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Judgment
14 paragraphs · 222 wordsShailendra Shukla, J
Submissions were made on application filed under Section 482 of Cr.P.C for extension of bail granted to the applicant in M.Cr.C.No.23510/2020 and
also vide order dated 9.10.2020 in M.Cr.C.No.39593/2020.
As per prosecution story, 60 bulk litres of liquor was seized from the joint possession of two persons and therefore, a crime was registered vide Crime
No.248/2020. This Court vide order dated 18.8.2020 had granted a temporary bail of sixty days due to Covid 19 pandemic situation the trials being
stalled before trial court. Further vide order dated 9.10.2020, the period was further extended under Section 482 of Cr.P.C.
In the present application, it has been stated that there is no possibility of the progress in the trial due to Covid 19 situation; that applicant is an
agriculturist and on these grounds extension of bail has been sought.
Heard learned Public Prosecutor for State.
Considered.
The trials have resumed before the trial Court on alternate days from 23.11.2020. This applicant is having four criminal antecedents pertaining to
Excise Act therefore, no extension can be granted in this matter. The trial Court is directed to resume the trial in the present case and conclude the
same within a period of sixty days from the date of receipt of certified copy of this order.
With the aforesaid, the application stands disposed of.