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Judgment
10 paragraphs · 230 wordsVishal Dhagat, J
This is the first application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No.468/2023, registered at Police Station Kamarji, District Sidhi (M.P.) for the offence under Section 34(2) of M.P. Excise Act.
Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. As per prosecution story, 63 bulk liters illicit country made liquor has been seized from applicant. Offence is triable by Judicial Magistrate First Class. Applicant is in jail since 14.10.2023.
In these circumstances, applicant be released on bail.
Learned Government Advocate appearing for the State opposed the application for grant of bail.
Heard the counsel for the parties.
Considering aforesaid circumstances of the case, bail application filed by the applicant is allowed .
It is directed that the applicant shall be released on bail on furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned for his regular appearance before Court on all such dates as may be fixed in this regard during pendency of trial on aforesaid conditions.
The applicant shall also abide by the conditions enumerated under Section 437 (3) of Cr. P. C.
C.C. as per rules.