Rambhan @ Guddu vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

This is the first application under Section 439 of Cr.P.C for grant of bail. Applicant Rambhan @ Guddu was arrested on 03.05.2021 in connection with Crime No.242/2018 registered at Police Station Nagod, District Satna for the offence punishable under Section 34(2) of M.P. Excise Act.

A s per the prosecution case, on 14.05.2018 on the information of informant Police apprehended co-accused Sajan Singh @ Sajju Singh, Rajendra Singh and Subham Vishwakarma and seized 72 bulk liter of country made liquor from their possession. On interrogation, they informed the Police that the said liquor was given to them by applicant Guddu Kushwaha, Manager of co-accused Anoop Jaiswal @ Jassa. On that police also implicated the applicant and co-accused in the crime.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. There is no direct evidence on record to connect the applicant with the crime. Nothing has been recovered from the possession of the applicant. Police only on the basis of a memorandum of co-accused implicated the applicant with the crime, while the confessional statement of co-accused cannot be accepted as legal evidence against the applicant in the absence of any other incriminating piece of evidence. The applicant has been in custody since 03.05.2021 and conclusion of trial will take time, hence it is prayed that the applicant be released on bail.

Learned counsel for the State opposed the prayer and submitted that sufficient evidence is available on record to connect the applicant with the offence in question, so he should not be released on bail.

Looking to the facts and circumstances of the case and the fact that there is no direct evidence on record to connect the applicant with the crime, nothing has been recovered from the possession of the applicant, police only on the basis of a memorandum of co-accused implicated the applicant with the crime, while the confessional statement of co-accused cannot be accepted a s legal evidence against the applicant in the absence of any other incriminating piece of evidence, the applicant is in custody since 03.05.2021 and conclusion of the trial will take time, without commenting on merits of the case, the application is allowed and it is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand Only) with surety in the like amount to the satisfaction of the concerned CJM/trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court;

The applicant shall not commit an offence similar to the offence of which he is accused;

The applicant will not seek unnecessary adjournments during the trial; and

The applicant will not leave India without prior permission of the trial Court.

C.C. on payment of usual charges.