Madhya Pradesh High Court
Adarsh Awasthy vs The State Of Madhya Pradesh on 21 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-10098-2018
(ADARSH AWASTHY Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 21-03-2018
Shri P.K.S. Sengar, counsel for the applicant.
Shri Rajesh Tiwari, G.A. for the respondent/ State.
Heard.
This is the first bail application filed under Section 439 sh of the Cr.P.C. for grant of bail to the applicant, who is in e custody since on 28/2/2018 in connection with Crime ad No.74/2018, registered at Police Station Vishwavidyalaya, Pr District Rewa for the offence under Sections 353, 332, 294 read with 34 of the IPC.
a hy The allegation against the applicant is that he alongwith other co-accused persons assaulted and caused injury to his ad Professor, who was busy in conducting the examination in the M Engineering College, Rewa and threatened him with dire consequences.
of It is submitted that the applicant is innocent. He is in rt custody since 28/2/2018, the charge sheet has been filed and ou the trial will take considerable time in disposal of the case. There is no criminal antecedents of the applicant. Hence, he C be released on bail. h Learned Govt. Advocate has opposed the bail application ig and prayed for its rejection. H Having considered the facts and circumstances of the case, applicant's further custody is not required in the case. Hence, this application is allowed and it is ordered that applicant-accused Adarsh Awasthy be released on bail on his furnishing a personal bond for the sum of Rs.50,000/- with a solvent surety in the like amount to the satisfaction of the trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial and for complying with the conditions enumerated in sub-section (3) of Section 437 of Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE rv Digitally signed by REENA H SHARMA Date: 2018.03.21 04:38:10 sh
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