Ajay vs State Of Madhya Pradesh

Vijay Kumar Shukla, J

This is first application filed by the applicant under Section 439 of Cr.P.C. for grant of regular bail relating to FIR No.256/2022 dated (not mentioned) registered at Police Station - Kotwali Dhar District Dhar (M.P.) for the offence under Section 34(2) of the M. P. Excise Act.

2) It is alleged that from the joint possession of the applicant, and co-accused Bandhan @ Bhondu, 80 bulk litres of country made liquor was seized, without having any valid license to carry the same.

3 ) Counsel for the applicant submits that the investigation has been completed, charge-sheet has been filed, applicant is permanent resident of Dhar and there is no possibility of absconding or tampering with the prosecution evidence. Applicant is in jail since 04.04.2022. The co-accused Bandhan @ Bhondu has already been enlarged on bail vide order dated 01.07.2022 passed by the Co-ordinate Bench of this Court in MCRC No.27583/2022.

4) Counsel for the State opposes the prayer for grant of bail.

5 ) After hearing learned counsel for the parties and taking into consideration the nature and gravity of allegations leveled against the applicant, ground of parity with co-accused so also the fact that trial may take time, I am of the view that the applicant is entitled for grant of bail. Therefore, without expressing any view on the merits of the case, the application is allowed.

6) It is directed that applicant Ajay shall be released from custody upon furnishing a personal bond of Rs.75,000/- (Rupees Seventy Five Thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.

7) The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU "W.P. (C) No.1/2020" and ensure that the applicant is examined by the jail doctor before his release. If the applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall ensure his transportation from the jail till his place of residence.

8) It is further made clear that if it is found that the applicant is involved in any other case during the trial, this bail order shall stand cancelled automatically without reference to the Court and the Police will be at liberty to arrest the applicant.

9) A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the Ld. Court below.

10) With the aforesaid, this application is allowed and stands disposed of.

Certified copy, as per Rules.