Aaram Singh v. The State Of Madhya Pradesh

MCRC-1389-2016 (AARAM SINGH Vs THE STATE OF MADHYA PRADESH) 15-02-2016 Shri M.I. Khan, learned counsel for the applicant.

Ms. Mini Ravindran, learned Public Prosecutor for the non- applicant/State.

Heard.

This is first bail petition under Section 439 Cr.P.C. for grant of bail.

Applicant is under custody in connection with crime No.585/2015 registered at Police Station-Nagda, District-Ujjain for the offence punishable under Section 34 (2) of M.P. Excise Act.

As per the case-diary, 54 bulk liters of country made liqour has been seized from the possession of the present applicant. He is under custody since 25.12.2015. After investigation, charge-sheet has been filed and no further custodial interrogation is required.

Learned Public Prosecutor opposed the prayer and prays for its rejection.

On due consideration the facts and circumstances, without expressing any opinion on the merits of the case, I allow this bail application and it is directed that the applicant-Aram Singh be released on bail subject to his furnishing a personal bond in the sum of Rs.40,000/- with one surety of like amount to the satisfaction of the concerned JMFC/CJM for his appearance before him or trial court, as the case may be, on all dates of hearing, as may be fixed in this behalf by the Court concerned during trial.

Certified copy, as per rules.

(P.K. JAISWAL) JUDGE