Jasweer Singh vs State Of Madhya Pradesh

Sunita Yadav, J

The applicant has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

T h e applicant has been arrested by police station Ambah, District Morena in Connection with Crime No.395/2021 registered for the offence punishable under Section 34 (2) of the Excise Act.

A s per prosecution story, on 18.05.2022 the applicant was found in possession of 172.800 bulk liters of country made liquor, without having any license.

Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is in jail since 18.05.2022. Investigation is already complete, charge-sheet has been filed and there is no requirement of further custodial interrogation of the applicant. The applicant has no criminal antecedents. On these grounds, he prays for grant of bail to the applicant.

Per contra, application is opposed by learned counsel for the State and prayed for its rejection.

Heard learned counsel for the rival parties and perused the case diary available on record.

Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees one Lac only) with two solvent sureties in the like amount to the satisfaction of the trial Court/committal Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

1) The applicant will comply with all the terms and conditions of the bond executed by him;

2) The applicant will cooperate in the investigation/trial, as the case may be;

3) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

4 ) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he is found involving in the offence o f same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

5) The applicant will not seek unnecessary adjournments during the trial; and

6) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and necessary action.

E- copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.