Ramkrishna Bhai vs State Of Madhya Pradesh Station

Vijay Kumar Shukla, J

This is first application of the applicant under Section 439 of Cr.P.C. for grant of bail in connection with Crime No.52/2021 registered at Police Station

Excise Department Ratlam District Ratlam for the offences under Section 34(2) of M.P. Excise Act.

It is alleged that 180 bulks liters of country made liquor has been seized from the vehicle belonging to the applicant.

Counsel for the applicant submits that the said vehicle was rented out to some other person. It is further submitted that co-accused persons Rahul and

Jitendra have already been granted bail in MCRC.No.2431/2022 and MCRC.No.1922/2022 vide order dated 14/1/2021 respectively.

However, taking into consideration the fact that investigation has already been completed and the co-accused persons Rahul and Jitendra have already

been enlarged on bail, I am of the view that applicant is also entitled for grant of bail.

It is directed that Applicant- Ramkrishna Bhai S/o Bharat Bhai Pillai shall be released from custody upon furnishing a personal bond of Rs.50,000/-

(Rupees Fifty Thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19

VIRUS IN PRISONS in SUO MOTU ""W.P. (C) No.1/2020""and ensure that the applicant is examined by the jail doctor before his release.

If the applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the

detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall

ensure his transportation from the jail till his place of residence.

It is further made clear that if it is found that the applicant is involved in any other case during the trial, this bail order shall stand cancelled

automatically without reference to the Court and the Police will be at liberty to arrest the applicant.

A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station

concerned. The office is requested to forward a copy of this order to the Ld. Court below.