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Judgment
5 paragraphs · 179 wordsPrafulla C. Pant, J.—Heard.
Applicant- Wajid Ali, who is in jail in connection with F.I.R. No. 141 of 2011, relating to offence punishable u/s 3/7 of Essential Commodities Act, 1955, Police Station Jaspur, District Udham Singh Nagar, has sought his release on bail.
Learned Counsel for the applicant pleaded that applicant is driver of the truck in which it is stated that the bags of rice (of Public Distribution System) were transported to a Rice Mill belonging to co accused Ram Sevak Aggarwal. It is further pleaded that applicant had no knowledge of the fact that rice loaded was meant for distribution through fair rice price shops as he was simply a transporter.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Wajid Ali be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Additional Chief Judicial Magistrate, Kashipur.