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Judgment
12 paragraphs · 330 wordsPramod Kumar Agrawal, J
This is the first application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.139/2026 registered at Police Station - Bhagwan, District Chhatarpur (M.P.) for the offence punishable under Sections 34(2) of M.P. Excise Act.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is further submitted that the applicant has been made accused only on the basis of memorandum of the co-accused. Except memorandum, there is no other evidence is against the applicant. Nothing has been recovered from present applicant. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.
On the other hand, learned counsel for State as well as objector have opposed the prayer for grant of anticipatory bail.
Looking to the facts and circumstances of the case and without commenting on the merits of the case, anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police, then he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.
Applicant shall abide by the following conditions under Section 482(2) of B.N.S.S.:-
(a) Applicant shall make himself available for interrogation by a Police Officer as and when required;
(b) He shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;
(c) He shall not leave India without the previous permission of the Court;
(d) He shall not commit similar offence, of which, he is accused or suspected.
(e) He will further abide by the conditions enumerated in Sub-section (3) of Section 480 of the B.N.S.S.
Certified copy as per rules.