Madhya Pradesh High Court
Arjun Meena vs The State Of Madhya Pradesh on 10 March, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
M.Cr.C. No. 10302/2021 ( Arjun Meena Vs. State of MP) 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 10302/2021 (Arjun Meena Vs. State of MP ) Indore, Dated: 10/3/2021 Shri R.R. Bhatnagar learned counsel for applicant. Shri Zeeshan Khan learned Panel Lawyer for State. This is first bail application under Section 439 Cr.P.C. by applicant, who has been arrested by Police on 2/2/2021 in connection with Crime No. 43/2021, Police Station - Ringnod District Ratlam concerning offence under Section 34(2) of the Excise Act.
2. Heard learned counsel for the parties and perused the case diary.
3. As per prosecution Story, the present applicant was found with 72 bulk liters liquor without having any valid licence from his possession.
4. Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. Challan has been filed. He is in custody since 2/2/2021 and there is no progress in the trial due to Covid- 19 epidemic. He, therefore, prayed for grant of bail.
5. On the other hand, learned Panel Lawyer opposes the prayer for grant of bail.
6. I have perused the case-diary. Keeping in view the rival submissions of the parties and in the facts and circumstances of the case and the period of incarnation in jail after arrest, without commenting on merits of the case, the application is allowed.
7. It is directed that applicant be released on bail upon his M.Cr.C. No. 10302/2021 ( Arjun Meena Vs. State of MP) 2 furnishing a personal bond in the sum of Rs.40,000/- (Rupees Forty Thousand Only), with one solvent surety in the like amount to the satisfaction of trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial and shall also abide by the conditions enumerated under Section 437 (3) of Cr.P.C. It is made clear that applicant shall be in good conduct in future and if it is found that applicant is indulged in any criminal activities, then, his bail shall be treated as cancelled.
Certified copy as per rules.
(Vivek Rusia) Judge BDJ Digitally signed by Bhuneshwar Datt Date: 2021.03.10 17:53:43 +05'30'