Dinesh vs State Of Madhya Pradesh

Vijay Kumar Shukla, J

This is second bail application under Section 439 of Cr.P.C for grant of regular bail in connection with crime No.296/2023 dated : not mentioned, registered at P.S. - Dehat Baiora District - Rajgarh for offences punishable under Sections 34(2) of Excise Act. The first application was dismissed as withdrawn with liberty to revive the application after filing of the charge-sheet.

Counsel for the applicant submits that the charge-sheet has been filed and no further custodial interrogation is required.

Counsel for the State opposes the prayer and submits that from the possession of the applicant, 619 bulk liters liquor has been seized and there is one criminal record under Section 34(2) of the Excise Act.

After hearing learned counsel for the parties and taking into consideration that the charge-sheet is filed and no further custodial interrogation is required, I am of the view that the applicant is entitled for grant of bail on the following conditions:-

A) That the applicant shall not indulge in any offence while on bail.

If the applicant indulges in any offence while on bail, the prosecution shall be at liberty to apply for cancellation of bail.

B) That the applicant shall mark his presence before the concerned Police Station on every 15th of the month during the pendency of trial.

It is directed that applicant Dinesh 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.