SIKANDER SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No. 252/2010 registered in police Station Bhilai Nagar, Distt. Durg for the offence punishable under Section 34(2) of the CG. Excise Act for illegally possessing 28.8 bulk liters of liquor.

(2.) Taking into consideration the quantity of contraband and considering that the applicant is in jail since 2.7.2010 and also considering that the applicant does not have any criminal antecedent, as admitted by learned counsel for the State, the application is allowed. It is directed that in the event of the applicant executing a personal bond for a sum of Rs. 25,000/- with two sureties for the like amount to the satisfaction of the concerned trial Court, he shall be released on bail. He shall appear before the trial Court on each and every date given to him till disposal of the trial.

(3.) If the applicant involves himself in the offence of similar nature in future, this order granting bail to the applicant hall automatically stand canceled without reference to the Bench.