Ajay Kumar Yadav vs State Of Chhattisgarh on 26 May, 2017

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Chattisgarh High Court

Ajay Kumar Yadav vs State Of Chhattisgarh on 26 May, 2017

Bench: Prashant Kumar Mishra

                                                                NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                        MCRC No. 2894 of 2017

    Ajay Kumar Yadav S/o Aatma Ram Yadav, Aged About 24 Years
     R/o Village- Lawar Police Station- Masturi, District- Bilaspur,
     Chhattisgarh.

                                                        ---- Petitioner

                                 Versus

    State Of Chhattisgarh Through The Station House Officer,.
     Police Station Masturi, District- Bilaspur, Chhattisgarh.

                                                      ---- Respondent

For Applicant Mr. Varunendra Mishra, Advocate For Respondent /State Mr. UNS Deo, Government Advocate Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 26/5/2017  Heard.

 Learned counsel for the applicant is permitted to correct the description of non-applicant/State, who is to be sued through Police Station Masturi, District Bilaspur (CG).  Let the correction be made during the course of the day.  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.147/2017 registered in Police Station Masturi, District Bilaspur (CG) for the offence punishable under Sections 34(ka) & 59(Ka) of the Excise Act, for illegally possessing 6.300 bulk liters of country made liquor.  Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicant is in jail since 10/4/2017, 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.50,000/- with two local sureties of Rs.25,000/- each 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.

         Certified copy as per rules.                       Sd/-


                                                           Vacation Judge

                                                      (Prashant Kumar Mishra)




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Chattisgarh High Court