Naresh vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard. Perused the case diary / challan papers.

2] This is the first bail application filed by the applicant under Section 483 BHARTIYA NAGRIK SURAKSHA SANHITA, 2023/ section 439 of Cr.P.C. as he is implicated in connection with Crime No.841/2025 registered at Police Station Excise Circle, District Jhabua (MP) for offence punishable under Sections 34(2), 36, 46 of M.P. Excise Act, 1915. The applicant is in custody since 13.01.2026.

3] The allegation against the applicant is that he was involved in the aforesaid case wherein 1322 bulk liters of illicit liquor has been seized from an abandoned pickup vehicle.

4] Counsel for the applicant has submitted that in identical case registered against the applicant i.e. M.Cr.C. No.10266/2026, in which 1032 from the disclosure memo there is nothing on record to implicate the applicant with the present crime. The applicant is in custody since 13.01.2026, the investigation is complete, charge-sheet has been filed, and the final conclusion of trial is likely to take sufficient long time. Thus, it is prayed that the application be allowed.

5] Counsel for the State, on the other hand, has opposed the prayer, and it is submitted that 8 more cases have been registered against the applicant.

6] Having considered the rival submissions and on perusal of the case-diary as also the order of co-accused, this Court is inclined to allow the present application.

7] Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. The applicant is directed to be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty Thousand) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance, as and when directed and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973. If the applicant is found to be involved in violation of any of the terms of this order, an application for cancellation of his bail may be filed before the trial Court itself, who shall decide the same, in accordance with law.

8] Looking to the criminal antecedents of the applicant, he is directed to mark his presence before the concerned police station on every

9] Accordingly, the application is allowed and disposed of. C.c. as per rules.