Ramcharan And Others vs State Of Madhya Pradesh

Subodh Abhyankar, J

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

This is first bail application filed by the applicants under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Cr.P.C.) as they are implicated in connection with Crime No.551/2025 registered at Police Station Khudel, District Indore (MP) for offence punishable under Section 34(2) of the Madhya Pradesh Excise Act, 1915. The applicants are in custody since 01/12/2025.

As per prosecution story, the applicants were found in possession of 58.500 bulk littres of unauthorized liquor.

Counsel for the applicants has submitted that the charge sheet has already been filed and the applicants are lodged in jail since 01/12/2025. It is further submitted that the offence is triable by Judicial Magistrate First Class and final conclusion of the trial is likely to take sufficient long time, therefore, it is prayed that the application be allowed and the applicant be released on bail.

Counsel for the respondent / State, on the other hand has opposed the prayer.

Having considered the rival submissions and perusal of the case diary, taking note of the fact that the applicants are lodged in jail since 01/12/2025, the charge sheet has already been filed, and the final conclusion of the trial is likely to take sufficient long time, without reflecting anything on the merits of the case, the application filed by the applicants is hereby allowed.

The applicants are directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (rupees twenty five thousand) each with one solvent surety each of 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 court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

Certified copy as per rules.