Sumit @ Chhotu Verma vs The State Of Madhya Pradesh on 8 September, 2022

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Madhya Pradesh High Court

Sumit @ Chhotu Verma vs The State Of Madhya Pradesh on 8 September, 2022

Bench: Vishal Dhagat

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                 ON THE 8th OF SEPTEMBER, 2022

                                        MISC. CRIMINAL CASE No. 43323 of 2022

                                  BETWEEN:-
                                  SUMIT @ CHHOTU VERMA S/O LATE GHANSU
                                  VERMA, AGED ABOUT 19 YEARS, OCCUPATION:
                                  STUDENT, R/O WARD NO. 15, AMARWARA
                                  POLICE STATION AND TEHSIL AMARWARA
                                  DISTRICT CHHINDWARA (MADHYA PRADESH).

                                                                                          .....APPLICANT
                                  (BY SHRI P.C. PALIWAL, ADVOCATE)

                                  AND
                                  THE STATE OF MADHYA PRADESH THROUGH
                                  POLICE STATION AMARWARA, DISTRICT
                                  CHHINDWARA (MADHYA PRADESH).

                                                                                        .....RESPONDENT
                                  (BY SHRI ATMARAM BAIN, DEPUTY GOVERNMENT ADVOCATE)

                                This application coming on for admission this day, the court passed the
                         following:
                                                             ORDER

This is first bail application filed under Section 439 of Cr.P.C. on behalf of applicant, who is in jail since 26.08.2022 in connection with Crime No.543/2022, registered at Police Station Amarwara, District Chhindwara (M.P.) for the offence punishable under Section 34(2) and 42 of M.P. Excise Act.

Learned counsel appearing for the applicant submitted that applicant is first offender. Investigation of police against the applicant is complete. He is a young boy aged about 19 years. Offence is triable by Judicial Magistrate First Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 9/9/2022 1:22:34 PM 2 Class. Liquor seized is 69 bulk liters. In these circumstances, applicant may be released on bail.

Learned Deputy Government Advocate appearing for the State opposed the application for grant of bail.

Heard the counsel for the parties.

Considering the nature of offence, age of applicant and the fact that applicant has already been interrogated by police and offence is triable by Judicial Magistrate First Class, bail application filed by applicant is also allowed.

It is directed that the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety in the like amount to the satisfaction of the trial court.

In addition to aforesaid condition, the applicant shall abide by the conditions enumerated in Section 437(3) of Cr.P.C.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 9/9/2022 1:22:34 PM

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