Rakeshdas 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 of Bharatiya Nagrik Suraksha Sanhita, 2023/439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.433/2025 registered at Police Station Manasa District Neemuch (MP) for offence punishable under Section 34(2) of M.P. Excise Act, 1915. The applicant is in custody since 25.9.2025.

3] The allegation against the applicant is that he was found in possession of 60 bulk litres of unauthorized liquor.

4] Counsel for the applicant has submitted that the charge sheet has been filed and the applicant is lodged in jail since 25.9.2025 and the final conclusion of trial is likely to take sufficiently long time. It is further submitted that there are as many as five criminal antecedents registered against the applicant, out of which in three cases he has already been acquitted, and only two cases one under the Arms Act and the other under section 34(2)of the M.P. Excise Act are pending against the applicant

5] Counsel for the State has opposed the prayer, and it is submitted that looking to the criminal antecedents of the applicants, no case for grant of bail is made out.

6] On due consideration of submissions, on perusal of the case-diary, and the fact that the charge sheet is filed and the final conclusion of trial will take sufficiently long time, 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.25,000/-(Rupees Twenty Five 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. It is also directed that 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] M.Cr.C. stands allowed and disposed of.

C.c. as per rules.