Vinod Verma vs State Of Madhya Pradesh

Deepak Kumar Agarwal, J

This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

As per prosecution story, on 11.01.2022 from the possession of the applicant 05 litres of illicit liquor has been seized and he was arrested on the

apprehension that the liquor is unfit for human consumption by Police Station Kampoo, District Gwalior (MP) for the offence punishable under Section

49(A) of Excise Act. Accused-applicant could not justify the possession of the said liquor, hence a crime under the aforesaid offence bearing Crime

No. 18/2022 was registered.

It is submitted by learned counsel for the applicant that the applicant is innocent and he has been falsely implicated in the present case. Chemical

report is yet to be submitted. Conclusion of trial will take time. Under these circumstances, he prays for grant of bail to the applicant.

Learned counsel for the State vehemently opposed the application and submits that there are criminal antecedents against the applicant, hence prays

for its rejection.

Heard learned counsel for the parties through Video Conferencing and perused the case diary.

Looking to the aforesaid facts and circumstances of the case, coupled with the fact that applicant is in custody from 11.01.2022 and conclusion of trial

will take its own 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 a bail bond in the sum 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.

Certified copy as per rules.