HEMRAJ VANSHKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) case diary is perused. Learned counsel for the rival parties are heard. This is the first application filed u/S.439 of Cr.P.C. by the petitioner for grant of bail. The petitioner has been arrested on 13/5/2024 by Police Station Vijay Nagar, Jabalpur in connection with Crime No.183 of 2024 registered in relation to offences punishable u/S. 34(2) of teh M.P. Excise Act.

(2.) The case of the prosecution is that 56 bulk litre illicit liquor was seized from the possession of co-accused and the petitioner. The charge sheet has been filed therefore, no further custodial interrogation is necessary. The petitioner has criminal antecedents, therefore, this Court is inclined to grant bail to the petitioner but with certain stringent conditions. Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that Petitioner- Sahil Ben be 1 released on bail on furnishing a personal bond in the sum of Rs.50,000.00 (Rs.Fifty Thousand only) with two solvent sureties of the like amount to the satisfaction of concerned Trial Court.

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