Chintu @ Gopal Rai vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.657/2025 registered at Police Station-Bina, District-Sagar (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act, 1915. The applicant is in custody since 17.12.2025.

Learned counsel for applicant has submitted that the applicant has falsely been implicated in the case and he has been made an accused on the basis of memorandum of the co-accused. There is no legal evidence except the memorandum of co-accused. The applicant has no criminal record. The case is triable by Judicial Magistrate First Class. The applicant is in custody since 17.12.2025 and trial will take time to be concluded, hence, the applicant is entitled to be released on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicant was involved in the offence, hence, no case of bail is made out.

Heard the parties and perused the case diary.

Looking to the facts and circumstances of the case coupled with the facts that the case is triable by Judicial Magistrate First Class and trial will take time to be concluded, this Court deems it appropriate to release the applicant on bail. Thus, without commenting anything on the merits of the case, the application is allowed.

It is directed that the applicant shall be released on bail on his furnishing 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 concerned 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, this M.Cr.C. stands disposed of. C.C. as per rules.