Chattisgarh High Court
Chandrika Patel vs State Of Chhattisgarh on 25 May, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3058 of 2017
• Chandrika Patel S/o Baisakhu Patel, Aged About 34 Years R/o Village
Bhatchaura, Out Post Pachpedi, Police Station Masturi, Civil And Revenue
District Bilaspur, Chhattisgarh
---- Applicant
Versus
• State of Chhattisgarh Through Station House Officer, Out Post Pachpedi,
Police Station Masturi, District Bilaspur, Chhattisgarh
---- Respondent
For Applicant : Shri Dharmesh Shrivastava, Advocate For Respondent-State : Ms. Shobha Kashyap, Dy. GA for the State Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 25/05/2017
1. The applicant has preferred this application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail as he is arrested in connection with Crime No.7/2017 registered in Police Station Masturi, Out Post-Pachphedi, District Bilaspur (CG) for the offence punishable under Section 34(2), 36 & 59 (a) of the C.G. Excise Act, for illegally possessing 54 bulk litres of country made liquor, which was kept in quarters.
2. Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicant is in jail since 13.04.2017, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/- 2 with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court. It is made clear that if the applicant involves himself in the offence of similar nature in future, this order granting bail to the applicant shall automatically stand cancelled without further reference to the Bench.
Sd/-
Vacation Judge (Prashant Kumar Mishra) Ashu