Madhya Pradesh High Court
Angad Kol vs The State Of Madhya Pradesh on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH JABALPUR
M.Cr.C. No.12565/2018
Jabalpur :4/4/2018
Shri Sanjiv Kumar Singh, learned counsel for the applicant.
Shri D.K. Parouha, learned GA for the respondent/State.
This is the first bail application under section 439 of Cr.P.C for an offence under Sections 34(2) of M.P. Excise Act, 1915 in connection with Crime No. 78/2018 registered at Police Station Umariyapan District Katni.
The applicant herein is in judicial custody since 16-03-2018 in the aforesaid case having been arrested with possession of 59 bulk litres of alcohol without licence. The charge-sheet has been filed.
Learned counsel for the State informs that there are no previous antecedent of the applicant herein as per the tip given by the police.
Be that as it may, looking at the facts and circumstances of the case, the small quantity of alcohol seized from the applicant and that the charge-sheet having been filed, I am inclined to allow the application and direct that the applicant herein be enlarged on bail upon his furnishing a personal bond in the sum of Rs. 50,000/- ( Rupees Fifty Thousand ) with a solvent surety in the like amount to the satisfaction of the trial Court.
C.C as per rules.
(Atul Sreedharan ) Judge PG/ Digitally signed by PARMESHWAR GOPE Date: 2018.04.05 10:49:53 +05'30'