Madhya Pradesh High Court
Ankit @ Ketan Ahirwar vs The State Of Madhya Pradesh on 21 December, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC.49822/2018
(Ankit @ Ketan Ahirwar Vs. The State of M.P. )
1
Jabalpur, Dated : 21.12.2018
Shri Shantanu Ayachi, counsel for the applicant.
Ms.Shobhna Sharma, P.L. for the respondent / State.
Heard with the aid of case diary.
This is First application of the applicant Ankit @ Ketan Ahirwar filed under section 439 Cr.P.C. for grant of bail in connection with Crime No. 406/2018 registered at Police Station Aishbagh, District Bhopal for the offence punishable under Section 498A,489C,489D, 420 of IPC.
As per the prosecution case, on the information of the informant police apprehended applicant and seized fake currency notes of denomination of Rs. 50/- and Rs.500/- and also seized one printer and computer from his possession.
Learned counsel for the applicant submits that applicant has not committed any offence and has falsely been implicated in the offence. It is submitted that applicant is a young boy aged 20years and he has no criminal past. The applicant is in custody since 24.07.2018 and the conclusion of trial is likely to take long time, hence prayed for release of the applicant on bail.
Learned counsel for the State opposed the prayer and submitted that sufficient evidence is available on record to connect the applicant with the offence in question so he should not be released on bail.
Looking to the facts and circumstances of the case and as to the fact that applicant has no criminal past and he is in custody since 24.07.2018 and conclusion of trial is likely to take long time, without commenting on the merits of the case, the application is allowed and the applicant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the trial Court THE HIGH COURT OF MADHYA PRADESH MCRC.49822/2018 (Ankit @ Ketan Ahirwar Vs. The State of M.P. ) 2 on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.
This order will remain operative subject to compliance of the following conditions by the applicant :-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
C.C. on payment of usual charges.
(Rajeev Kumar Dubey) Judge sarathe Digitally signed by NAVEEN KUMAR SARATHE Date: 2018.12.22 10:50:03 +05'30'