Ramesh Kanjar vs The State Of Madhya Pradesh
2022 Latest Caselaw 930 MP

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          THE HIGH COURT OF MADHYA PRADESH
                       MCRC No. 2566/2022
        (RAMESH KANJAR Vs THE STATE OF MADHYA PRADESH)

                    Through Video Conferencing

Gwalior, Dated : 19/01/2022

       Shri R.S. Yadav, Counsel for applicant.

       Smt. Padamshri Agrawal, Counsel for State.

       Case diary is available.

       This is first application filed under Section 439 of Cr.P.C. for

grant of bail.

       The applicant has been arrested on 19.12.2021 in connection

with Crime No.268/2021 registered by Police Station Seondha,

District Datia for offence punishable under Section 34(2) of Excise

Act.

       It is submitted by Counsel for the applicant that according to

the prosecution case, 60 liters of illicit 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 by Counsel for the State that

applicant has a criminal history and one more offence under Section

25 (1-B) of Arms Act has been registered against him.

Heard the learned counsel for the parties.

Looking to the period of detention and without commenting on

THE HIGH COURT OF MADHYA PRADESH MCRC No. 2566/2022 (RAMESH KANJAR Vs THE STATE OF MADHYA PRADESH)

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 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

Aman

AMAN TIWARI 2022.01.20 10:38:08 +05'30'