Chattisgarh High Court
Shekh Lala vs State Of Chhattisgarh on 21 March, 2001
Equivalent citations: 2001CRILJ4148, 2001(4)MPHT17(CG)
Author: R.S. Garg
Bench: R.S. Garg
ORDER R.S. Garg, J.
1. Heard.
2. Diary of Crime No. 164 of 2000 registered by Excise Department, Distt. Durg, for the offence punishable under Section 34(1)(a) of Excise Act, perused.
3. Learned counsel for the applicant submits that since 20-10-2000, the applicant is in jail and as there is no tike hook of early disposal of the trial at the Magisterial level and as for offence punishable under Section 34(1)(a), the maximum awardable sentence is one year R.I. and fine of Rs. 500/- which may extend to Rs. 5,000/-, the applicant deserves to be released on bail.
4. On the other hand, learned counsel for the State placed his reliance on the language of Section 59-A of M.P. Excise Act, 1915 submits that more than 50 bulk litres of liquor was recovered from the applicant and as the prosecution is opposing the application for grant of bail, the application cannot be allowed.
5. Section 59-A, has been inserted in the Act by M.P. Act No. 22/2000 with effect from 4-8-2000. Section 59-A provides that certain offences under the Act shall be non-bailable. Clause (2) of Section 59-A provides that where the accused charged for offence punishable under Section 49-A or a person who does not possess a valid licence under the Act or Rules, but is accused of an offence punishable under Section 34(1) (a) or (b) and the quantity of liquor is of more than 50 litres, then the bail shall not be granted unless notice of the application is given to the public prosecutor and he has been given proper opportunity to oppose the application. The provisions further say that if the Court records its satisfaction that the applicant is not guilty and is not likely to commit any offence while on bail, only then, the bail can be granted.
6. The Legislature while introducing Section 59-A in M.P. Excise Act, 1915, made stringent provisions relating to the offence punishable under Section 49A and Section 34(1) (a) or (b), but did not amend the provisions of Section 34 of the Act. Section 34(1) provides that any person contravening clause (a) to clause (h) of Section 34A shall be punishable with imprisonment which may extend to one year and fine which shall not be less than Rs. 500/-, but may extend to Rs. 5000/-. This, however, is subject to Section 34 (2) of the Act. Section 34(2) provides that notwithstanding anything contained in subsection (1), if a person is convicted for an offence covered by clause (a) or clause (b) of sub-section (1) and the quantity of liquor exceeds 50 bulk litres, such person shall be punished with imprisonment for a term which shall not be less than one year, but may extend to 3 years and with fine which shall not be less than Rs. 25,000/-, but may extend to Rs. 1,00,000/-. In the present case, the applicant, if ultimately is found guilty, may be punished under Section 34(1) read with sub-section (2) because the liquor found from his possession is exceeding 50 bulk litres. True, it is that according to Panchnama, the total recovery is of more than 50 bulk litres, but the fact remains that the applicant at the time of preparation of the seizure memo had clearly informed the police that the intoxicants belonged to another person who had simply stored the same in his house.
7. In case, where the minimum sentence is one year and if the trial does not show any progress atleast in a period of 5 months, the applicant cannot be kept into custody unnecessarily and ad-infinitum.
8. Taking into consideration the totality of the circumstances and the defence of the applicant raised at the time of the seizure, I consider present to be a fit case for admitting the applicants to bail.
9. The applicant be immediately released on bail on his furnishing a personal bond in a sum of Rs. 15,000/- with two sureties in the like amount to the satisfaction of the Trial Court for his appearance before the said Court or as and where so directed.
10. On 1st and 15th of every month, the applicant shall appear before the concerned Excise Department between 9 a.m. to 11 a.m. He is fore-warned that if he does not appear on the date/dates given to him under this order and by the Trial Court or if he engages himself in any other criminality, the Trial Court shall be entitled to forfeit the bonds and take him back to the custody.