Vipin Singh vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is first bail application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.189/2025 registered at Police Station-Abkari Thana Nagod, District-Satna (M.P.) for the offences punishable under Sections 34(2) of M.P. Excise Act. The applicant is in custody since 10.09.2025.

Learned counsel for the applicant has submitted that 52.74 bulk liters of liquor has been recovered from the possession of main accused namely Rakesh Singh. He has made the statement recorded under Section 27 of Evidence Act that the applicant has provided liquor to him.

Learned counsel for the applicant has further submitted that the main accused-Rakesh Singh has already been granted the benefit of bail by this Court, hence, the applicant be also released on bail.

Learned counsel for the State has opposed the bail application and submitted that the applicant has criminal records. Four cases of the same nature and one case of other relevant section of IPC were registered against this applicant, hence, no case of bail is made out.

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

Looking to the fact aspect of the case that no liquor has been recovered from the possession of this applicant, this Court deems it appropriate to enlarge the applicant on bail, therefore, without commenting anything on merits of the case, the application is allowed.

It is directed that applicant-Vipin Singh shall be released on bail on his furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be fixed by that Court in this regard during the pendency of trial.

It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.

Accordingly, the M.Cr.C. stands disposed of.

C.C. as per rules.