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Judgment
9 paragraphs · 233 wordsAnjuli Palo, J
This is first application under section 439 Cr.P.C. on behalf of the applicant who is in custody since 10.09.2020 in connection with Crime No.607/2020 registered at Police Station Itarsi Nagar, District Hoshangabad (M.P.) for offence punishable under Section 34(2) of M.P. Excise Act, 1915.
As per prosecution case, it is alleged that 60 bulk litres of country made liquor has been seized from the illegal possession of the applicant.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the crime in question. The applicant has no past criminal record and he is in custody since 10.09.2020. Therefore, it is prayed that the applicant be released on bail.
Learned Panel Lawyer has opposed the prayer for bail.
Considering the facts and circumstances of the case and without commenting on merits of the case, the application is allowed. Accordingly, it is directed that applicant - Sandeep @ Bittu be released on his furnishing bail bond of Rs.50,000/-(Rupees Fifty Thousand Only) in the like amount to the satisfaction of the concerned trial Court for his appearance on the dates so fixed by the said Court.
The applicant shall comply with the provisions of section 437(3) of Cr.P.C. during trial. It is made clear that if the applicant involves himself in similar offences, this order shall immediately become inoperative.
M.Cr.C. is accordingly allowed.
C.C. as per rules.