Chattisgarh High Court
Ashok Ramteke vs State Of Chhattisgarh on 11 February, 2016
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
M.Cr.C.No.569 of 2016
Ashok Ramteke, aged about 45 years, S/o. Shri Bhim Rao Ramteke,
resident of Village - Umarvahi, Police Station Dongargaon, Civil and
Revenue District - Rajnandgaon (CG)
---Applicant
Versus
State of Chhattisgarh, Through: the District Magistrate, Rajnandgaon
(CG)
---Non-applicant
For Applicant : Mr.Kripesh G. Kela, Advocate
For Non-applicant : Mr.Vivek Shinghal, Panel Lawyer
Hon'ble Shri Justice Sanjay K. Agrawal
Order on Board
11/02/2016
1.This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No.800 of 2015, registered at Police Station- Ambagarh Chowki, District-Rajnandgaon (CG), for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.
2. Case of the prosecution, in brief, is that, 16.200 bulk liters of illicit liquor was seized by the police from the present applicant.
3. Learned counsel for the applicant submits that the applicant has not committed any offence and he has falsely been implicated in crime in question. He is in jail since 21.12.2015. 2
4. On the other hand, learned counsel for the State opposes the bail application.
5. I have heard counsel appearing for the parties and perused the case diary.
6. Taking into consideration the condition incorporated in Section 59-A(ii) of the C.G. Excise Act, 1915, and bearing in mind the principles of law laid down in Banti Singh v. State of Chhattisgarh (M.Cr.C. No.6846 of 2014, decided on 05.01.2015), if the facts of present case are examined, it is apparent that there is no criminal antecedent of the present applicant and only 16.200 bulk liters of illicit liquor has been seized from him which is more than prescribed limit of 5 bulk liters, but looking to the fact that it is first offence of the applicant and he is in custody from 21.12.2015 and case is triable by the Judicial Magistrate First Class and trial is likely to take some more time and further taking into account the nature and gravity of offence and plea raised by the applicant that he has falsely been implicated in case, I am of the opinion that present is a fit case, in which, the applicant should be enlarged on regular bail.
7. Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed. It is directed that on furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Court for his appearance as and when directed, the applicant shall be released on bail, subject to following conditions:
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• That, the applicant shall furnish a specific undertaking that while on bail, he will not commit any excise offence, otherwise bail granted to him shall be liable to be cancelled and shall co- operate the prosecution during trial.
• That, the accused/applicant shall make himself available for interrogation before the concerned Investigating Officer as and when required and the accused/applicant shall not, directly or indirectly, make any 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 any police officer. • That, the accused/applicant shall not act, in any manner, which will be prejudicial to fair and expeditious trial.
8. Certified copy as per rules.
Sd/-
(Sanjay K. Agrawal) JUDGE B/-