Mukesh Lodhi vs State Of Madhya Pradesh

Vinay Saraf, J

This is first application filed under section 483 of BNSS, 2023 for grant of bail on behalf of applicant Mukesh Lodhi S/o Santosh Lodhi in connection with Crime No. 141/2026, registered at Police Station - Hata, District- Damoh under section 34(2) of M.P. Excise Act.

The prosecution case, in brief is that on secret information, the applicant was intercepted, who was transporting 82 bulk liter illicit liquor in a car and the said liquor was seized from the car though the applicant ran away. Later on, the applicant was arrested on 15.05.2026 and since then he is in custody.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case only on the basis of allegation that the car from which the illicit liquor was seized, owned by the present applicant. He has no criminal antecedents and the investigation is almost over. He prays for grant of bail to the present applicant.

Learned Panel Lawyer opposed the bail application on the ground that the 63 bulk liter illicit liquor was seized from the car and the applicant ran away from the spot leaving the car, which was owned by the applicant. He prays for dismissal of the present application.

Considering the facts of the case that the applicant is in custody since 15.05.2026 and the investigation is almost over and the applicant was implicated in the case on the basis of ownership of the car, without commenting on the merits of the case, I deem it proper to allow this application.

Accordingly, the application is allowed. The applicant is directed to be released on bail on furnishing a personal bond of Rs. 50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of trial Court. It is directed that the applicant shall comply with conditions as enumerated under section 480(3) of BNSS and will not indulge in any similar offence during trial.