Madhya Pradesh High Court
Anil Yadav @ Pepsi vs The State Of Madhya Pradesh on 17 May, 2017
1
MCRC.5251/2017
Anil Yadav @ Pepsi
v.
State of M.P.
17/05/2017
Shri Sushil Goswami, counsel for the applicant.
Shri Prakhar Dhengula, Panel Lawyer for the
respondent/State.
Case diary is not available.
The counsel for the applicant submits that he has filed the copy of the charge-sheet and, therefore, his application may be considered on the basis of the same.
This is repeat application under Section 439 of CrPC for grant of bail. The first application was withdrawn on 11/04/2017 with liberty to revive after the charge-sheet is filed.
The applicant has been arrested on 01.03.2017 in connection with Crime No.83/2017 registered by Police Station Civil Line, Datia, District Datia for offence under Section 34(2) of Excise Act.
It is submitted by the counsel for the applicant that he is in custody from 01/03/2017 and the charge-sheet has been filed. The applicant is the only bread winner of the family and because of his jail custody, his family members are facing financial difficulties. The applicant has no criminal past and he is the resident of Datia and there is no possibility of his absconding or tampering with the prosecution case. It is further submitted that the applicant will abide by any condition which may be imposed by this Court while granting bail.
Per contra, the application is opposed by the State counsel.
Considering the facts and circumstances of the case 2 MCRC.5251/2017 and without commenting on the merits of the case, the application is allowed. It is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/-(Rupees One lac only) with a surety bond of the same amount to the satisfaction of the Trial Court to appear before the Trial Court on the dates given by the concerned Court.
This order shall be effective till the end of trial but in case of bail jump, it shall become ineffective.
Certified copy as per rules.
(G.S.Ahluwalia)
AKS Judge