Madhya Pradesh High Court
Viru @ Veerendra vs The State Of Madhya Pradesh on 29 October, 2014
(Veeru @ Virendra Vs. State of M.P.) M.Cr.C.No.9650/14
29-10-2014
Applicant by Shri S.S. Kushwah, Advocate.
Respondent/State by Shri G.S. Chauhan, PL.
The case is listed today for admission. Heard on the bail application.
Perused the case diary.
This is first bail application under Section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.568/2014 registered at Police Station Kotwali, District Guna (M.P), for the offence punishable under Section 34 (2) of Excise Act.
As per prosecution story, 50 bulk liters country made liquor has been seized from the possession of the applicant without permit.
Learned counsel for the applicant submits that the applicant has falsely been implicated. He has not committed any offence. He is in custody since 22.09.2014. On these grounds learned counsel for the applicant prays for grant of bail.
The application is opposed by the learned Panel Lawyer. Considering the fact and circumstances of the case, but without expressing any view on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety in the like amount to the satisfaction of Trial Court/Committal Court.
This order will remain operative subject to compliance of the following conditions by the applicant :-
(Veeru @ Virendra Vs. State of M.P.) M.Cr.C.No.9650/14
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/her 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.
C.C. as per rules.
(Sushil Kumar Gupta) Judge bj/-