Chattisgarh High Court
Kaushalya Soni vs State Of Chhattisgarh 27 Wps/6490/2018 ... on 1 October, 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 6979 of 2018
Kaushalya Soni W/o Sukhdev Soni Aged About 50 Years R/o Ward No. 5,
Rajhara Camp, Ahiwara, P. S. Nandani, District Durg, Chhattisgarh.
---- Applicant
Versus
State Of Chhattisgarh Through The Station House Officer, P. S. Nandani
Nagar, District Durg Chhattisgarh.
---- Respondent
__________________________________________________________________ For Applicant : Shri Pawan Shrivastava, Advocate. For Respondent/State : Ms. Smita Ghai, Panel Lawyer.
Hon'ble Shri Justice Arvind Singh Chandel Order On Board 01/10/2018
1. The applicant has preferred this first bail application under Section 439 of Cr.P.C. for grant of regular bail as she is arrested in connection with crime No. 212/2018, registered at Police Station- Nandini Nagar, District- Durg, (C.G.) for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.
2. As per the prosecution story, on 12.08.2018, on the basis of information received from an informant, police personnels searched the applicant and total 5.760 bulk litres of country-made liquor has been seized from her possession and she has been arrested on 12- 08-2018.
3. Learned counsel appearing on behalf of the Applicant submits that the applicant is innocent and has been falsely implicated in the case. He further submits that the applicant has no criminal antecedent, she is in custody since 12-08-2018 and trial will take some time. Therefore, she may be released on bail.
4. Per contra, learned counsel appearing on behalf of the State opposes the bail application.
5. I have heard learned Counsel for the parties.
6. Considering the facts and circumstances of the case, the evidence collected by the prosecution and further considering the fact that the applicant has no criminal antecedent, she is in custody since 12-08- 2018 and trial is likely to take some time, without further commenting on merits of the case, I am inclined to release her on bail.
7. Accordingly, the bail application is allowed.
8. It is directed that the applicant shall be released on bail on executing a personal bond for a sum of Rs. 20,000/- with one solvent surety for the like amount to the satisfaction of the Trial Court for her appearance before the said Court as and when directed.
Sd/-
(Arvind Singh Chandel) Judge Prakash