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Judgment
12 paragraphs · 257 wordsDeepak Kumar Agarwal, J
Applicant has been arrested on 28.1.2022 by Police Station, Bhitarwar, District Gwalior, in connection with Crime No.214/2021 for the offence punishable under Section 34(1), 49(a) of the Excise Act.
As per prosecution story, on 8.6.2021 from the possession of applicant 20 liters of illicit liquor unfit for human consumption has been seized. Applicant has been arrested on 28.1.2022. Investigation has been complete and charge-sheet is likely to be filed soon.
Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 28.1.2022. Investigation has been complete and charge-sheet is likely to be filed
soon. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State opposed the prayer and prayed for dismissal of the application.
Both the Advocates are heard. Case diary perused.
Looking to the facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, he should be released on bail.
He will present during trial before the trial Court on each and every date.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.