Madhya Pradesh High Court
Bharat vs The State Of Madhya Pradesh on 17 October, 2019
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.39397 of 2019 (Bharat vs. State of MP) Indore, dated : 17.10.2019 Shri Ayush Pandey, learned counsel for the applicant. Shri Nilesh Patel, learned Public Prosecutor for the non- applicant - State.
Heard. Perused the case diary.
This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Bharat S/o Gordhan Lalji is implicated in Crime No.63/2019 registered at Police Station - Kalukheda, District Ratlam for the offence punishable under Section 420/34 of IPC and he is in custody since 11.07.2019.
As per the prosecution story, a finance company was opened up in village with the name of AIM Finance Consulting Services. This company, on the assurance of providing group loans obtained amounts from the complainants. The present applicant was an employee in the said company.
Learned counsel for the applicant submits that charge-sheet has since been filed and that applicant was barely an employee of the said company.
Per contra, learned Public Prosecutor for the State protested the bail application.
Considered rival contentions.
On due consideration of the aforesaid and after perusal of case diary, without commenting upon the merits of the case, I allow this bail application and it is directed that the applicant -
2THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.39397 of 2019 (Bharat vs. State of MP) Bharat shall be released on bail subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one local surety in the like amount to the satisfaction of the concerned Trial Court/Committal Court for his regular appearance before the Trial Court/Committal Court on all dates of hearing as may be fixed in this behalf by the Court concerned during trial. It is also directed that the applicant shall abide by all the conditions enumerated under Section 437(3) of the Cr.P.C.
A copy of this order be sent to the Court concerned for compliance.
M.Cr.C. No.39397/2019 is allowed and stands disposed of. Certified copy, today itself.
(Shailendra Shukla) Judge gp Digitally signed by Geeta Pramod Date: 2019.10.17 18:28:49 +05'30'