1 M. Cr. C. No. 13110/2015 [ Ravi Gurjar Vs. State of MP] 18/01/2016 Shri AS Bhadoriya, learned counsel for the applicant- accused.
Shri Rajendra Singh Yadav, learned Public Prosecutor for the respondent/ State.
Case diary is available and after investigation charge- sheet was filed on 06/11/2015. .
This is the first bail application filed by the applicant- accused under Section 439 of CrPC for grant of bail in connection with Crime No.180/2015 registered at police station Malanpur, District Bhind for the offence punishable under Section 34(2) of MP Excise Act.
Learned counsel for the applicant- accused submits that the applicant has been falsely implicated in the case as the alleged liquor was not seized from the possession of the applicant-accused. The quantity of liquor is 51.80 bulk liter. After investigation, the charge-sheet has already been filed. The applicant has been in custody since 3/11/2015.
Hence, the applicant be granted the bail.
Learned Public Prosecutor opposing the submissions made on behalf of the applicant- accused, has prayed for rejection of the bail application.
Considering the quantity of seized liquor, the period of custody of the applicant and the charge-sheet having 2been filed by the prosecution, this Court deems it a fit case to grant bail to the applicant/accused. Hence, by allowing the application,it is directed that applicant-accused be released on bail on his furnishing a personal bond in the sum of Rupees Fifty Thousand with one solvent surety of the like amount to the satisfaction of the trial Court for his regular appearance before the trial Court on the condition that he shall remain present before the court concerned during the trial and shall comply with the conditions enumerated under section 437 (3) of crpc and so also as imposed by the trial Court.
A copy of this order be sent for compliance to the Court concerned.
Certified copy as per rules.
(M. K. Mudgal) Judge