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Judgment
Pramod Kumar Agrawal, J
This is the second application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.359/2025 registered at Police Station - Kotma, District Anuppur (M.P.) for the offences punishable under Sections 34(2) of M.P. Excise Act.
As per the prosecution story, on receiving information from the informant Police made a search and recovered 78.3 bulk liters liquor from possession of co-accused. During investigation, the applicant has been made accused on the basis of memorandum of co-accused. On the basis of which, the offence has been registered against the present applicant under the aforesaid section.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. It is submitted that the applicant has been made accused only on the basis of memorandum of co-accused. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail
On the other hand, learned counsel for State has opposed the prayer for grant of anticipatory bail and prayed for it's rejection. It is further submitted that first bail application of applicant was dismissed as withdrawn with liberty to surrender before the trial Court when this Court was not inclined to grant him anticipatory bail. It is further submitted that there is call details between the applicant and co-accused person. Custodial interrogation is required in this matter.
Looking to the facts and circumstances of the case and seriousness of offence, I am not inclined to grant anticipatory bail to the applicant.
Consequently, present MCRC stands dismissed.