Madhya Pradesh High Court
Santosh Adivasi vs The State Of Madhya Pradesh on 27 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-6490-2018
(SANTOSH ADIVASI Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 27-03-2018
Mr. Abhinav Dubey, learned counsel for the applicant.
Mr. D.K. Paroha, learned counsel for the respondent-
State.
This application under Section 439 of the Code of sh Criminal Procedure, 1973 has been filed for grant of bail e to the applicant herein who has been arrested in ad connection with Crime No.378/2017 for offences Pr punishable under Sections 294, 307 and 506 of I.P.C registered at Police Station-Badi, District-Raisen (M.P).
a hy The applicant is in judicial custody since 2/10/2017 in the aforesaid case. He is the sole accused in this case.
ad The allegation levelled against him by the complainant is M that the applicant assaulted him with an axe on his head and on the wrist causing injuries to both the places.
of Learned counsel for the applicant has stated that the rt charge-sheet has been filed in this case and has placed ou before this Court the M.L.C of the injured/complainant, in which both the injuries on the head and the injury on C the wrist have been caused by hard and blunt objects h whereas an axe has been seized from the applicant ig herein.
H Looking at the fact and circumstances of the case, the incompatibility between the injuries and the weapon seized from the applicant herein and the fact that the applicant is in judicial custody since 02/10/2017 and that the charge-sheet has been filed, I am inclined to allow the instant application for grant of bail and direct that the applicant herein be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court.
C.C as per rules.
(ATUL SREEDHARAN) JUDGE Digitally signed by JULIE SINGH Date: 2018.03.28 15:27:30 +05'30' julie e sh ad Pr a hy ad M of rt ou C h ig H