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Judgment
11 paragraphs · 277 wordsDeepak Kumar Agarwal, J
This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
Applicant has been arrested on 06.04.2022 by Police Station, Sihoniya, District Morena (MP), in connection with Crime No.180/2021 for the offence punishable under Section 34 (2) of Excise Act.
From the possession of applicant-accused 08 boxes of country made liquor was seized and a crime under the aforesaid offence was registered and he was arrested. After investigation, charge sheet has been filed.
It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. Now investigation is complete and charge sheet has been filed and the conclusion of trial will take time. The applicant is ready to abide by all the conditions as may be imposed by the Court. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State vehemently opposed the application and has prayed for its rejection.
Looking to the aforesaid facts and circumstances of the case, 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 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.
Certified copy as per rules.