ANTIM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's second application under Sec. 439 of Criminal Procedure Code,1973, as he is implicated in connection with Crime No.388/2021 registered at Police Station-Bistan, District-Khargone (MP) for offence punishable under Sec. 34(2) of the M.P. Excise Act. Applicant is in jail since 28/10/2021.

(2.) It is also observed that if the applicant is found to be involved in any criminal activities, after his release on bail, then the present bail order shall stand cancelled without further reference to this Court; and the State / prosecution will be free to arrest the accused in the present case also.

(3.) This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.