Uttarakhand High Court
BA1/3251/2021 on 21 December, 2021
Author: R.C. Khulbe
Bench: R.C. Khulbe
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BA1 No.3251 of 2021
Hon'ble R.C. Khulbe, J.
Mr. Rajendra Singh Azad, learned counsel for the applicant.
Mr. Deepak Bisht, learned B.H. for the State. Accused-Gulasanavar has sought his release on bail in connection with FIR No.46 of 2006, u/s 3 & 7 of the Essential Commodities Act, registered at P.S. Bhagwanpur, District- Haridwar.
It is argued by learned counsel for the accused that the accused has been falsely implicated; he is languishing in jail since 26.11.2021; he did not receive any process issued by the Court; he will submit undertaking that he will put his appearance during the trial; he is ready to furnish the sureties and may be granted bail.
Per contra, learned counsel for the State opposed for bail.
In the present matter, the accused is languishing in jail since 26.11.2021 having no criminal history; it is the only allegation against the accused that there was a shortage of wheat found at the shop runs by the accused; it is a matter of evidence whether it was a shortage of stock or not; accordingly, without going into merits of the case, it is a fit case for bail at this stage.
Accordingly, bail application is allowed and the applicant is directed to be released on bail on his executing personal bond and furnishing two reliable sureties in the like amount, to the satisfaction of the Court concerned.
Pending application, if any, stands disposed of.
(R.C. Khulbe, J.) 21.12.2021 R.Bisht