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Judgment
Vijay Kumar Shukla, J
This is second application filed under section 439 of the Cr.P.C in crime no.107/2022 under section 49-A and 34 of the Excise Act registered at police station Aerodram, Indore.
His earlier bail application was dismissed as withdrawn with liberty to revive the same after one month.
Learned counsel for the applicant submits that it is alleged that 5 litres of spurious liquor has been seized from the possession of the applicant. The applicant is in jail since 10.02.2022. The investigation has been completed and the charge sheet has been filed.
Learned counsel for the respondent/state has opposed the prayer for grant of bail on the ground that there are 59 cases registered against the Taking into consideration the aforesaid submission, I am of the view that the applicant is entitled for grant of bail on the following conditions:-
The applicant shall not indulge in any other offence subsequent to this bail order. In case if the applicant is indulges in any other offence, this bail order shall stand cancelled automatically without reference to this Court.
The applicant shall be required to report to the concerned police station on second Sunday of every month.
On the aforesaid conditions, present application stands allowed.
I t is directed that applicant shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with two local sureties of the like amount to the satisfaction of the Ld. Court below.
The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU "W.P. (C) No.1/2020" and ensure that the applicant is examined by the jail doctor before his release. If the applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall ensure his transportation from the jail till his place of residence.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the Ld. Court below.