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Madhya Pradesh High Court
Surendra vs The State Of Madhya Pradesh on 24 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10197
1 MCRC-13425-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 24th OF MARCH, 2026
MISC. CRIMINAL CASE No. 13425 of 2026
SURENDRA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Dinesh Singh Tomar - Advocate for the applicant.
Shri Harish Sharma - Public Prosecutor for the respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of the
B.N.S.S. for grant of bail. The applicant has been arrested in connection with
Crime No.199/2023 registered at Police Station -Civil Line, District -
Datia(M.P.) for the offence under Sections 34(2) of M.P. Excise Act.
2. As per the prosecution case, the allegation against the present
applicant is that 60 bulk liters of illicit country made liquor was seized from
the possession of the present applicant for which he had no valid licence.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in this case. The applicant is in
custody since 23.02.2026. The alleged liquor has already been seized,
therefore, this is no requirement of custodial interrogation. The investigation
is almost complete and charge-sheet is yet to be filed. The charges is triable
by JMFC. There are three criminal antecedents of similar nature is pending
NEUTRAL CITATION NO. 2026:MPHC-GWL:10197
2 MCRC-13425-2026
against the present applicant. The applicant is permanent resident of District
Datia (M.P.), therefore, there is no likelihood of his absconding or tampering
with the prosecution evidence. It is further submitted that applicant is ready
and willing to abide by all the terms and conditions imposed by this Court.
Conclusion of the trial will take sufficiently long time. Hence, prayed for
grant of regular bail to the applicant.
4. Learned counsel for the State has vehemently opposed the prayer
and prayed for its rejection on the ground of criminal antecedents.
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 the nature
of offence, 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.
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
may be;
iii) The applicant will not indulge himself/herself in extending
NEUTRAL CITATION NO. 2026:MPHC-GWL:10197
3 MCRC-13425-2026
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.
vi) The applicant will not seek unnecessary adjournments during the
trial; and
vii) The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
viii) The applicant shall mark his presence before the Police Station
concerned in 1st Sunday of every month till the conclusion of the trial,
failing which this bail application shall automatically cancelled.
8. Application is allowed and disposed of.
9. E- copy of this order be sent to the trial Court concerned for
compliance.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
mani
