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Judgment
16 paragraphs · 253 wordsAnjuli Palo, J
This is first application for grant of regular bail under section 439 Cr.P.C. on behalf of the applicant who has been arrested in connection with Crime
No.734/2020 registered at Police Station, Mauganj, District Rewa for offence under section 34(2) of the Excise Act.
As per prosecution case, on 21.11.2020 Ninety (90) bulk litres of country made liquor has been seized from the joint possession of the applicant and
co-accused persons and, therefore, the Police has registered aforesaid offence against the applicant.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the crime in question. The applicant has no
criminal antecedent. The applicant is in custody since 21.11.2020. Due to Covid-19 pandemic situation, the trial would take considerable time.
Therefore, the applicant be released on bail.
Learned Panel Lawyer has opposed the prayer for bail.
Considering the above facts and circumstances of the case and without commenting on merits of the case, the application is allowed. Accordingly, it is
directed that applicant-Indrabhan Jayaswal be released on bail on his furnishing bail bond of Rs.60,000/- [Rupees Sixty Thousand only] with one
solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on the dates so fixed by that Court
during trial.
It is made clear that applicant shall comply with the provisions of section 437(3) of Cr.P.C. during trial and shall not again involve himself in similar
nature of offence.
Accordingly, the application is allowed.