Suraj vs State Of Madhya Pradesh

Akhil Kumar Srivastava, J

This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 543/2021

registered at P.S. Gadarwara District Narsinghpur (M.P.) for the offence punishable under section 34 (2), of the M.P. Excise Act.

As per the prosecution story, applicant has been found in illicit possession of 60 bulk liters of country made liquor.

Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 06.07.2021 and due to Covid situation there is no

progress in the trial. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required

in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.

Learned panel lawyer has opposed the submissions made on behalf of the applicant and prayed for rejection of the bail application.

Looking to the facts and circumstances of the case alongwith the role attributed to the applicant in offence and period of custody the fact in near

future there is no hope that trial will proceed further and will be concluded due to Covid situation, this application is allowed without commenting

anything on the merits of the case. It is ordered that applicant/accused Suraj be released on bail on strict terms on his furnishing a personal bond for

the sum of Rs. 60,000/- (Rs. Sixty Thousand Only) with two solvent sureties (out of which one should be local) in the like amount to the satisfaction of

the trial court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court in Suo Moto Writ Petition(C) No. 1/2020

and ensure, that the Applicant is examined by the jail doctor before his release. If applicant show 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 their transportation from the jail till his place of residence.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to

dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any offence during the entire period of bail.

The applicant will not seek unnecessary adjournments during the trial;

The applicant will not leave India without previous permission of the trial Court;

The applicant shall inform the Court about his/her address and residence in case the applicant moves out from his/her permanent address for any

point of time; and

The applicant shall not contact any of the other accused persons in this case in any manner whatsoever.

It is made clear that the applicant shall appear before the concerned Police Station on the first Monday of every month.

This order shall remain effective till the end of the trial but in case of bail jump and breach of any of the pre-condition of bail, it shall become

ineffective and cancelled without reference to this Bench.

In the event of breach of any of the conditions imposed by this Court, the complainant/victim/State will be at liberty to move an application for

cancellation of bail granted today.

Certified Copy on payment of usual charges.