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[Cites 3, Cited by 1]

Madhya Pradesh High Court

Jagmohan Singh Yadav vs The State Of Madhya Pradesh Thr on 19 January, 2018

                                1
          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.1831/2018
         (Jagmoahn Singh Yadav vs. State of M.P.)


Gwalior, Dated : 19.01.2018
        Shri B.S. Gour, Counsel for the applicant.
        Shri   R.S.   Yadav,       Public   Prosecutor    for    the
respondent/State.

Case diary is available.

This is first application filed under Section 439 of Cr.P.C. for grant of bail.

The applicant has been arrested on 3.1.2018 in connection with Crime No.1/2018 registered by Police Station Umri, District Bhind for offence punishable under Section 34(2) of M.P. Excise Act.

It is submitted by the counsel for the applicant that the allegation of recovery of 54 bulk litres of country made liquor from the possession of the applicant is false. The applicant is in jail from 3.1.2018. The applicant is aged about 60 years and he is the only bread winner in the family and his incarceration has adversely affected the financial condition of his family. It is further submitted that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court while granting bail. There is no possibility of his absconding or tampering with the prosecution case and he has no criminal past.

Per contra, the application is opposed by the counsel for the respondent.

Considering the period of detention, facts and circumstances of the case and without commenting on the merits of the case, the application is allowed. It is directed 2 THE HIGH COURT OF MADHYA PRADESH MCRC No.1831/2018 (Jagmoahn Singh Yadav vs. State of M.P.) that the applicant be released on bail on furnishing a personal bond in the sum of Rs. 1,00,000/- (Rs. One Lac Only) with one surety in the like amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.

This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.

Certified copy as per rules.



                                                 (G.S. Ahluwalia)
(alok)                                                 Judge




ALOK KUMAR
2018.01.19 17:30:00 +05'30'