Pandeep vs The State Of Madhya Pradesh
2022 Latest Caselaw 5327 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 17514 of 2022 (Pandeep vs. State of M.P.) Gwalior, Dated 11.04.2022

Shri Sanjay Singh, counsel for the applicant.

Shri P.P.S. Vajeeta, Counsel for State.

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 09.02.2022 in connection with

Crime No.12/2022 registered at Police Station Rithorakala, District

Morena for offence under Section 34(2) of M.P. Excise Act.

It is submitted by the counsel for the applicant that according to the

prosecution case 112 liters of English liquor has been seized from the

possession of the applicant. The applicant is in jail from 09.02.2022. The

applicant has no criminal history. The Trial is likely to take sufficiently

long time and there is no possibility of his absconding or tampering with

the prosecution case.

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

the State.

Considering the facts and circumstances of the case, 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/- (Rupees One Lac) 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 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 and others Vs. State of M.P. Passed on 18.03.2021 in

Criminal Appeal No. 329/2021, the intimation regarding grant of bail be

sent to the complainant.

Certified copy as per rules.

(G.S. Ahluwalia) Judge van

VANDANA VERMA 2022.04.11 19:01:12 -07'00'