SANJU SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the parties. This is first application for their bail by the applicants who are being tried for an offence punishable under section 34 (2) of M.P. Excise Act. It is alleged that almost 125 liters of liquor (foreign and local) was recovered from them. The learned counsel for applicants submits that they had a valid licence. But, as per prosecution story, no such licence was produced at the time when they were caught transporting it in a motor vehicle.

(2.) THE applicants are in custody since almost last three months and the trial is still at initial stage. Considering this, in the facts and circumstances of the case, their application is allowed. Each of the applicant be released on furnishing personal bond of Rs. 30,000/- with a solvent surety in like amount to the satisfaction of the trial Court. C.C. as per rules.