Pawan vs State Of Madhya Pradesh

Vivek Rusia, J

This is first bail application under Section 439, Cr.P.C. for grant of bail in connection with Crime No.447/2022, Police-Station- Malharganj, District- Indore for commission of the offence under Section 49-A and 34 of M.P. Excise Act.

As per prosecution case, 9.5 bulk liters of country made liquor has been recovered from the possession of the applicant and on the basis of which the case has been registered against the applicant.

Learned counsel for the applicant has submits the applicant has falsely been implicated in the case. Charge sheet has been filed. Conclusion of trial will take sufficient long time. The offence is triable by Judicial Magistrate First Class. Under these circumstances, learned counsel for the applicant prays for grant of bail to the applicant.

Learned panel lawyer for respondent/State opposes the bail application.

Considering the facts and circumstances, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant PAWAN S/O BHOLA is directed to be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Thirty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court for his regular appearance before the trial Court during trial with a condition that he shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437(3) Cr.P.C.

Certified copy as per rules.