SOURABH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 21/3/2022 in connection with Crime No.268/2022 registered at Police Station Rajendra Nagar, District Indore (M.P.) for commission of offence punishable under Sec. 34(2) of the M.P.Excise Act.

(2.) Learned Government Advocate for the non-applicant/State has opposed the application and prays for its rejection.

(3.) It is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000.00 (Rupees Fifty Thousand only) with a solvent surety in the like amount to the satisfaction of the concerned Court for his appearance before the Trial Court on all such dates as may be fixed in this behalf by the Trial Court during the pendency of trial. It is further directed that applicant shall comply with the provisions of Sec. 437 (3) of Cr. P. C.