Madhya Pradesh High Court
Neetu @ Neetesh Jaat vs The State Of Madhya Pradesh on 15 December, 2016
MCRC-20603-2016
(NEETU @ NEETESH JAAT Vs THE STATE OF MADHYA PRADESH)
15-12-2016
Mr. Sankalp Kochar, learned counsel for the applicant. Mr. Vijay Soni, learned Panel Lawyer for the State. This application has been filed U/s.439 Cr.P.C. on behalf of applicants Neetu @ Neetesh Jaat and Neelesh Raikwar, in connection with Crime No.491/16 of P.S. Begumganj, Distt. Raisen for offence U/s.34(2) of M.P. Excise Act.
According to the case of the prosecution, upon source information, the applicants were stopped by the Police and from their possession was seized 54 bulk litres of liquor.
Learned counsel for the applicants informs that the charge-sheet has been filed and the learned counsel for the State informs that there is no other antecedents besides the instant case.
The applicants are in judicial custody since 14.11.2016. Under the circumstances, the application is allowed and it is directed that the applicants herein be enlarged on bail upon their furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand) each with one solvent surety in the like amount to the satisfaction of the trial Court.
C.C. as per rules.
(ATUL SREEDHARAN) JUDGE a