Daulatram Nebhuwani vs State Of Chhattisgarh

Gautam Chourdiya, J

1) Heard on admission.

2) The application is admitted for hearing.

3) With the consent of the parties, the matter is heard finally.

4) The applicant has preferred this First Bail Application under Section 439 of Code of Criminal Procedure, 1973 as he is in jail since 23.03.2021 in

connection with Crime No.99/2021 registered at Police Station- Balod, District- Balod (C.G.) for the offence punishable under Section 34 (2) of C.G.

Excise Act.

5) Allegation against the applicant is that he was found in illegal possession of 7.560 bulk Ltrs. Countrymade liquor.

6) Learned counsel for the applicant submits that the applicant has been falsely implicated in the crime in question, he further submits that the

applicant is an old person he is suffering from various diseases and there is risk to get infected by Corona Virus, he has no criminal antecedents, there

is no likelihood of the applicant tampering with the prosecution evidence or absconding the applicant has been arrested on 23.03.2021 and trial is likely

to take some time for its final disposal. Therefore, the applicant be released on bail by this Court.

7) On the other hand, learned counsel for the Non-Applicant/State opposes the bail application and submits that the applicant has no criminal

antecedents.

8) Having heard learned counsel for the parties, having regard to the facts and circumstances of the case, the manner in which the liquor was seized

from the applicant, considering the quantity of illicit liquor, the detention period of the applicant and the fact that the applicant has no criminal

antecedents, there is no likelihood of the applicant tampering with the prosecution evidence or absconding as admitted by both the counsels and

conclusion of trial may take some time, without commenting anything on merits of the case, the application is allowed.

9) It is directed that in the event of the 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 following conditions :-

(a) 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

from disclosing such fact to the Court.

(b) he shall not act in any manner which will beHeard on admission.

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

(d) 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.

Let a copy of this order be forwarded to the concerned police station forthwith who shall inform the trial Court in the event of applicant involving

himself in similar offence in future.

In view of the above I.A. No.1, application for urgent hearing and I.A. No.2, application for hearing the case during summer vacation are disposed of.