ITFAQ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied by the impugned order passed by the High Court of Madhya Pradesh at Gwalior in M.Cr.C. No.9762/2022 refusing to release the appellant on bail in connection with the criminal case for the offence under Sec. 34 (2) of the M.P. Excise Act, 1915, the appellant-accused has preferred the present appeal.

(3.) Having heard the learned counsel appearing for the appellant as well as the learned counsel appearing for the State and the punishment which may be imposed even if the appellant is held guilty would be maximum three years and the appellant is in Jail/custody since 26/11/2021 and the trial has already begun and four witnesses are already examined, we deem it proper to release the appellant on bail on the conditions which may be imposed by the Signature Not Verified learned trial Court.