Madhya Pradesh High Court
Deepak Rathore vs The State Of Madhya Pradesh Thr on 21 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-6150-2018
(DEEPAK RATHORE Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 21-02-2018
Shri Rajmani Bansal, learned counsel for the applicant.
Shri Avneesh Singh, learned Public Prosecutor for the
respondent/State.
This is first bail application under Section 439 of Cr.P.C. filed sh on behalf of the applicant, who is in custody since 01.02.2018 in connection with Crime No.16/18 registered at Police Station Mohna, e ad District Gwalior for the offence under Section 34(2) of Madhya Pradesh Excise Act.
Pr According to the prosecution story, 07 boxes in which 48 a quarters of country-made liquor has been seized from the applicant.
hy Learned counsel for the applicant submits that applicant has been ad falsely implicated in the case. He has no criminal past and, therefore, it is a fit case to enlarge the applicant on bail inasmuch as he is already M in custody since 01.02.2018.
of Learned Public Prosecutor has opposed the prayer. Taking into consideration the facts and circumstances of the rt case, the submissions raised on behalf of the parties by their counsel, ou but without commenting on the merits of the case, the application is C allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in a sum of Rs.30,000/- (Rupees Thirty h ig Thousand Only) with two solvent sureties of same amount to the H satisfaction of Trial Court. This order will remain operative subject to compliance of the following conditions by the applicant :-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
A copy of this order be sent to the Court concerned for compliance.
Certified copy as per rules.
e sh
(VIVEK AGARWAL)
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JUDGE
Pr
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shanu
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Digitally signed by SHANU
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RAIKWAR
Date: 2018.02.22 11:17:55 +05'30' of rt ou C h ig H