Sunita Yadav, J
This is the first application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail relating to FIR No. 270 of 2023 registered at Police
Station Manpur, District Sheopur (M.P.) for the offence under Section 34 (2) of Excise Act.
Allegation against the present applicant is that 52 bulk litres of illicit liquor has been seized from the possession of applicant for which he was not
having any valid license.
Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. It is further argued that the applicant is in
custody since 27.10.2023. Investigation has already been completed and charge-sheet has been filed, therefore, there is no requirement of further
custodial interrogation of the applicant. Offence is triable by JMFC and trial is likely to take long time to conclude. Applicant is the permanent resident
of District Sheopur (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to
the applicant.
Per contra, learned counsel for the State vehemently opposed the bail application citing the criminal history of the applicant and prayed for its
dismissal.
Heard learned counsel for the rival parties and perused the case diary available on record.
Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is
directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs. 50,000 (Rupees Fifty Thousand Only) with one solvent
surety in the like amount to the satisfaction of the trial Court/committal court.
This order will remain operative subject to compliance of the following conditions by the applicant:-
1) The applicant will comply with all the terms and conditions of the bond executed by him;
2) The applicant will cooperate in the investigation/trial, as the case may be;
3 ) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to
dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;
4) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he/she is found involving in the offence of same
nature, this bail order shall stand cancelled automatically without further reference to the Bench.
5) The applicant will not seek unnecessary adjournments during the trial; and
6 ) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and
necessary action.
E- copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.
Certified copy as per rules.
