Vikas @ Vikki 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 applicant under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Cr.P.C.) as he/she is implicated in connection with Crime No.300/2025 registered at Police Station Manawar, District Dhar (MP) for offence punishable under Section 34(2), 46 of the Madhya Pradesh Excise Act, 1915.

The allegation against the applicant is of his involvement in the aforesaid offence wherein 342 bulk liters of unauthorized liquor was seized from an abandoned car.

Counsel for the applicant has submitted that the applicant has been falsely implicated in the case and no recovery of liquor has been made from the possession of the applicant. It is further submitted that the applicant is in jail since 26/10/2025, and the final conclusion of the trial is likely to take sufficiently 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, and that the applicant is lodged in jail since 26.10.2025 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 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 MCRC stands allowed. Certified copy as per rules.