Madhya Pradesh High Court
Saurabh Singh Baghel vs The State Of Madhya Pradesh on 10 November, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 10th OF NOVEMBER, 2022
MISC. CRIMINAL CASE No. 51259 of 2022
BETWEEN:-
SAURABH SINGH BAGHEL S/O SHRI HAKIM
SINGH BAGHEL, AGED ABOUT 21 YEARS,
OCCUPATION: STUDENT R/O VILAGE KHADDI
KALA, POLICE STATION RAMPUR NAKIN,
DISTRICT SIDHI, (MADHYA PRADESH)
.....APPLICANT
(BY SHRI RAKESH DWIVEDI - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
STATION HOUSE OFFICER POLICE STATION
RAMPUR NAKIN, DISTRICT SIDHI (MADHYA
PRADESH)
.....RESPONDENT
(BY SHRI ATMARAM BAIN - DEPUTY GOVT. ADVOCATE)
This application coming on for admission this day, the court passed the
following:
ORDER
This is first bail application filed under Section 439 of Cr.P.C. on behalf of applicant, who is in jail since 17.09.2022 in connection with Crime No.685/2022, registered at Police Station Rampur Nakin, District Sidhi (M.P.) for the offence punishable under Sections 457 and 380 of IPC.
Learned counsel appearing for the applicant submitted that offences are Triable by Judicial Magistrate First Class. Two other cases are registered against the applicant. In one case applicant has already been released on bail. It is submitted that all cases were registered by police after arrest of applicant on Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 11/11/2022 2:08:42 PM 2 the same date. Considering the nature of offence, applicant be released on bail.
Learned Deputy Govt. Advocate appearing for the State opposed the application for grant of bail and submitted that applicant is committing similar crime repeatedly. Considering the aforesaid circumstances, bail application be dismissed.
Heard the counsel for the parties.
Applicant has already been released on bail in Crime No.678/2022 in M.Cr.C. No.51266/2022. Said case has also been registered against the applicant after his arrest.
Considering the gravity of offence, bail application filed by the applicant is allowed o n condition that applicant will mark his presence before Police Station Rampur Nakin, District Sidhi on 1 st of every month till completion of trial. If applicant is found involved in any other offence in future, then bail granted to him today shall stand cancelled and applicant be arrested by Police Station Rampur Nakin, District Sidhi in Crime No.685/2022.
It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties in the like amount to the satisfaction of the trial court.
In addition to aforesaid condition, the applicant shall abide by the conditions enumerated in Section 437(3) of Cr.P.C.
Certified copy as per rules.
(VISHAL DHAGAT) JUDGE sp/-
Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 11/11/2022 2:08:42 PM