Madhya Pradesh High Court
Harishankar vs The State Of Madhya Pradesh on 10 January, 2018
THE HIGH COUR T OF MADHYA PRADESH M.Cr.C. No.15892/17 Jabalpur, Dated 10.01.2018 Mr. S u ni l Mi s h ra, le arn e d cou ns e l f or the appl i c an t. Mr. Ak h i le s h S in gh , le arn e d G ov t. Adv oca te f or th e S t ate . Th is appl i c an t h as bee n f i le d U /s .4 39 Cr.P.C. on be h al f of a ppl i can t Ha ri sha nka r i n con ne cti on wi th Cri me N o.23 8 /20 1 6 of P.S . Pri th v i pu r, Di s tt . Ti k am garh , f or of f e n ce U /s .3 02 /3 4 of I. P.C. At th e v e ry ou ts e t, l e arn e d cou ns e l f or the ap pl i can t h as pl a ce d bef ore th i s Cou rt th e orde r date d 2 .1 .20 18 pas s e d in M.Cr.C . N o.1 45 9 0 /2 0 17 by wh i ch th e co- accu s e d May ar am was gr an te d th e be n ef i t of b ai l on a ccou n t of al l th e ey e wi tne s se s h av i n g tu rn e d h os ti l e be f ore th e tri al Cou rt.
Th e f acts , ci rcu ms tan ce s appl i c abl e to th e appl i c an t h e re i n be i n g i den ti c al to th a t of ap pl i can t i n M.Cr.C. N o.1 45 9 0 /1 7 , th e a ppl i ca ti on is al l owe d an d i t is di re cte d th at th e a ppl i can t he rei n s h al l be e n l arge d on bai l u pon hi s f u rni s h in g a pe rs on al bon d in the s u m of Rs .5 0 ,0 0 0 /- (Rs . Fi f ty Th ou s an d) wi th on e s ol v e n t su re ty i n th e l i k e amou n t to th e s ati s f acti on of th e tri al Cou rt .
C.C. as pe r ru l es .
(Atul Sreedharan)
a Judge
Digitally signed by ASHISH DATTA
Date: 2018.01.11 11:55:00 +05'30'