Chattisgarh High Court
Vidyadhar Chauhan vs State Of Chhattisgarh on 22 May, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3030 of 2017
Vidyadhar Chauhan S/o Shri Shivprasad Chauhan Aged About 29
Years R/o Village- Salar, Police Station And Tahsil- Sarangarh,
District- Raigarh, Chhattisgarh.
---- Petitioner
Versus
State Of Chhattisgarh Through: The Officer Incharge of Police
Station Sarangarh, District Raigarh, Chhattisgarh.
---- Respondent
For Applicant Mr. Roop Naik, Advocate For Respondent /State Mr. P.K. Bhaduri, Government Advocate
Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 22/5/2017
1. Heard.
2. The applicant has preferred this application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is arrested in connection with Crime No.128/2017 registered in Police Station Sarangarh District Raigarh (CG) for the offence punishable under Sections 34(2) & 59(A) of the C.G. Excise Act, for illegally possessing 108 bulk liters of country made liquor.
3. Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that 2 the applicant is in jail since 2.4.2017, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicant involves himself in the offence of similar nature in future, this order granting bail to the applicant shall automatically stand cancelled without further reference to the Bench. Sd/-
Vacation Judge (Prashant Kumar Mishra) Shyna