Madhya Pradesh High Court
Shambhunath Mishra @ Pintu Mishra vs The State Of Madhya Pradesh on 5 January, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-5738-2017 sh (SHAMBHUNATH MISHRA @ PINTU MISHRA Vs THE STATE OF MADHYA PRADESH) e 3 ad Jabalpur, Dated : 05-01-2018 Pr Mr.Pramod Thakre, learned counsel for the appellant in Criminal Appeal No.6299/2017.
a Mr.Siddharth Datt, learned counsel for the appellant in Criminal Appeal hy No.5738/2017.
ad Mr.Akhilesh Singh, learned Government Advocate for the State.
M Both the appeals are being disposed of by a common order. These appeals under Section 14-A (2) of the Scheduled Castes and Scheduled of Tribes (Prevention of Atrocities) Act, 1989 has been filed for grant of bail to rt the appellant Deepnarayan Singh alias Deepak Singh (Criminal Appeal ou No.6299/2017) and appellant Shambhunath Mishra alias Pintu Mishra (Criminal Appeal No.5738/2017) in connection with Crime No.425/2017 for C offences under sections 376(D), 506 of the Indian Penal Code and section h 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of ig Atrocities) Act, 1989, registered at Police Station Annuppur, M.P. H In Criminal Appeal No.5738/2017, the prosecutrix herself has filed an application with an affidavit saying that she has no objection to the appellant Shambhunath Mishra alias Pintu Mishra being granted the benefit of bail. As regards appellant Deepnarayan Singh, who is appellant in Criminal Appeal No.6299/2017, the learned counsel for the prosecutrix who is present in the Court has taken instructions from her and through him it has been intimated to this Court that the prosecutrix has no objection to the appellant Deepnarayan Singh being granted the benefit of bail.In the application she has stated that the appellants herein have been falsely implicated.
sh Looking at the facts and circumstances, of the case, I am inclined to allow the appeals and direct that the appellants e ad be enlarged on bail upon their furnishing personal bond in the sum of Rs.50,000/-each (Rupees Fifty Thousand only) with one solvent surety in the like amount each to the Pr a satisfaction of the Trial Court.
hy The appeals are finally disposed of.
ad Certified copy as per rules..
M (ATUL SREEDHARAN) JUDGE of rt ou C ss Digitally signed by SHYAMLEE h SINGH SOLANKI Date: 2018.01.11 11:49:21 +05'30' ig H