Madhya Pradesh High Court
Manoj vs The State Of Madhya Pradesh on 7 June, 2016
MCRC-9405-2016
(MANOJ Vs THE STATE OF MADHYA PRADESH)
07-06-2016
Shri Prashant Chourasiya, learned counsel for the applicant.
Shri Ajay Tamrakar, Panel Lawyer for the respondent/State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No.126/2016, registered at P.S. Civil Line, District-Chhatarpur, M.P., for the offence punishable under Section 8/20 of NDPS Act.
The allegation against the applicant is that when the applicant's motor bike stopped by the police and after checking the applicant 2 Kgs Ganja was seized from his possession. The applicant is in jail since 31.03.2016 and he has no criminal history. The charge-sheet has been filed.
The prayer for bail is opposed by learned Panel Lawyer. Looking to the facts of the case but without expressing any opinion on the merits of the case, this application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) by the applicant along with one solvent surety in the like amount to the satisfaction of Trial Court, the applicant be released on bail with a direction to appear before the trial court on the date of the trial.
The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.