Badal Lakda vs State Of Chhattisgarh

Gautam Chourdiya, J

The application is heard through Video Conferencing.

The applicant has preferred this first bail application under Section 439 of Cr.P.C. as he is in jail since 25.04.2021 in connection with Crime No.

203/2021 registered in Police Station- Gandhinagar, District Surguja (CG) for the offence punishable under Section 34 (2) of the CG Excise Act.

Allegation against the present applicant is that he was found in illegal possession of 15.00 bulk liters of hand made mahuwa liquor.

Learned counsel for the applicant submits that the applicant has been falsely implicated in this crime, he is languishing in jail since 25.04.2021 and

conclusion of the trial is likely to take some time. Therefore, the applicant be released on bail.

On the other hand, learned counsel for the State opposes the bail application.

Having heard learned counsel for the parties, having regard to the facts and circumstances of the case, considering the quantity of illicit liquor,

detention period of the applicant who is 20 years old, conclusion of the trial is likely to take some, the applicant has no criminal antecedent as admitted

by both the M.Cr.C. No. 3279 of 2021 counsel and there is no apprehension of the applicant tampering with the evidence or absconding, without

expressing any opinion on merits of the case, the bail application is allowed.

It is directed that in the event of applicant executing a personal bond for a sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-

i. he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade

him/her from disclosing such fact to the Court.

ii. he shall not act in any manner which will be prejudicial to fair and expeditious trial, and

iii. he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

iv. he shall not involve himself in any offence of similar nature in future or else this order granting bail to the applicant shall automatically stand

cancelled without further reference to the Bench.