Madhya Pradesh High Court
Pradeep Gavande vs The State Of Madhya Pradesh on 22 May, 2017
MCRC-8506-2017
(PRADEEP GAVANDE Vs THE STATE OF MADHYA PRADESH)
22-05-2017
Shri B.K. Vaishya, learned counsel for the applicant.
Shri B.P. Pandey, Govt. Advocate for the respondent/State.
Heard. Case diary perused.
This is first bail application filed by the applicant Pradeep Gavande for grant of bail in connection with Crime No.139/2017, registered at Police Station Pandhana, District Khandwa (MP) for the offence under Sections 419, 420, 467, 468, 471 and 120- B of IPC.
Learned counsel for the applicant submits that the applicant is Bank employee and other co-accused have already been released on bail. The applicant is an innocent person. He is in custody since 1.5.2017. There is no likelihood of his absconding or tampering with the prosecution evidence. Trial will take time for its conclusion . Hence, he be released on bail.
Learned Govt. Advocate has opposed the bail application and prays rejection of the same.
Considering the facts and circumstances of the case, the application is allowed. Applicant Pradeep Gavande is directed to be released on bail on his furnishing a personal bond in sum of Rs. 30,000/- with a solvent surety in the like amount to the satisfaction of JMFC concerned or CJM for his appearance in trial Court on the dates so fixed by that Court during trial. It is directed that applicant shall comply the provisions of Section 437(3) Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE rss