Pancham Nanda And Others vs State Of Madhya Pradesh

Achal Kumar Paliwal, J

This is first bail application filed on behalf of the applicants under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

The applicants are in custody since 14.10.2025 in connection with Crime No.498/2025 registered at P.S.-Bamhni, District-Mandla (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.

Prosecution story, in brief, is that applicant No.2 Ramakant Nanda kept 538 bulk liters liquor in abandoned house of applicant No.1 Pancham Nanda and aforesaid liquor belonged to co-accused Kovind.

Learned counsel for the applicants submitted that applicants are in jail since 14.10.2025. No custodial interrogation is required. Case is triable by JMFC. There is no evidence on record to show that the alleged place from where recovery has been made from present applicants. They have no criminal antecedents of identical in nature. The trial of the case will take considerable time. Therefore, it has been prayed that the applicants be released on bail pending the trial.

On the other hand, learned counsel for the State has opposed grant of bail.

Having taken into consideration all the facts and circumstances of the case, I am inclined to release the applicants on bail. Consequently, first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 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.15,000/- (Rupees Fifteen Thousand only) each with one solvent surety 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 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.

Soft copy of this bail order immediately/forthwith be sent to applicants through concerned Jail Superintendent.

Certified copy as per rules.