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Madhya Pradesh High Court

Chandani Paradhi vs The State Of Madhya Pradesh on 6 January, 2025

NEUTRAL CITATION NO. 2025:MPHC-GWL:86




                                                   1                          MCRC-55685-2024
                  IN          THE    HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                                BEFORE
                              HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
                                        ON THE 6 th OF JANUARY, 2025
                                    MISC. CRIMINAL CASE No. 55685 of 2024
                                            CHANDANI PARADHI
                                                  Versus
                                      THE STATE OF MADHYA PRADESH
             Appearance:
                       Shri Ashish Singh Jadoun - Advocate for the applicant.
                       Ms. Kalpana Parmar - Panel Lawyer for the State.

                                                       ORDER

1. This is the first application filed by the applicant under Section 483 of BNSS (439 of Cr.P.C.) for grant of bail relating to Crime No.498/2024 registered at Police Station Kotwali, District Guna, (M.P.) for the offence under Section 34(2) of the Excise Act.

2.As per prosecution case, 60 bulk liters of illicit liquor has been seized from the possession of present applicant.

3. Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the case. He is in custody since 17.12.2024. Charge-sheet has been filed. He is ready and willing to abide by all the terms and conditions which may be imposed by this Court. Conclusion of trial will take time. On these grounds, learned counsel prays for grant of bail to the applicant.

4. Per contra, learned counsel for the State opposed the bail application SOODAN PRASAD Signing time: 06-01-2025 06:45:33 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:86 2 MCRC-55685-2024 and prayed to dismiss the bail application.

5. Heard learned counsel for the parties and perused the case diary.

6. Considering the rival submissions of learned counsel for the parties and attending facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/-(Rupees One Lac Only) with a solvent surety in the like amount to the satisfaction of the trial Court/committal Court.

7. This order will remain operative subject to compliance of the following conditions by the applicant:-

i) The applicant will comply with all the terms and conditions of the bond executed by him;

ii) The applicant will cooperate in the investigation/trial, as the case may be;

iii ) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

iv) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he is found involved in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicant will not seek unnecessary adjournments during the Signaturetrial;

Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 06-01-2025 06:45:33 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:86 3 MCRC-55685-2024

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

8. Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.

(RAJENDRA KUMAR VANI) JUDGE ms/-