Manish Shivhare And Others vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is the first bail application filed by the applicants under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.581/2025 registered at Police Station - Sarni, District - Betul (M.P.) for the offence punishable under Sections 34(2) of M.P. Excise Act. Applicants are in detention since 04.10.2025.

As per the prosecution story, on receiving information from the informant Police made a search and recovered 137.820 bulk liter liquor from possession of applicants Shivram @ Golu and Santosh. They disclosed the name of applicant No.1 Manish in their memorandum. Therefore, the offence has been registered against the present applicants under the aforesaid section.

Learned counsel for the applicant submitted that applicants are innocent and have been falsely implicated. They are in jail since 04.10.2025 & 03.10.2025. Offence is triable by J.M.F.C. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicants may be released on bail pending the trial.

On the other hand, learned counsel for the respondent/State has opposed the bail application and prayed for it's rejection.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merits of the case, I am inclined to release the applicants on bail. Consequently, bail application under Section 483 of B.N.S.S. 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) with one solvent surety each 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 B.N.S.S.

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.