Rajesh Kumar, J
1. Heard the parties.
2. The applicant, who is in custody since 02.11.2023, has approached this Court for grant of regular bail in connection with C.C. Case No.1226 of 2023 registered for the offence under Sections 47(a)/52(d)/55 of the Excise Act.
3. It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).
It is alleged that huge quantity of illicit foreign liquor were recovered from the house as well as shop of this applicant.
4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant has falsely been implicated in this case. The seizure list does not bear either the signature of the applicant or his family member. On the above basis, prayer for bail has been made.
5. On the other hand, learned A.P.P. has opposed the prayer for bail.
6. Considering the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned CJM, Seraikella, in connection with C.C. Case No.1226 of 2023, on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.
