Sandeep N. Bhatt, J
1. This is first application filed by the applicant under Section 483 of BNSS, 2023 for grant of regular bail relating to FIR/Crime No.12/2026, registered at Police Station- Gorakhpur, District - Jabalpur (M.P.) for commission of offence punishable under Section 34 (2) of Excise Act, 1915.
2. As per the prosecution story, on 06.01.2026 upon receiving information from an informant, police of the concerned police station seized 54 bulk liters of illicit liquor from the possession of the applicant.
3. Learned counsel for the applicant has submitted that applicant has not committed any offence. He is innocent. He has been falsely implicated. Trial of the case will take considerable time. Therefore, it is prayed that applicant may be released on bail.
4. On the other hand, learned counsel for the State has opposed the prayer for grant of bail to the applicant.
5. Having taken into consideration all the facts and circumstances of the case including the fact that final conclusion of the trial will take considerable time, but without expressing anything on the merits of the case, I am of the view that it is a case in which further pre-trial detention of the applicant is not warranted. Consequently, this bail application under Section 483 of BNSS, 2023 for grant of bail filed on behalf of applicant, stands allowed.
6. 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. He shall abide by all the conditions enumerated under Section Section 480(3) of BNSS, 2023.
7. However, it is made clear that if applicant is found involved in any other case of similar nature during trial, this order shall stand automatically cancelled and police and trial Court shall be at liberty to commit him in jail.
8. 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.
