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Judgment
8 paragraphs · 202 wordsVijay Kumar Shukla, J
This is first application filed by the applicant under Section 439 of Cr.P.C. for grant of regular bail relating to F.I.R. No. 68/2023 dated (not mentioned) registered at Police Station-Pati, District-Barwani (M.P.) for the offence under Section 34(2) of M.P. Excise Act.
It is alleged that from the possession of the applicant 57 bulk litre of liquor has been seized. Charge-sheet has been filed. No further custodial interrogation is required.
Learned counsel for the respondent/State opposes the prayer for grant of bail. However, fairly submits that there is no criminal record of the applicant.
After hearing counsel for the parties and taking into consideration, the application is allowed.
It is directed that Applicant-Surasya @ Suresh shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty thousand only) with one surety of the like amount to the satisfaction of the court below.
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 court below.
Certified copy as per rules.