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Judgment
10 paragraphs · 383 wordsPrem Narayan Singh, J
Heard and perused the record.
This is the first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure for grant of bail. The applicant is arrested in relation to Crime No.212/2024, dated (not mentioned) registered at Police Station - Ranapur, District - Jhabua, for the offence under Section 34(2) & 36 of M.P. Excise Act, 1915. The applicant is in jail since 30/3/2024.
As per prosecution story 80 bulk liters liquor has been seized from the possession of the applicant.
Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in this case. Only 80 bulk liters liquor has been seized from possession of the applicant. The applicant is in jail since 30/3/2024. There are no criminal antecedents against the applicant. Final conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.
On the other hand, learned Govt. Advocate for the State has opposed the prayer but fairly submitted that no criminal case has been registered against the applicant.
After hearing learned counsel for the parties and looking to the facts and circumstances of the case, I am of the view that it is a case, in which applicant may be released on bail. Consequently, without commenting on the merits of the case, first bail application under Section 439 of the Code of Criminal Procedure for grant of bail filed on behalf of applicant, stands allowed.
7 . I t is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one solvent surety in 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 concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 437(3) of Cr.P.C.
This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.