Arvind Pal vs The State Of Madhya Pradesh
2022 Latest Caselaw 1045 MP

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           THE HIGH COURT OF MADHYA PRADESH
                     M.CrC.3618 /2022
                  Arvind Pal v. State of M.P

                      Through video conferencing

Gwalior, Dated: 21.01.2022

       Shri Navnidhi Parhariya, Counsel for the applicant.

       Ms. Kalpana Parmar, Counsel for the 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 04.01.2022 in connection

with Crime No.462/2021 registered by Police Station Karera Distt.

Shivpuri for offence punishable under Section 34(2) of M.P. Excise

Act.

       It is submitted by the counsel for the applicant that according

to the prosecution case, 60 litres of country made liquor has been

seized from the possession of the applicant. 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 opposed by the counsel for the

respondent/State. It is submitted that applicant has a criminal history

and one more offence under Sections 341, 323 and 294 of IPC has

been registered. However, it is fairly conceded that no offence under

Section NDPS Act and M.P. Excise Act have been registered against

him.

Considering the facts and circumstances of the case, without

commenting on the merits of the case, the application is allowed. It is

THE HIGH COURT OF MADHYA PRADESH M.CrC.3618 /2022 Arvind Pal v. State of M.P

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 ar

ABDUR RAHMAN 2022.01.22 12:26:11 +05'30'