VINOD PARIHAR Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No. 28/2013 registered in Police Station: New Rajendra Nagar, District Raipur for offence punishable under Section 34(2) of the Excise Act for illegally possessing 5.760 bulk liters of illicit liquor. Although learned State counsel would inform that there are as many as 25 previous cases registered against the applicant including one internment proceeding, however, considering that the applicant is in jail since 28.3.2013 i.e. for more than 3 months and ordinarily sentence of imprisonment from 6 months to 1 year is imposed in this kind of cases under the Excise Act, 1915, this Court is inclined to release the applicant on bail.

(2.) Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs. 25,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicant involves himself in the offence of similar nature in future, this order granting bail to the applicant shall automatically stand cancelled without reference to the Bench.