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Surendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1462 MP

Citation : 2021 Latest Caselaw 1462 MP
Judgement Date : 9 April, 2021

Madhya Pradesh High Court
Surendra Singh vs The State Of Madhya Pradesh on 9 April, 2021
Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH MCRC No.17260/2021 (SURENDRASINGH VS. STATE OF M.P.)

Gwalior, Dated : 09.04.2021

Shri Gagan Sharma, learned counsel for the applicant.

Shri Rohit Shrivastava, learned Panel Lawyer for the State.

Heard finally, through video conferencing.

Case diary is available.

This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

The applicant has been arrested on 09/03/2021 in connection

with Crime No.61/2021 registered at Police Station Kachnar, District

Ashoknagar for offence under Section 34(2) of Excise Act.

According to the prosecution case, 62 bulk liters of country

made liquor has been seized from the possession of the applicant.

The applicant has no criminal history and the trial is likely to take

sufficiently long time and the applicant undertakes to appear before

the Trial Court regularly without any default.

Per contra, the application is opposed by the counsel for the

State. However, after going through the police case diary, it is

submitted that the applicant has no criminal history.

Heard the learned counsel for the parties.

Considering the facts and circumstances of the case and

without commenting on the merits of the case, the application is

allowed. It is directed that the applicant be released on bail on

furnishing a personal bond in the sum of Rs. 1,00,000/- (Rs. One

Lac Only) with one surety in the like amount to the satisfaction of

the Trial Court/Committal Court to appear before the Court on the

dates given by the concerned Court.

This order shall remain effective till the end of the trial but in

case of bail jump, it shall become ineffective.

In the light of the judgment passed by the Supreme Court in

the case of Aparna Bhat & Ors. vs. State of M.P. passed on

18/3/2021 in Criminal Appeal No. 329/2021, the intimation

regarding grant of bail be sent to the complainant.

Certified copy as per rule.

(G.S. Ahluwalia) Judge Pj'S/-

PRINCEE BARAIYA 2021.04.09 17:14:07 -07'00'

 
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