AKASH SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) It is alleged by the counsel for the applicants that the applicants have been falsely implicated in the case and they have not committed any offence in any manner. Allegation against the present applicants is that 13 petty illicit liquor in which there were 50-50 quarters in each petty has been seized from the joint possession of the applicants. It is further submitted that there are no criminal antecedents against the applicants. The applicants are ready to abide by all the conditions which may be imposed by this Court. The applicants are in custody since 07.02.2020. There is no possibility of absconding or tampering with the prosecution evidence. On these grounds, counsel for the applicants prayed for grant of bail to the applicants. the application that the investigation is pending. Hence, he prayed for rejection of the bail application.

(2.) Considering the overall facts and circumstances of the case, but without expressing any opinion on merits of the case, this Court deems it appropriate to allow this bail application. Accordingly, the application is allowed and it is directed that subject to verification of the fact that no other criminal case is pending against the applicants, the applicants be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the concerned trial Court.

(3.) This order will remain operative subject to compliance of the following conditions by the applicants:-