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Judgment
15 paragraphs · 262 wordsG.S. Ahluwalia, J
This is First Application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 26/01/2021 in connection with Crime No.465/2020 registered at Police Station Dehat, District Shivpuri for offence
under Section 34(2) of Excise Act.
It is submitted by the Counsel for the applicant that according to the prosecution case, 72 liters of English liquor was seized from the go-down. The
applicant is not the owner of the go-down. He has been falsely implicated. He is in jail from 26/01/2021. The applicant has no criminal history and the
trial is likely to take sufficiently long time.
Per contra, the application is opposed by the Counsel for the State. It is submitted by Shri Chauhan, that the guard of the go-down had disclosed that
the liquor belongs to the applicant, however, after going through the police case diary, it is fairly conceded that the applicant has no criminal history.
Heard the learned counsel for the parties.
Considering the facts and circumstances of the case and without commenting on the merits of the case, the application is allowed. 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) with one surety in the like amount to
the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rules.