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Judgment
12 paragraphs · 230 wordsPrashant Kumar Mishra, J
The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.36/2020 registered in Police Station
Tapkara, District Jashpur for offence punishable under Section 34(2) of the Chhattisgarh Excise Act for illegally possessing 6.500 ml of country made
liquor.
Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicant is
in jail since 7.4.2020, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on
bail on his executing a personal bond for a sum of Rs.50,000/- with one surety for the like amount to the satisfaction of the concerned on duty remand
Magistrate. He is directed to appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicant
involves himself in the offence of similar nature during the operation of this order, this order granting bail to the applicant shall automatically stand
cancelled without reference to the Bench and the applicant shall be arrested forthwith.
Consequently, IA No.1 for grant of ad interim bail and IA No. 3, for grant of exemption and IA No.2 for urgent hearing during outbreak of Covid-
19 Pandemic stand disposed of.