Chattisgarh High Court
Arany Thakur & Anr vs State Of Chhattisgarh on 22 May, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MISC. CRIMINAL CASE NO. 3120 OF 2017
1.Arany Thakur, S/o Dhanesh Thakur, aged about 40 years
2. Dinesh Thakur, S/o Pyarelal Thakur, aged about 37 years, Both R/o Village- Bansuladabari, Police Station Komakhan, Tahsil- Bagbahara, District Mahasamund (C.G.) ... Applicants Versus State of Chhattisgarh, through Station House Officer, Police Station- Komakhan, District Mahasamund (C.G.) ... Non-applicant For Applicants : Mr. Vikash Pradhan, Advocate. For Non-applicant/State : Ms. M. Asha, Panel Lawyer.
Hon'ble Shri Justice Prashant Kumar Mishra Order on Board 22/05/2017
1. This is the First Bail Application under Section 439 of Cr.P.C. The applicants have preferred this application for grant of bail as they are arrested in connection with Crime No. 48 of 2017, registered at Police Station Komakhan, District Mahasamund, for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act, for illegally possessing 16 bulk liters of country made liquor.
2. Having heard counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicants are in jail since 13.4.2017, this Court is inclined to release them on bail.
3. Accordingly, the bail application is allowed. It is directed that the applicants shall be released on bail on their executing a personal bond in sum of Rs.25,000/- each with one surety in the like sum to the satisfaction of the concerned trial Court. The applicants shall thereafter appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicants involve themselves in the offence of similar nature in future, this order granting bail to the applicants shall automatically stand cancelled without further reference to the Bench. Sd/-
Vacation Judge
/sharad/ (Prashant Kumar Mishra)