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Judgment
11 paragraphs · 285 wordsDeepak Kumar Agarwal, J
The applicant was arrested on 22.02.2022 in connection with Crime No.466/2021 by Police Station Karera, District Shivpuri (MP) for the offence punishable under Sections 34(2) of M.P. Excise Act.
As per the prosecution story, 70 liters of country made liquor was seized from the possession of the present applicant for which he has not vaild licence.
After investigation, charge-sheet has been filed.
Learned counsel for the applicant submits that applicant is innocent and he has has been falsely implicated. He has not committed any offence in any manner. He is in custody since 22.02.2022. He is ready to abide by all the terms and conditions which may be imposed by this Court. Under these circumstances, he prays for grant of bail to the applicant.
Learned counsel for the State vehemently opposed the application and prays for its rejection.
Heard learned counsel for the rival parties at length and perused the case diary.
Looking to the facts and circumstances of the case coupled with the fact that applicant is in custody since 22.02.2022 and conclusion of the trial will take time, 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.