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Madhya Pradesh High Court
Madhavlal vs The State Of Madhya Pradesh on 12 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:8641
1 MCRC-11673-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 12th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11673 of 2026
MADHAVLAL
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravinder Singh Kushwah - Advocate for the applicant.
Shri Satendra Singh Sikarwar - Public Prosecutor for the
respondent/State.
ORDER
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.23/2026 registered at Police Station - Dehat, Sheopur, District -
Sheopur (M.P.) for the offence under Section 34(2) of the Excise Act.
2. As per the prosecution case, 4,863 bulk liters of wine were
recovered from a vehicle driven by the co-accused in which the present
applicant was sitting in the vehicle as a helper.
3. Learned counsel for the applicant submitted that applicant is
innocent and has been falsely implicated. He is in custody since 30.01.2026.
Charge-sheet has been filed, therefore, there is no requirement of further
custodial interrogation of the applicant. It is further submitted that the liquor
was being transported from one place to another for which the Driver of the
NEUTRAL CITATION NO. 2026:MPHC-GWL:8641
2 MCRC-11673-2026
vehicle possesses a valid licence. It is also submitted that co-accused
Dharmendra has been enlarged on bail vide order dated 06.03.2026 passed in
M.Cr.C.No.7454/2026. Case of present applicant is similar to that of co-
accused Dharmendra. Further argument is that offence is triable by the JMFC
and trial is likely to take long time to conclude. Applicant is the permanent
resident of District - Cittodgarh (Rajasthan) and there is no possibility of his
absconsion or tampering with the prosecution evidence, if released on bail.
4. On the other hand, learned State counsel vehemently opposed the
bail application and prayed for its rejection. However, he conceded the
ground of parity.
5. Heard learned counsel for the rival parties and perused the case
diary.
6.Considering the above submissions made by the counsel for the
parties and looking to the facts and circumstances of the case and also on the
ground of parity 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.1,00,000/- (Rupees One
Lac only) along with one local surety in the like amount to the satisfaction of
the trial Court/Committal Court.
7.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
NEUTRAL CITATION NO. 2026:MPHC-GWL:8641
3 MCRC-11673-2026
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
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. In case offence of same nature is repeated, this bail
order shall automatically stand cancelled;
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.
8. The application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
