Madhya Pradesh High Court
Ajay Pratap Singh Parmar @ Roby vs The State Of Madhya Pradesh on 10 November, 2014
M.Cr.C.No.10401/2014 (Ajay Pratap Singh Parmar & another Vs. State
of M.P.) 1
10.11.2014
Shri Atul Gupta, Advocate, for applicants.
Shri Pramod Pachori, Public Prosecutor, for the
respondent/State.
Heard.
This is first application for bail under Section 439 of Cr.P.C. filed on behalf of the applicants.
Applicants are in custody since 13.10.2014 in connection with Crime No.371/14 registered at Police Station Vishwavidyala District Gwalior (M.P.) for the offence under Section 34 (2) of M.P. Excise Act. for allegedly possessing more than 54 bulk liters of illicit country made liquor.
On behalf of the applicants it is submitted that the applicants are innocent. They are falsely implicated. Applicant No.1 is 26 years old and applicant No.2 is 22 years old. Therefore, prayed for grant of bail.
Learned Public Prosecutor opposed the application. Keeping in view that the disposal of the case would take a considerable time, the application is allowed and it is directed that the applicants shall be released on bail on their furnishing a personal bond in a sum of Rs.30,000/- (Rs. Thirty Thousand only) each with one solvent surety each in the like amount to the satisfaction of the Trial Court for securing their presence before M.Cr.C.No.10401/2014 (Ajay Pratap Singh Parmar & another Vs. State of M.P.) 2 the said Court on all the dates of hearing fixed in this regard during trial.
This order will remain operative subject to compliance of the following conditions by the applicants:-
1. Applicants will not influence the prosecution witnesses.
2. Applicants will help the progress of the Trial.
3. Applicants swill not indulge in any similar offence during the course of Trial.
4. If at all the applicants are found to breach any of the above conditions, the learned Trial Court would be at liberty to reconsider on the question of bail.
Certified copy as per rules.
(S.K. Palo)
mani Judge