Ramsewak Yadav vs State Of M.P

Rajeev Kumar Shrivastava, J

I.A. No.13159/2021, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 04/04/2021 by Police Station Bhander,

Distt. Datia (M.P.) in connection with Crime No.92/2021 registered for offence under Section 34(2) of Excise Act.

It is submitted by learned counsel for the applicant â€" Ramsewak Yadav that the applicant has not committed any offence. He has falsely been

implicated in this case. Applicant is aged around 68 years and he is in custody since 04/04/2021. Learned counsel for the applicant submits that the

allegation of recovery of 95 litres of liquor from the possession of the applicant is false. It is further submitted that there is no criminal antecedent

against the applicant. Trial will take its own time. Hence, learned counsel prays for grant of bail to the present applicant. He further undertakes to

abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local

Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

Learned State counsel has vehemently opposed the application and prayed to reject the same.

Heard learned counsel for the parties at length and considered the arguments advanced by them and perused the case diary.

Considering the facts and circumstances of the present case, as well as looking to the age of the applicant which is around 68 years, without

commenting upon the merits of the case, the application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing

personal bond of Rs.75,000/- (Rupees Seventy Five Thousand only) with one solvent surety in the like amount to the satisfaction of the Court

concerned for his regular appearance before the trial Court concerned on the dates fixed by it.

In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicant, his Corona Virus test shall be conducted and if it is

found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his house, and if his test is

found positive then the applicant shall be immediately sent to concerning hospital for his treatment as per medical norms. If the applicant is fit for

release and if he is in a position to make his personal arrangements, then he shall

be released only after taking due travel permission from local administration. After release, the applicant is further directed to strictly follow all the

instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the Covid19.

If it is found that the applicant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local

Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take him in custody

and would send him to the same jail from where he was released.

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 investigation/trial, as the case may be;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

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

The applicant will not move in the vicinity of complainant party and applicant will not seek unnecessary adjournments during the trial;

The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

The applicant will inform the SHO of concerned police station about his residential address in the said area and it would be the duty of the Public

Prosecutor to send E-copy of this order to SHO of concerned police station for information.

Application stands allowed and disposed of.

E-copy of this order be sent to the trial Court concerned for compliance.

Certified copy/ e-copy as per rules/directions.