Madhya Pradesh High Court
Ranjitsingh vs The State Of Madhya Pradesh on 15 April, 2019
1 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.12799 of 2019 (Ranjitsingh vs. State of MP) Indore, dated : 15.04.2019 Shri Manoj Saxena, learned counsel for the applicant. Shri Yogesh Kumar Gupta, learned Public Prosecutor for the non-applicant - State.
Heard. Perused the case diary.
This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Ranjitsingh S/o Hariprasad Kanjer is implicated in Crime No.108/2019 registered at Police Station - Sarangpur, District Rajgarh (Biaora) for the offence punishable under Sections 34(2) of the M. P. Excise Act and he is in custody since 20.02.2019.
As per the prosecution case, 60 bulk litres of liquor was seized from the possession of the applicant.
Learned counsel for the applicant submits that charge-sheet has since been filed and there is one case under the provisions of IPC registered against him.
Per contra, learned Public Prosecutor for the State protested the bail application but fairly admits that charge-sheet has been filed on 10.04.2019.
On due consideration of the aforesaid, without commenting upon the merits of the case, I allow this bail application and it is directed that the applicant - Ranjitsingh shall be released on bail subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one local surety in the like amount to the satisfaction of the concerned JMFC/CJM for his regular appearance before him or trial Court on all dates of hearing as Digitally signed by Geeta Pramod Date: 15/04/2019 17:28:16 2 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.12799 of 2019 (Ranjitsingh vs. State of MP) may be fixed in this behalf by the Court concerned during trial. It is also directed that the applicant shall abide by all the conditions enumerated under Section 437(3) of the Cr.P.C.
A copy of this order be sent to the Court concerned for compliance.
M.Cr.C. No.12799/2019 is allowed and stands disposed of. Certified copy as per rules.
(Shailendra Shukla) Judge gp Digitally signed by Geeta Pramod Date: 15/04/2019 17:28:16