Chattisgarh High Court
Santoshi Bai Jangade vs State Of Chhattisgarh on 13 December, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7634 of 2017
Santoshi Bai Jangade, W/o Kartik Ram Jangade, aged about 32 years, R/o
Village Umarwahi, P.S. Dongergaon, District Rajnandgaon, C.G.
---- Applicant
Versus
State of Chhattisgarh, through the Excise Circle, Rajnandgaon, District
Rajnandgaon, C.G.
---- Non-applicant
For Applicant : Mr. Praveen Dhurandhar, Advocate.
For Non-applicant : Mr. Ashish Surana, Panel Lawyer for the State.
Hon'ble Shri Justice Sanjay K. Agrawal
Order On Board
13/12/17
Heard.
1.This is the first Bail application under Section 439 of the Cr.P.c. for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 241/2017, registered at Police Station- Excise Circle, Rajnandgaon (CG), for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act, 1915.
(2) Case of the prosecution, in brief, is that 7 bulk liters of illicit liquor was seized by the police from the present applicant.
(3) Learned counsel for the applicant submits that the applicant has been falsely implicated in the crime in question. He further submits that as the applicant is in custody since 21.11.2017 and the trial is likely to take some 2 time for its final disposal, she may be released on bail. (4) On the other hand, learned counsel for the State opposes the bail application.
(5) I have heard the counsel appearing for the parties and perused the case diary.
(6) Taking into consideration the condition incorporated in Section 59-A(ii) of the C.G. Excise Act, 1915, and bearing in mind the principles of law laid down in Banti Singh v. State of Chhattisgarh (M.Cr.C. No.6846 of 2014, decided on 05.01.2015), if the facts of present case are examined, it is apparent that only 7 bulk liters of illicit liquor has been seized from her which is more than prescribed limit of 5 bulk liters, but looking to the fact that the applicant is in custody since 21.11.2017, case is triable by the Judicial Magistrate First Class, trial is likely to take some more time and further taking into account the nature and gravity of offence and plea raised by the applicant that she has falsely been implicated in case, I am of the opinion that present is the fit case, in which, the applicant should be enlarged on regular bail.
(7) Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed. It is directed that on furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Court for her appearance as and when directed, the applicant shall be released on bail, subject to following conditions:
That, the applicant shall furnish a specific undertaking that while on bail, she will not commit any excise offence, otherwise bail granted to 3 her shall be liable to be cancelled and shall co-operate with investigation / trial.
That, the accused/applicant shall make herself available for interrogation before the concerned Investigating Officer as and when required and the accused/applicant shall not, directly or indirectly, make any 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 any police officer.
That, the accused/applicant shall not act, in any manner, which will be prejudicial to fair and expeditious trial.
Certified copy, as per rules.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka