Madhya Pradesh High Court
Kallu Alias Devendra vs M P State Co-Operative Union Ltd., ... on 16 May, 2014
M.Cr.C. No. 7073/2014 16.05.2014.
Shri Vedprakash Nema, Advocate for the applicant. Shri B.P.Pandey, Govt. Advocate for the State. Heard. Admit.
Heard finally.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 10.12.13 in connection with Crime No. 579/13 registered at P.S. Banda, District-Sagar for the offence punishable under Section377 of the IPC and Section 3/4 of Protection of Children from Sexual Offences Act, 2012.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. FIR has been lodged by the complainant belatedly. Applicant is in custody since 10.12.13, and trial would take considerable time to conclude, therefore, he may be released on bail.
Learned counsel for State has opposed the application. On due consideration of the contentions raised by the learned counsel for the parties, nature of allegation against the applicant, and overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicant on bail, therefore, without expressing any view on the merits of the case, the application is allowed and it is directed that the applicant Kallu @ Devendra shall be released on bail on his furnishing a personal bond in a sum of Rs. 30,000/- (Rs. Thirty Thousand only) with one surety in the like amount to the satisfaction of the committal Court/trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(Subhash Kakade) Judge.
Jk.