04.12.2025. Applicant has been falsely implicated in the case. On above grounds, it is urged that applicant be released on bail.
Learned Panel Lawyer for the respondent/State, on the other hand, has opposed the application.
6 . Looking to overall facts and circumstances of the case, I deem it proper to release the applicant on bail.
It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.
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.
It is also observed that if the applicant is found to be involved in the offence of same nature, after her/his release on bail, then, the present bail order shall stand cancelled without further reference to this Court; and the State/prosecution will be free to arrest the accused in the present case also.
Soft copy of this bail order be sent immediately/forthwith to the applicant through concerned Jail Superintendent.
M.Cr.C. stands allowed and disposed of.