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Judgment
8 paragraphs · 239 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.156/2023 registered at Police Station-Garhakota, District-Sagar (M.P.) for the offence under Sections 34(2), 42 of the MP Excise Act.
Learned counsel appearing for the applicant submitted that applicant is innocent and falsely been implicated in the case. As per prosecution story, 153 bulk liters country made liquor has been seized from applicant. He is in jail since 07.07.2023. Offence is triable by JMFC. It is submitted that applicant will cooperate with investigation and will not tamper with evidence and will not influence witnesses of the case. In these circumstances, applicant may be enlarged 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 applicant is allowed. It is directed that applicant be released on bail on his furnishing personal bond of Rs.50,000/-(Rs.Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court for his regular appearance before concerned Court on all such dates as may be fixed in this regard during pendency of trial.
The applicant shall also abide by the conditions enumeration under Section 437 (3) of Cr. P. C.
C.C. as per rules.