AI Structured Summary
Not yet generated for this judgment
Judgment
The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 27-1-2020 in
connection with Crime No.59/2020 registered at Police Station, Civil Line Vidisha, District Vidisha, for the offence punishable under Sections 49A of
the Excise Act.
It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since
27.1.2020, whereas charge-sheet has already been filed. He does not bear any criminal record. Confinement amounts to pre- trial detention. He
undertakes to cooperate in trial. He further undertakes to perform community service.
Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of the application.
Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the
application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand Only) with one solvent surety of the like amount to the satisfaction of Trial Court concerned.
This order will remain operative subject to compliance of the following conditions by the applicant:-
1.
/
,
, / ,
;
4.
5.
/ ;
5 ( /)
◌◌,
â
€œ
,
â
€
6-8 /
, 30
/ ,
( ) “ â€
/ ,
,
,
, ,
“ â€
Certified copy as per rules.