Madhya Pradesh High Court
Makhan Varaskar vs The State Of Madhya Pradesh on 17 March, 2015
MCRC-1131-2015
(MAKHAN VARASKAR Vs THE STATE OF MADHYA PRADESH)
17-03-2015
Shri L.N.Sakle, counsel for the applicant.
Shri Ajay Shukla, Government Advocate for the respondent State with case diary.
Heard.
This is the first application u/s. 439 of Cr.P.C. for grant of bail in connection with Crime No. 185/2014 registered at Police Station Kesla District Hoshangabad for the offences punishable u/s. 302, 201 and 34 of the I.P.C. Applicant is in jail since 7.11.2014.
After hearing learned counsel for the parties and going through the case diary statements, in the facts and circumstances of present case, in the opinion of this Court, this application deserves to be allowed and it is hereby allowed.
Accordingly, it is directed that the applicant be released from custody subject to his furnishing personal bond in the sum of Rs.30,000/- (Thirty Thousand) with one surety in the like amount to the satisfaction of trial Court for his appearance before the concerned Court on all the dates of hearing fixed in this behalf by the court concerned during trial.
M.Cr.C. stands disposed off.
C.C. on payment of usual charges.
(S.K. SETH) JUDGE