Chattisgarh High Court
Smt. Shivratri Sidar vs State Of Chhattisgarh on 22 May, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 2999 of 2017
Smt. Shivratri Sidar W/o Mithai Lal Sidar, Aged About 42 Years
R/o Chhatamuda, Bastipara, Tahsil & District- Raigarh,
Chhattisgarh.
---- Petitioner
Versus
State Of Chhattisgarh Through Station House Officer, Police
Station Jutemil, District: Raigarh, Chhattisgarh.
---- Respondent
For Applicant Mr. Manish Upadhyaya, Advocate For Respondent /State Mr. Anant Bajpayee, Panel Lawyer Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 22/5/2017 Heard.
The applicant has preferred this application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail as she is arrested in connection with Crime No.212/2017 registered in Police Station Jutemill, Raigarh, District Raigarh (CG) for the offence punishable under Section 34(1)A(2), 59 of the Excise Act, for illegally possessing more than 5 bulk liters of illicit country made liquor.
Having heard learned counsel for the parties, having regard to 2 the facts and circumstances of the case and considering the fact that the applicant is in jail since 16.4.2017, this Court is inclined to release her on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on her executing a personal bond for a sum of Rs.25,000/- with one surety for the like amount to the satisfaction of the trial Court. She 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 herself 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) Shyna