Shashank Giri vs The State Of Madhya Pradesh on 21 November, 2022

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Madhya Pradesh High Court

Shashank Giri vs The State Of Madhya Pradesh on 21 November, 2022

Bench: Vishal Dhagat

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                            BEFORE
                                              HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                   ON THE 21st OF NOVEMBER, 2022

                                          MISC. CRIMINAL CASE No. 53751 of 2022

                                   BETWEEN:-
                                   SHASHANK GIRI S/O RAJKUMAR GIRI, AGED
                                   ABOUT    30  YEARS, OCCUPATION: GOSAI
                                   PRIVATE JOB R/O WARD NO. 01 SAMRAT
                                   NAGAR BARAH SEONI (MADHYA PRADESH).

                                                                                              .....APPLICANT
                                   (BY MS. SMITA VERMA, ADVOCATE)

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH
                                   POLICE STATION NASRULLAGANJ DISTRICT
                                   SEHORE (MADHYA PRADESH).

                                                                                           .....RESPONDENT
                                   (BY SHRI K.S. BAGHEL, GOVERNMENT ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

This is first bail application filed under Section 439 Cr.P.C. on behalf of applicant, who is in custody since 05.08.2022 in connection with Crime No. 484/2022, registered at Police Station Nasrullaganj, District Sehore (M.P.) for the offences punishable under Sections 420, 467 and 468 of Indian Penal Code.

Learned counsel appearing for the applicant submitted that applicant is innocent and falsely being implicated in the case. It is submitted that no incriminating material is available against the applicant. Police has seized laptop, printer and mobile phone of applicant. In said gazettes, no incriminating material is found. In these circumstances, applicant be released on bail.

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11/22/2022 4:41:58 PM 2

Learned Government Advocate appearing for the respondent/State opposed the prayer for grant of bail and submitted that gazettes has been sent to FSL. In these circumstances, applicant may not be released on bail.

Heard the counsel for the parties.

Charge-sheet in the case has already been filed. Applicant is made accused on basis of memorandum. He has not been named in FIR neither any witness has named the applicant.

Considering aforesaid circumstances, bail application filed by the applicant is allowed. It is directed that applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court.

The applicant shall abide by the conditions enumerated under Section 437(3) of Cr.P.C.

C.C as per rules.

(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11/22/2022 4:41:58 PM

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Madhya Pradesh High Court