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Judgment
13 paragraphs · 227 words@JUDGMENT-JUDGMENT
Heard.
The applicants have preferred this first bail application under Section 439 of CrPC, as they are arrested in connection with Crime No.152/2020,
registered at Police Station Basna, District Mahasamund (CG), for the offence punishable under Section 34 (2) of the Chhattisgarh Excise Act for
illegally possessing 10 bulk liters of country made liquor.
Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicants
are in jail since 12.04.2020, I am of the opinion that present is a fit case to release the applicants on regular bail.
Accordingly, the bail application M.Cr.C.No.2238 of 2020 is allowed and the applicants are directed to be released on bail on each of them
executing personal bond for a sum of Rs.1,00,000/- with one local surety in the like amount to the satisfaction of the concerned on duty remand
Magistrate. The applicants are directed to appear before the trial Court on each and every date given by the said Court.
It is made clear that if the applicants involve themselves in the offence of similar nature during the operation of this order, this order granting bail to
the applicants shall automatically stand cancelled without reference to the Bench and the applicants shall be arrested forthwith.
Certified copy as per rules.