Jafar @ Supari @ Imran vs The State Of Madhya Pradesh on 17 January, 2023

[Cites 5, Cited by 0]

Madhya Pradesh High Court

Jafar @ Supari @ Imran vs The State Of Madhya Pradesh on 17 January, 2023

Bench: Sanjay Dwivedi

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                              ON THE 17 th OF JANUARY, 2023
                                          MISC. CRIMINAL CASE No. 905 of 2023

                          BETWEEN:-
                          JAFAR @ SUPARI @ IMRAN S/O SHRI LIYAKAT ALI,
                          AGED    ABOUT    44  YEARS, OCCUPATION: SELF
                          EMPLOYED LAWARIYA BHERU KSHTRIPURA INDORE
                          DISTRICT INDORE (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI S.R.KUSHWAHA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION AMAHIYA DISTRICT REWA (MADHYA
                          PRADESH)

                                                                                      .....RESPONDENTS
                          (BY SHRI L.A.S.BAGHEL - DY.G.A.)

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

This third application under Section 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.33/2020 registered at Police Station Amahiya District Rewa for the offence punishable under Sections 307, 120(b), 34 of IPC.

Earlier application of the applicant was dismissed as withdrawn vide order dated 22/02/2021.

It is submitted by counsel for the applicant that looking to the period of custody and the offence registered against the applicant, he is entitled to be Signature Not Verified Signed by: SUSHMA KUSHWAHA Signing time: 1/18/2023 10:46:58 AM 2 released on bail. He further submits that trial will take time to be concluded.

Per contra, counsel for State has opposed the bail application saying that there is criminal antecedents against the applicant.

Considering the submissions made by the counsel for the parties and after perusal of case diary, I am inclined to consider and allow this bail application. Therefore, without commenting anything on merit, this application is allowed.

It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his appearance on the dates given by it.

It is further directed that the applicant shall abide by the conditions enumerated in Section 437(3) of the Code of Criminal Procedure.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE sushma Signature Not Verified Signed by: SUSHMA KUSHWAHA Signing time: 1/18/2023 10:46:58 AM

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court