Shubham vs State Of Madhya Pradesh

Pramod Kumar Agrawal, J

This is first application filed by the applicant under Section 483 of BNSS/ 439 of the Cr.P.C. for grant of regular bail relating to Crime No.712/2025, registered at Police Station - Churai, District Chhindwara (M.P.) for commission of offence punishable under Sections 42, 34(2) of MP Excise Act. Applicant is in detention since 09.09.2025.

As per the prosecution story, it is alleged that police recovered total 63 litres of country made liquor has been seized from the possession of applicant and other co-accused persons. Therefore, aforesaid sections have been registered against the applicant.

Learned counsel for the applicant has submitted that applicant is innocent and he has been falsely implicated in this case. He is under custody since 09.09.2025. Therefore, it is prayed that the applicant may be released on bail pending the trial.

On the other hand, learned counsel for the respondent/State has opposed the bail application.

Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of BNSS for grant of bail filed on behalf of applicant, stands allowed.

It is directed that applicant be released on bail on his furnishing a 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 trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. She shall abide by all the conditions enumerated under Section 480(3) of BNSS.

7 . This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

Certified copy as per rules.