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Madhya Pradesh High Court
Ramu vs The State Of Madhya Pradesh on 27 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:7643
1 MCRC-9884-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 27th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 9884 of 2026
RAMU
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Mrs. Rani- Wife of the applicant present in person.
ORDER
Today, due to call of High Court Bar Association, Gwalior, lawyers
are abstaining from work. Therefore, wife of the applicant is heard.
This is the first application filed by the applicant under Section 483 of
B.N.S.S. for grant of bail. The applicant has been arrested in connection with
Crime No.12/2026 registered at Police Station - Matabasaiya, District -
Morena (M.P.) for the offence under Section 34(2) and 49(A) of the Excise
Act and Section 25/27 of Arms Act.
As per the prosecution case, 567 bulk liters of country-made illicit
liquor has been found from the possession of present applicant.
Wife of the applicant submitted that applicant is innocent and has been
falsely implicated. He is in custody since 16.01.2026.
It is seen from the record that the alleged liquor has already been
seized. Offence is triable by the JMFC and trial is likely to take long time to
conclude. Applicant is the permanent resident of District - Gwalior (M.P.)
and there is no possibility of his absconsion or tampering with the
NEUTRAL CITATION NO. 2026:MPHC-GWL:7643
2 MCRC-9884-2026
prosecution evidence, if released on bail.
As the learned Advocates are abstaining from work, therefore, clerical
Staff of the Office of Advocate General extended the case diary of the case
to assist this Court.
Heard and perused the case diary.
From perusal of the record, this Court finds that co-accused- Pradeep
Sikarwar has already been enlarged on bail by this Court vid order dated
17.02.2026 passed in M.Cr.C. No.7922/2026. However, this Court also finds
that the applicant bears criminal record of two cases.
Considering the above facts and circumstances of the case and on the
ground of parity also, but without expressing any opinion on merits of the
case, this application is allowed and it is directed that the applicant be
released on bail on furnishing a personal bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand only) along with one solvent surety in the like
amount to the satisfaction of the trial Court/Committal Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
i) The applicant will comply with all the terms and conditions of the
bond executed by him/her;
ii) The applicant will cooperate in the investigation /trial, as the case
may be;
iii) The applicant will not indulge himself /herself in extending
inducement, threat or promise to any person acquainted with the facts of the
case so as to dissuade him/her from disclosing such acts to the Court or to
NEUTRAL CITATION NO. 2026:MPHC-GWL:7643
3 MCRC-9884-2026
the Police Officer, as the case may be;
iv) The applicant will not commit any other offence or will not repeat
the offence in future.
v) The applicant will not seek unnecessary adjournments during the
trial; and
vi) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
vii) The applicant is directed to mark his presence before the
concerned police Station i.e. P.S- Matabasaiya District Morena, on every
Sunday, till conclusion of trial, failing which this bail application shall stand
automatically cancelled.
viii) It is made clear that if the FSL report is found positive and the
liquor is found poisonous/unfit for human consumption, then this bail order
shall stand automatically cancelled and the applicant shall surrender before
the concerned court immediately.
E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Vishal
