Madhya Pradesh High Court
Anubhav @ Sanskar Rai vs The State Of Madhya Pradesh on 21 February, 2017
MCRC-2395-2017
(ANUBHAV @ SANSKAR RAI Vs THE STATE OF MADHYA PRADESH)
21-02-2017
Shri Kamlesh Kumar, learned counsel for the applicant.
Shri A.K. Singh, learned Panel Lawyer for the
respondent/State.
Heard. Case diary perused.
This is first application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail, who has been arrested on 03/10/2016 in connection with Crime No.03/2017 registered by Police Station â Ranjhi, District Jabalpur (MP) for the offences punishable under Section 436 of the IPC. Having considered the contentions of learned counsel for the parties and the fact that the applicant is in custody, charge- sheet has been filed and trial will take time to conclude and also that there is no criminal antecedents of the applicant, without commenting anything on the merits of the case this application is allowed. It is ordered that the applicant Anubhav @ Sanskar Rai be released on bail on his furnishing a personal bond for the sum of Rs.50,000/- with a solvent surety in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial and for complying with the conditions enumerated in sub-section (3) of Section 437 of Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE vj