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Judgment
18 paragraphs · 368 wordsVijay Kumar Shukla, J
These are first applications under Section 439 of the Cr.P.C. filed on behalf of the applicants in connection with Crime No.598/2021 registered at
Police Station Industrial Area, Jaora (M.P.) under Sections 34(2) of the Excise Act.
It is alleged that 60 bulk litres of liquor has been seized from the joint possession of the applicants. It is further submitted that the charge sheet has
been filed and there are no criminal record of the applicants.
Considering the aforesaid and the fact that the charge sheet has been filed and the applicants have no criminal record , I find prima facie case is made
out for grant of bail. Therefore, without expressing any view on the merits of the case, the applications are allowed.
It is directed that Applicants- Sanjay S/o Deva Sisodiya and Munshi S/o Bhera shall be released from custody upon furnishing a personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) each with one surety each 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.