This petition has been filed under Section 482 of the Cr.P.C. against the order dated 08.05.2020 passed by the learned Third Additional Sessions
Judge, Tikamgarh (MP) in Criminal Revision No.73/2020, whereby learned Additional Sessions Judge rejected the applicant's revision and affirmed
the order dated 23.04.2020 passed by the learned Chief Judicial Magistrate, Tikamgarh in Cr.Case No.567/2019, whereby learned CJM rejected the
applicant's application filed under Section 437(6) of the Cr.P.C. for releasing him on bail.
It appears from the record that the applicant is facing trial in Cr.Case No.567/2019 pending before the Chief Judicial Magistrate, Tikamgarh (MP) for
the offence punishable under Sections 34 (2) of M.P. Excise Act. In that case, learned Chief Judicial Magistrate vide order dated 15.11.2019 framed
the charge against the applicant for the offence punishable under Section 34(2) of the M.P. Excise Act and fixed the case for the first time for
prosecution evidence on 29.11.2019 and thereafter, learned trial Court again gave various dates viz 10.12.2019, 23.12.2019, 06.01.2020, 20.01.2020,
03.02.2020, 17.02.2020, 29.02.2020, 12.03.2020, 24.03.2020, 22.04.2020 & 23.04.2020 for the same purpose, but somehow trial could not be concluded
till 23/04/2020, so applicant filed an application under Section 437 (6) of Cr.P.C. before the trial Court praying therein that since he had been in
custody during all this period and the trial could still not be concluded, hence he be released on bail.
Learned Chief Judicial Magistrate, Tikamgarh rejected the applicant's application vide order dated 23/04/2020. Against that order, applicant preferred
Criminal Revision No.73/2020 which was also dismissed vide order Date: 2020.09.08 14:04:14 IST dated 08/05/2020. Being aggrieved from that order,
the applicant preferred this petition.
Learned counsel for the applicant submitted that the applicant has been in custody since 31.10.2019 and learned trial Court framed the charge
against the applicant on 15.11.2019 and thereafter, fixed the case for the first time for prosecution evidence on 29.11.2019 and till date the
prosecution could not examine all prosecution witnesses and thus the trial could not be concluded.
He further submitted that since the trial could not be concluded within 60 days from the first date of recording of evidence, therefore, under the
mandatory provisions of Section 437 (6) of Cr.P.C. the applicant deserves to be enlarged on bail.
Learned counsel for the State opposed the prayer.
This Court has gone through the record and arguments put forth by the learned counsel for both parties.
It appears from the record that the learned trial Court rejected the applicant's application on the basis that 252 bulk litres of country made liquor has
been seized from the possession of the applicant and the alleged offence was grievous in nature and learned ASJ also rejectedÂ
the applicant's application on the same ground. But the reasons assigned by the trial Court as well as by the revisional Court for rejecting the
applicant's application do not appear to be correct.
 Division Bench of this Court in the case of Devraj Maratha @ Dillu v. State of Madhya Pradesh, 2018 (2) MPLJ (Cri.) 386 held ""while considering
the bail application filed under section 437(6) of Cr.P.C., the Magistrate is vested with full power to take into consideration - (i) the nature of
allegations; (ii) whether the delay is attributable to the accused or to the prosecution; and (iii) criminal antecedents of the accused or any
other justiciable reason, while refusing to grant bail.
The Division Bench further held:-
19. On a plain reading of the provision of Section 437(6) of the Code it is graphically clear that it is mandatory in the sense that a person should notÂ
be kept in jail ordinarily if a trial for non-bailable offence which is triable by the Magistrate, is not concluded within a period of sixty days from the date
fixed for evidence.
From the above-mentioned judgment of the Division Bench of this Court it appears that if a trial for a non-bailable offence which is triable by the
Magistrate, is not concluded within a period of sixty days from the date fixed for evidence, ordinarily accused person should not be kept in jail.
Although at the time of considering the bail under Section 437 (6) of CrPC the Court has the power to take into consideration the criminal
antecedent of the applicant,
 the nature of allegations or any other justifiable reason while refusing to grant bail only as a ground and not a sole ground.
 In this case, the applicant is facing trial for the offence punishable under Section 34 (2) of the M.P. Excise Act, in which the maximum sentence is
prescribed three years. There is no evidence on record that the applicant had earlier also been convicted by the Court for the offence punishable
under Section 34 (2) of the M.P. Excise Act. There is no evidence on record to show that the applicant caused delay in trial. No other justifiable
reason is mentioned by the learned Additional Sessions Judge in his impugned order for rejecting the applicant's application. Both the Courts below
rejected the applicant's application only on the basis that 252 bulk litres of country made liquor has been seized from the possession of the applicant
and the alleged offence was grievous in nature, but the said ground cannot be said to be correct for rejecting the applicants' application filed under
Section 437(6) of the Cr.P.C.
 It is clear from the record that the said criminal case was first fixed for recording of prosecution evidence on 29.11.2019 and till date the
prosecution has not examined all prosecution witnesses and trial is still pending.
Provisions of Section 437 (6) of the Cr.P.C. make it obligatory on the part of the trial Court to conclude the trial within a period of 60 days from the
first date fixed for recording of evidence and in case the accused is in custody and trial Court fails to conclude the trial within the aforesaid period, it is
the trial Court's duty to release the accused. The case was first fixed for recording of prosecution evidence on 29.11.2019 and the trial is pending as
yet and trial Court has failed to conclude the trial within the stipulated period.
This Court is of the considered view that the statutory right given to the accused by the above provisions cannot be taken away in such a fashion.
Since the applicant had remained in custody during the said period for more than 60 days from the first date fixed for recording evidence, he would be
entitled to be released on bail under the provision of Section 437 (6) of Cr.P.C.
Consequently, in view of the aforesaid discussion this petition is allowed and the order passed by both the Courts below are set aside and it is directed
that applicant Bhajat @ Bhaskar be released on bail in aforesaid crime subject to his furnishing a personal bond in the sum of Rs.10,000/- (Rs. Ten
Thousand) with one surety of Rs.10,000/- (Rs. Ten Thousand) to the satisfaction of the trial Court for his appearance before the trial Court on the
date fixed by the said Court and on subsequent dates as may be fixed during pendency of this case.
Certified copy as per rules.
