Madhya Pradesh High Court
Mathura Prasad Saket vs The State Of Madhya Pradesh on 25 February, 2016
MCRC-2917-2016
(MATHURA PRASAD SAKET Vs THE STATE OF MADHYA PRADESH)
25-02-2016
Shri K.K. Gautam, learned counsel for the applicants.
Shri Pradeep Gupta, learned Panel Lawyer for respondent/State.
This is first bail application under section 439 of Cr.P.C. for an offence under Section 34(2) of M.P. Excise (Amendment) Act, 2000 in connection with Crime No.52/2016 registered at Police Station Rampur Baghelan District Satna.
Learned counsel for applicants contends that applicants are first offender and are in custody since 24/01/2016 and offence is triable by Judicial Magistrate First Class. Sentence for the offence is neither capital punishment nor life imprisonment. However, in the facts and circumstances of the case prayer is made to enlarge applicants on bail.
On due consideration of the facts and circumstances of the case, this Court deems it proper to grant bail to the applicants No. 1 & 2 namely Mathura Prasad Saket & Rahul Saket. They be released on bail on his furnishing a personal bond in a sum of Rs.25,000/- with a separate surety of like amount to the satisfaction of JMFC concerned or CJM for their appearance in trial Court on the dates so fixed by that Court during trial. It is directed that applicants shall comply the provisions of Section 437(3) Cr.P.C.
(J.K. MAHESHWARI) JUDGE