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Judgment
9 paragraphs · 270 wordsSubodh Abhyankar, J
1] They are heard. Perused the record.
2 ] This is the first bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.148/2024 registered at Police Station Bagli, District Dewas (MP) for offence punishable under Sections 34(2) of M.P. Excise Act. The applicant is in custody since 24.03.2024.
3] The allegation against the applicant is that he was found in possession of 60 bulk litres of unauthorized liquor.
4] Counsel for the applicant has submitted that the applicant is lodged in jail since 24.03.2024 and the charge-sheet has already been filed and the final conclusion of trial is likely to take sufficient long time. Therefore, it is prayed that the application be allowed.
5] Counsel for the State has opposed the prayer.
6] Having considered the rival submissions, perusal of the documents filed on record, including the impugned order of the trial Court dated 28.05.2024 it is found that there is no reference of any criminal case registered against the applicant, this Court is inclined to allow the present application.
7] Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. The applicant is directed to be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty Thousand) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance, as and when directed and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.
C.c. as per rules.