Ganesh S/O. Santosh Makwana vs State Of M.P

Vivek Rusia, J

This is first application filed under Section 439 of Cr.P.C. by the applicant â€" Ganesh S/o. Santosh Makwana, who has been arrested by the Police

on 30.5.2021 in connection with Crime No.189/2021 registered at Police Station Simrol, District Indore for the offence punishable under Section 34(2)

of the M.P. Excise Act.

As per the prosecution story, 65 bulk liters of country made liquor has been recovered from the possession of the present applicant for which he was

not having any valid license or permit.

Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He is a youth of 19 years. He is in custody since

30.5.2021 and there is no progress in the trial due to Covid-19 epidemic. The offence is triable by Magistrate and the trial will take a long time to

conclude. He is the first offender. He, therefore, prayed for grant of bail to the applicant.

Learned Panel Advocate appearing for the respondent/State opposes the prayer and prayed for dismissal of the bail application.

In view of the aforesaid facts and circumstances of the case and also the young age of the applicant, without further commenting anything on the

merits of the case, it would be appropriate to enlarge him on bail subject to condition.

Accordingly, this application is allowed and the applicant is directed to be released on bail upon his furnishing a personal bond in the sum of

Rs.30,000/- (Rupees Thirty Thousand) with one solvent surety in the like amount to the satisfaction of the trial Court for his regular appearance before

the trial Court during the trial with a condition that he shall remain present before the court concerned during the trial and shall also abide by the

conditions enumerated under Section 437(3) Cr.P.C. It is made clear that if the applicant is found indulged in the similar offence in future, then, this

bail order shall be treated as cancelled.

Before releasing the applicant from custody the jail authorities are directed to medically examine him in order to rule out the possibility of COVID -19

infections and shall comply with the direction given by the Hon'ble Apex Court in Writ Petition No. 1/2020.

C.C. as per rules.