Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 5 December, 2014
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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.16655/2014</b></u></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>05</u><u>.12.2014</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> <font style="font-size: 11pt" size="3">Shri
R.P. Singh, learned counsel for the applicant</font>.</font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> Shri Vivek
Lakhera, learned Panel Lawyer for the respondent/State.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> <span lang="en-US"><span style="background: transparent">This is first bail application under section 439 of Cr.P.C. for an offence under Sections 394 IPC in connection with Crime No.221/2014 registered at Police Station Semariya, District Rewa. </span></span></font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY" lang="en-US"> <font face="Bookman Old Style, serif"><font size="3"><span style="background: transparent"> Learned counsel for the applicant contends that other co-accused Vikram Singh has been enlarged on bail in M.Cr.C. No. 16340/2014 on 29/10/2014 and case of present applicant is similar, however, in such situation, on the ground of parity, prayer is made to enlarge applicant on bail. </span></font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"><span lang="en-US"><span style="background: transparent"> On due consideration of the facts and circumstances of the case, this Court deem it proper to grant bail to the </span></span><span lang="en-US"><b><span style="background: transparent">applicant Netrapal Singh. </span></b></span><span lang="en-US"><span style="background: transparent">He</span></span><span lang="en-US"><b><span style="background: transparent"> </span></b></span><span lang="en-US"><span style="background: transparent">be released on bail on his furnishing a personal bond in a sum of </span></span><span lang="en-US"><b><span style="background: transparent">Rs.30,000/-</span></b></span><span lang="en-US"><span style="background: transparent"> with a separate surety of 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.. </span></span></font></font> </p> <p> <font face="Bookman Old Style, serif"><font size="3"> Certified copy as per rules. </font></font> </p> <p style="font-style: normal; font-weight: normal; text-decoration: none"> </p> <p style="margin-left: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 100%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><font size="4">(J.K. Maheshwari)</font></font></font></p> <p style="text-indent: 0.5in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="4"> Judge</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY" lang="en-US"> <font face="Bookman Old Style, serif"><font style="font-size: 6pt" size="1"><span style="background: transparent">tarun/</span></font></font></p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>