Madhya Pradesh High Court
Ballu @ Sunil Chauhan vs The State Of Madhya Pradesh on 27 April, 2015
1 M.Cr.C.No.3586/2015
(Ballu @ Suneel Vs State of M.P.)
27/04/2015
Shri Shri Madhusoodan Shrivastava, Advocate for the
applicant.
Shri Kuldeep Singh Panel Lawyer for the respondent / State.
Heard on the bail application.
Case-diary has been perused.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
Applicant has been arrested on 02.04.2015 in connection with Crime No214/2015 registered at Police Station, Janakganj District Gwalior for the offence punishable under Sections 399, 400 and 402 and under Sections 11/13 of MPDVPK Act and under Sections 25/27 and 25-B of Arms Act.
As per the allegations, on 2nd April, 2015 applicant along with other persons was plaining to commit dacoity and when police also reached on the spot, applicant was caught hold and from his possession, one firearm was seized .
Prayer for bail was made on the ground that applicant has been falsely implicated. There is no previous criminal history against the applicant. Final disposal of trial shall take time, hence prayed for grant of bail.
Prayer for bail was opposed by learned Panel Lawyer. Looking to the facts and circumstances of the case and the fact that disposal of trial shall take time, but without commenting on the merits of the case, the present application is allowed and it is directed that the applicant be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/- (Rs. One Lac Only) 2 M.Cr.C.No.3586/2015 (Ballu @ Suneel Vs State of M.P.) with one solvent surety of the like amount to the satisfaction of the Trial Court for his regular appearance before the trial Court on the condition that he shall remain present before the Court concerned during the trial and shall also comply with the conditions enumerated under Section 437(3) of Cr.P.C. and so also as imposed by the trial Court.
A copy of this order be sent for compliance to the Court concerned.
Certified copy as per rules.
(B.D. Rathi) Judge Prachi*