AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
20 paragraphs · 270 wordsVirender Singh, J
Crime No.
Under Section
Police Station
Date of Arrest
644/2020
34(2) Excise Act
Chandan Nagar Indore
02/10/2020
07/10/2020
22/10/2020
As declared by the petitioners, these are first bail applications under Section 439 of Cr.P.C.
The only inculpatory evidence against the petitioners are memorandum statement of co-accused Subhash S/o Kailash from whose possession the police have recovered 371.52 bulk litres illegal liquor.
Undisputedly, they have no criminal record.
Considering the aforesaid and other facts and circumstances of the case, I deem it proper to release the accused/petitioners on bail. Therefore, without commenting on merits of the case, the application is allowed.
It is directed that the petitioners Irfan S/o Salim, Saif Ali S/o Mubarik Patel and Aarif S/o Mohammad be released from custody on their furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand Only) each with one solvent surety each to the satisfaction of the Trial Court for their appearance before the Trial Court as and when required further subject to the following conditions :-
(I) The petitioners shall co-operate with the trial and shall not seek unnecessary adjournments on frivolous grounds to protract the trial.;
(ii) The petitioners shall not directly or indirectly allure or make any inducement, threat or promise to the prosecution witnesses, so as to dissuade him from disclosing truth before the Court;
(iii) The petitioners shall not commit any offence or involve in any criminal activity;
(iv) In case of their involvement in any other criminal activity or breach of any other aforesaid conditions, the bail granted in this case may also be cancelled.