Chanchal Yadav vs State Of Madhya Pradesh

Vijay Kumar Shukla, J

This is first bail application under Section 439 of Cr.P.C for grant of regular bail in connection with crime No.927/2023 dated : not mentioned, registered at P.S. - Khajrana District - Indore for offences punishable under Sections 49(A), 34(1) of M.P. Excise Act.

As per prosecution case, it is alleged that from the possession of the applicant a plastic can containing more than 50 litre illicit liquor has been seized.

Counsel for the applicant submits that the applicant is in jail since 23/11/2023. The investigation is over, charge-sheet has been filed. There is no criminal record of the applicant.

Counsel for the State opposes the prayer for grant of bail. However, he fairly admits that there is no criminal record of the applicant as per case diary.

After hearing learned counsel for the parties and taking into consideration the fact that the applicant is in jail since 23/11/2023. The investigation has been completed, the charge-sheet has been filed, no further custodial interrogation is required, I am of the view that the applicant is entitled for grant of bail.

It is directed that applicant Chanchal Yadav shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.

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.

With the aforesaid, the application is allowed and disposed off.

Cc as per rules.