Lalla Alias Dharmendra Parihar vs The State Of Madhya Pradesh on 26 August, 2014

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Madhya Pradesh High Court

Lalla Alias Dharmendra Parihar vs The State Of Madhya Pradesh on 26 August, 2014

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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.12870/2014</b></u></font></font></p>
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   <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>26</u><u>.08.2014</u></b></font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY">
<font face="Bookman Old Style, serif"><font size="3">	Shri Sandeep
Singh, Advocate for the applicant.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY">
<font face="Bookman Old Style, serif"><font size="3">	Shri
A.K.Chourasiya, G.A for the respondent/State.</font></font></p>

This is an application for bail under section 439 of Cr.P.C. for offence under Sections 363, 366, 376, 506 of IPC in connection with Crime No.178/2011 registered at Police Station Betul Bazar, District Betul. According to prosecution on 01/11/2011 petitioner kidnapped prosecutrix and committed rape on her. Learned counsel for petitioner submits that report has been lodged after two days of the incident. In fact it was case of consent. FIR has been lodged as a result of some dispute and difference over the marriage proceeding. Learned counsel for State submits that sufficient evidence available to show that rape has been committed after giving false promise of marriage. In response, learned counsel for petitioner submits that petitioner is keen and willing to make efforts for marriage today also. Without commenting on merits of the case, on due consideration of the facts and circumstances of the case, I deem it proper to grant bail to the petitioner with condition that in the event of single absence in the trial proceedings, petitioner shall be liable for cancellation of this bail order. Petitioner Lalla @ Dharmendra will be released on bail on his furnishing a personal bond in a sum of Rs.30,000/- with a surety of like amount to the satisfaction of trial Court for his appearance in trial Court on dates to be fixed by that Court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioner. Provisions of Section 437(3) Cr.P.C. shall apply to the petitioner. Certified copy as per rules. (Tarun Kumar Kaushal) Judge tarun  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Lalla Alias Dharmendra Parihar vs The State Of Madhya Pradesh on 26 August, 2014