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Judgment
7 paragraphs · 362 wordsVinay Saraf, J
This is first application filed under section 483 of BNSS, 2023 for grant of bail on behalf of applicants Pajkaj Prasad Gupta S/o Pramod Gupta and applicant Vijay Chouksey S/o Santosh Chouksey in connection with Crime No. 258/2026, registered at Police Station - Dindori, District- Dindori under section 34(2) of M.P. Excise Act.
The prosecution case, in brief, is that on 15.02.2025, upon secret information, the police party seized total 63 bulk liters of illicit liquor from the possession of the present applicants. Thereafter, the case was registered against them, and since then, the applicants are in custody.
Counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the present case. Total 63 bulk litres of liquor were seized from the joint possession of the present applicants. The applicants are in custody since 19.05.2026. He prays for grant of bail to the present applicants.
Learned Panel Lawyer opposed the bail application on the ground that the applicants were caught at the spot with 63 bulk litres of illicit liquor, which were seized from the possession of the applicants. Investigation is pending. The applicant, Pankaj Prasad Gupta, has criminal antecedents of four cases registered under Section 34(1) of the M.P. Excise Act. He prays for dismissal of the present application.
Considering the facts of the case that the applicants are in custody since 19.05.2026 and 63 bulk liters of illicit liquor were allegedly seized from their joint possession, the investigation is almost over, and no case has been registered against any of the applicants under Section 34(2) of the M.P. Excise Act in the past, without commenting on the merits of the case, I deem it proper to allow this application.
Accordingly, the application is allowed. The applicants are directed to be released on bail on their furnishing a personal bond of Rs. 50,000/-(Rupees Fifty Thousand Only) each with one surety in the like amount to the satisfaction of trial Court. It is directed that the applicants shall comply with conditions as enumerated under section 480(3) of BNSS and will not indulge in any similar offence during trial.