Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Ankit Dangi vs The State Of Madhya Pradesh on 21 September, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 21 st OF SEPTEMBER, 2023
                                          MISC. CRIMINAL CASE No. 41050 of 2023

                           BETWEEN:-
                           ANKIT DANGI S/O SHRI PRADEEP DANGI, AGED ABOUT
                           35  YEARS, OCCUPATION: LABOUR, R/O VILAGE
                           KARRAPUR, P.S. BAHERIYA, TEHSIL AND DISTRICT
                           SAGAR (MADHYA PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI MADAN SINGH - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH P.S.
                           BANDA, DISTRICT SAGAR (MADHYA PRADESH)

                                                                                           .....RESPONDENT
                           (BY SHRI D.K. PAROHA - GOVT. ADVOCATE)

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

This is first application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No.300/2023 registered at Police Station Banda, District Sagar (M.P.) for the offence under Section 34(2), 42 of the M.P. Excise Act and under Section 411, 120B and 34 of Indian Penal Code.

2. Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. As per prosecution story, applicant was transporting illicit liquor measuring 54 bulk liters. It is submitted Signature Not Verified that offence is triable by Judicial Magistrate First Class. In these circumstances, Signed by: SUNIL KUMAR PATEL Signing time: 22-09-2023 14:32:26 2 he prayed that applicant may be released on bail.

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

4. Heard the counsel for the parties.

5. Applicant is first offender with no criminal record.

6. Considering aforesaid facts and circumstances of the case, without commenting on the merits of the case, bail application stands allowed. It is directed that the applicant shall be released on bail on furnishing personal bond of Rs.1,00,000/- (Rupees One Lac Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned for his regular appearance before Court on all such dates as may be fixed in this regard during pendency of trial on aforesaid conditions.

7. The applicant shall also abide by the conditions enumeration under Section 437 (3) of Cr. P. C.

8. C.C. as per rules.

(VISHAL DHAGAT) JUDGE sp/-