Aman Sisodiya vs The State Of Madhya Pradesh on 28 August, 2019

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Madhya Pradesh High Court

Aman Sisodiya vs The State Of Madhya Pradesh on 28 August, 2019

This is first application filed under Section 439 of the Cr.P.C. for grant of bail. Applicant Aman Sisodiya was arrested on 18.06.2019 in connection with Crime No.249/2019 registered at Police Station Betulganj District Betul for the offence punishable under Section 8/20 of the NDPS Act.

As per the prosecution case, on 18.06.2019 on the information of informant, police apprehended the applicant Aman Sisodiya and co-accused Ashish Gohe and seized 12 Kg. 400 Grams of ganja from their possession which was illegally kept by them.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. Applicant has no criminal past. He is in custody since 18.06.2019 and conclusion of trial will take considerable time, hence it is prayed that the applicant be released on bail.

Learned counsel for the State opposed the prayer Looking to the facts and circumstances of the case and the quantity alleged to have been seized from the possession of the applicant does not fall within the purview of commercial quantity coupled with the fact that the applicant has no criminal past, he is in custody since 18.06.2019 and conclusion of trial will take time, without commenting anything on the merits of the case, the application is allowed. It is directed that the applicant Aman Sisodiya shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of Trial Court.

This order will remain operative subject to compliance of the following conditions by the applicant :-

Digitally signed by RANJEET AHIRWAL Date: 28/08/2019 19:16:10

2 MCRC-29649-2019

1. The applicant will comply with all the terms and conditions of the bond executed by him;

2. The applicant will cooperate in the trial;

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 him/her 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.

C.C. as per rules.

(RAJEEV KUMAR DUBEY) JUDGE (ra) Digitally signed by RANJEET AHIRWAL Date: 28/08/2019 19:16:10

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Madhya Pradesh High Court