Dilip Rai vs The State Of Madhya Pradesh on 22 January, 2015

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Madhya Pradesh High Court

Dilip Rai vs The State Of Madhya Pradesh on 22 January, 2015

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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.1010/2015</b></u></font></font></p>
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   <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>22</u><u>.01.2015</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3">	Shri Sharad
Verma, learned counsel for applicant.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY">
<font face="Bookman Old Style, serif"><font size="3">	<span lang="en-US"><span style="background: transparent">Shri
Punit Shroti, learned Panel Lawyer for the respondent/State.</span></span></font></font></p>

This is first bail application under section 438 of Cr.P.C. The applicant apprehends his arrest for an offence under Sections 34(2) and 42 of MP Excise Act in connection with Crime No.215/2014 registered at Police Station Nohta District Damoh. Learned counsel for the applicant contends that the applicant is a licensee of a liquor shop, however, the bar under Section 59-A of M.P. Excise Act is not attracted in the present case. It is his contention that as per the statement of one constable, it is said that the liquor seized from the co-accused persons was of the present applicant without having any material to connect the present applicant. Being a licensee, the applicant is having a right to sell the liquor and he has been falsely implicated in this case and co-accused Amit Rai also granted anticipatory bail by this Court, prayer is made to enlarge the applicant on anticipatory bail. On due consideration of the facts and circumstances of the case, this Court deem it proper to grant bail to the applicant Dilip Rai. He is directed to join the investigation immediately and fully cooperate with the investigating agency and the trial. In the event of arrest, applicant shall be released on bail on his furnishing a personal bond in a sum of Rs.25,000/- with a separate surety of like amount to the satisfaction of arresting officer. Conditions of Section 438(2) Cr.P.C. shall apply on the applicant during currency of bail. C.c as per rules. (J.K. Maheshwari) Judge tarun/  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Dilip Rai vs The State Of Madhya Pradesh on 22 January, 2015