Ramesh vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the case diary.

2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.240/2025 registered at Police Station Kalidevi, District- Jhabua (MP) for offence punishable under Sections 34(2) and 36 of the MP Excise Act. The applicant is in custody since 24.11.2025.

3] The allegation against the applicant is that he was also involved in the aforesaid case, wherein 60 bulk liters of unauthorised liquor was siezed from the possession of co-accused person namely Suresh and 60 bulk liters of illicit liquor was siezed from the possession of co-accused Sunil, who, in their disclosure memos, have named the present applicant.

4] Counsel for the applicant has submitted that the applicant is lodged in jail since 24.11.2025, and apart from the aforesaid memo, there is nothing on record to connect the applicant with the offence. It is also submitted that co-accused Sunil has already been granted bail by this Court in M.Cr.C. No.53676 of 2025 dated 24.12.2025. Thus, it is prayed that the application be allowed.

5] Counsel for the State has opposed the prayer.

6] On due consideration of submissions and on perusal of the case-diary as also the order passed in the case of co-accused Sunil, this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she 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.

8] Accordingly, the application is allowed and disposed of.

C.c. as per rules.