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Judgment
B. K. Shrivastava, J
Arguments heard on the application filed under Section 439 of Cr.P.C. on 15.12.2020 on behalf of applicant Asif Beg who is confined in custody since
01/12/2020 in connection with Crime No. 514/2020 registered at Police Station Parasiya, District Chhindwara for offence punishable under Section 34
(2) of M.P. Excise Act.
It appears from the record that total 78 liters of English liquor was seized from the possession of two accused. The accused is confined in custody
since 01/12/2020.
Upon query, it is informed by counsel for the State that as per the case diary, this is the first crime registered against the applicant. The applicant is
having no any criminal antecedent.
Therefore, looking to the overall circumstances, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing a
bail bond worth Rs. 50,000/- (Rupees Fifty Thousand only) and a personal bond of the same amount to the satisfaction of the trial Court.
It is directed that the applicant shall abide by the conditions as enumerated under section 437(3) of the Cr.P.C.
At the time of releasing from custody, all the instructions issued by the Government related to Covid-19 shall also be followed by the concerned
authority.
This application stands allowed.
C. C. as per rules.