Satyanaryan vs State Of Madhya Pradesh

Deepak Kumar Agarwal, J

This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

The applicant was arrested on 01.01.2022 in connection with Crime No.01/2022 by Police Station Badarwas, District Shivpuri (MP) for the offence

punishable under Section 34(2) of MP Excise Act.

As per information received from the informer Police Station Bhitarwar, District Shivpuri searched the spot and seized from the possession of the

present applicant-accused 72 bulk litres of illicit liquor. The applicant was arrested on 1.1.2022. After investigation, charge sheet has been filed.

It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. Now, investigation

is complete and charge sheet has been filed and conclusion of trial will take its own time. Under these circumstances, he prays for grant of bail to the

applicant.

Application is vehemently opposed by the State counsel and prayed for its rejection.

Heard learned counsel for the parties through Video Conferencing and perused the case diary.

Looking to the aforesaid facts and circumstances of the case, coupled with the fact that applicant is in custody from 1.1.2022, conclusion of trial will

take some time, without commenting upon the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the

application it is ordered that if the applicant furnishes bail bond in the sum of Rs.25,000/- (Rupees twenty five thousand only) with one solvent surety in

the like amount to the satisfaction of the trial Court, he should be released on bail.

He will present during trial before the trial Court on each and every date.

Application stands allowed and disposed of.

Certified copy as per rules.