Madhya Pradesh High Court
Ravi Singh vs The State Of Madhya Pradesh on 27 October, 2021
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.52898/2021
(Ravi Singh Vs. State of M.P. & Anr.)
Gwalior Bench:
Dated -27/10/2021
Shri Dharvir Singh Parihar, learned counsel for the applicant.
Shri Kuldeep Singh, learned PP for the respondent/State.
Heard.
Perused the case diary.
The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28/9/2021 by Police Station Dimni, District Morena in connection with Crime No. 151/2021 registered for offence punishable under Sections 34 (2) & 47(A) of M.P. Excise Act.
Learned counsel for the applicant submits that applicant has been falsely implicated in the matter. Applicant was never involved in the case in hand. As per prosecution case, total 113 bulk liters of branded liquor alleged to have been seized from the possession of applicant and co-accused. The case is triable by the Magistrate First Class. Applicant is in custody since 28/9/2021 and his confinement amounts to pretrial detention. He undertakes to cooperate in trial and that he will not involve in any criminal activity in future.
Learned counsel for the State opposed the prayer and prayed for dismissal of the application.
Heard.
Considering the period of custody and the facts situation of the case, without expressing any opinion on merits of the case, I deem it HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.52898/2021 (Ravi Singh Vs. State of M.P. & Anr.) appropriate to allow this application but with certain stringent conditions. It is hereby directed that on furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety to the satisfaction of trial Court applicant shall be released on bail.
This order will remain operative subject to compliance of the following conditions by the applicant :-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
Application stands allowed and disposed of. E-Copy/Copy of this order be sent to the trial Court concerned for compliance from the office of this Court.
E copy/Certified copy as per rules/directions.
(Anand Pathak) Judge jps/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT PRAKASH OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179ce c865c7633f4cfb9e38ce14fcbb05b9522a, SOLANKI cn=JAI PRAKASH SOLANKI Date: 2021.10.27 18:29:53 +05'30'