Chattisgarh High Court
Ganesh Kumar Barve vs State Of Chhattisgarh on 22 May, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3063 of 2017
Ganesh Kumar Barve S/o Hariram Barve, Aged About 32 Years
R/o Village Patharra, Out Post Chilphi, Police Station, Lormi, Civil
District Bilaspur, Revenue District- Mungeli, Chhattisgarh.
---- Petitioner
Versus
State Of Chhattisgarh Through: Out Post Chilphi, Police Station,
Lormi, Civil District Bilaspur, Revenue District- Mungeli,
Chhattisgarh.
---- Respondent
For Applicant Mr. Pallav Mishra, Advocate For Respondent /State Mr. Anant Bajapayee, Panel Laywer Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 22/5/2017
1. Heard.
2. The applicant has preferred this application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is arrested in connection with Crime No.113/2017 registered in Police Station Outpost and Police Station Chilphi, Lormi, Civil District Bilaspur, Revenue District Mungeli (CG) for the offence punishable under Sections 34(1)(a), 34(2) and 59(a) of the Excise Act, for illegally possessing 72 liters of country made liquor.
3. Having heard learned counsel for the parties, having regard to the 2 facts and circumstances of the case and considering the fact that the applicant is in jail since 2.4.2017, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicant involves himself in the offence of similar nature in future, this order granting bail to the applicant shall automatically stand cancelled without further reference to the Bench. Sd/-
Vacation Judge (Prashant Kumar Mishra) Shyna