Awdhesh @ Aashu Pandey vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.595/2025 registered at Police Station Excise, District Seoni for the offence punishable under Section 34(2) the M.P. Excise Act. The applicant is in jail since 24.12.2025.

Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. It is submitted that the illegal alcohol was recovered from the possession of the co-accused Ahsan Khan and on his memorandum, the applicant was arrested on the ground that his vehicle was used in the offence. The applicant has no previous criminal record. Trial will take time to be concluded, hence, the applicant be enlarged on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicant was involved in the offence, therefore no case of bail is made out, hence, the applicant is not entitled to be enlarged on bail.

Heard the parties and perused the case diary.

Looking to the factual aspects of the case and the fact that the applicant has no criminal record, coupled with the fact that 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 the applicant shall be released on bail on his 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 his 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 applicant shall comply with the provisions of Section 480(3) of BNSS.

Accordingly, Misc. Criminal Case stands disposed of.

Certified copy as per rules.