Madhya Pradesh High Court
Achhelal Kol Alias Shanker Kol vs The State Of Madhya Pradesh on 22 August, 2017
MCRC-13841-2017
(ACHHELAL KOL ALIAS SHANKER KOL Vs THE STATE OF MADHYA PRADESH)
22-08-2017
Shri K. K. Verma, learned counsel for the applicant.
Shri D. K. Parouha, learned Government Advocate for the
respondent/State.
This is an application under section 439 of the Code of Criminal Procedure for grant of bail on behalf of applicant Achhelal Kol @ Shanker Kol in connection with Crime No. 249/2017 for the offence under section 34 (2) of M. P. Excise Act, registered at Police Station Unchehara, District Satna (M.P.).
According to the case of the prosecution, the applicant herein has been arrested and is in judicial custody since 21/06/2017 for having carried 75 bulk litres of liquor without license. A charge-sheet has been filed in this case and there are no previous antecedents reflected in the charge-sheet.
Under the circumstances, I am inclined to allow the instant application and direct that applicant Achhelal Kol @ Shanker Kol be enlarged on bail upon his furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the Trial Court. Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE vy