Chattisgarh High Court
Suresh Singh vs The State Of Chhattisgarh 11 ... on 11 October, 2018
Author: Ram Prasanna Sharma
Bench: Ram Prasanna Sharma
1
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7620 of 2018
Suresh Singh S/o Ramashankar Singh Aged About 58
Years R/o Tiranga Chowk, Chhawani Bhilai, Police Station
Jamul, Bhilai, District - Durg, Chhattisgarh., District : Durg,
Chhattisgarh
---- Applicant
Versus
The State Of Chhattisgarh Through - Collector, Durg,
District - Durg, Chhattisgarh., District : Durg, Chhattisgarh
---- Respondent
----------------------------------------------------------------------------------------
For Applicant : Ms. Mandavi Bhardwaj, Advocate For Respondent/State : Shri Vinod Tekam, Panel Lawyer
----------------------------------------------------------------------------------------
Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 11.10.2018
1. Heard the matter finally.
2. This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No.417/2018, registered at Police Station Jamul, District Durg(CG) for the offence punishable under Section 34 (2) of the Chhattisgarh Excise Act, 1915.
3. Case of the prosecution in brief is that 6.120 bulk liters of foreign liquor has been seized by the Police from the possession of the present applicant.
4. Learned counsel for the applicant submits that the applicant has been falsely implicated in the case and he is in jail since 18.9.2018, therefore, he may be released on bail. 2
5. On the other hand, learned counsel for the State opposes the bail application.
6. Perused the entire material available on record.
7. Considering the quantity of liquor which is alleged to have been seized from the possession of the applicant and also the fact that the applicant is in jail since 18.9.2018, I am of the opinion that it is a fit case, in which, the applicant can be released on bail.
8. Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed.
9. It is directed that the applicant shall be released on bail on his furnishing a personal bond in sum of Rs.20,000/- with one surety in like sum to the satisfaction of the concerned trial Court for his appearance before the said Court as and when directed till the disposal of the trial.
10. Certified copy as per rules.
Sd/ (Ram Prasanna Sharma) JUDGE sunita