Shubham vs State Of Madhya Pradesh

Gajendra Singh, J

This first bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (equivalent to Section 439 of Cr.P.C.) has been filed by the applicant - Shubham for grant of regular bail, who has been arrested on 7.12.2025 in connection with Crime No.608/2025 registered at Police Station Dhamnod, District Dhar (M.P.) for commission of offences under Section 34(2) of the M.P. Excise Act.

As per the prosecution story, the applicant was found to be in possession of 240 bulk litres liquor unauthorizedly and illegally during the search by police. Accordingly FIR has been registered.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the crime. Applicant is suffering jail incarceration since 7.12.2025. He is a permanent resident of District Indore. Conclusion of the trial will take considerable long time, therefore, learned counsel prays for grant of bail.

Per contra, learned counsel for the respondent/State has vehemently opposed the prayer and prays for dismissal of the bail application.

Heard learned counsel for the parties and perused the case diary.

In the aforesaid factual backdrop, this Court is inclined to grant benefit of bail to the applicant. Accordingly, without commenting on the merits of the case, the bail application is allowed.

It is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the concerned Court on all the dates fixed by the said Court, without any default, during trial. He shall abide by all the conditions enumerated under Section 480(3) of BNSS.

The applicant will not indulge himself in any criminal activity in future. This order shall be effective till the end of the trial, however, in case of bail jump and / or breach of any of the conditions of bail, the prosecution will be at liberty to move appropriate application for cancellation of bail.

The concerned Court shall get the conditions reproduced on the personal bond by the accused and on surety bond by the surety concerned. If any of them is unable to write, the scribe shall certify that he had explained the conditions to the concerned accused or the surety.

Accordingly, this M.Cr.C. stands allowed and disposed off. Certified copy as per rules.