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Judgment
12 paragraphs · 286 wordsDeepak Kumar Agarwal, J
This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.The first application was dismissed as withdrawn vide order dated 2.6.2022 in M.Cr.C. No.26692/2022 with liberty to file after filing of charge sheet.
Applicant has been arrested on 18.05.2022 by Police Station, Endori, District Bhind in connection with Crime No.54/2022 for the offence punishable under Section 34(2) of M.P. Excise Act.
As per prosecution story, from the possession of applicant 100 bulk liters of illicit liquor unfit for human consumption has been seized by Police Station Endori, District Bhind for which he could not justify. After investigation, charge-sheet has been filed.
Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 18.05.2022. After investigation, charge-sheet has been filed. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State opposed the prayer and prayed for dismissal of the application.
Both the Advocates are heard. Case diary perused.
Looking to the facts and circumstances of the case, but without commenting on 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 applicant furnishes bail bond 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.
Copy of this order be sent to the trial Court concerned for compliance.
C.c. as per rules.