Madhya Pradesh High Court
Nirbhai Singh vs The State Of Madhya Pradesh on 6 March, 2017
MCRC-756-2017
(NIRBHAI SINGH Vs THE STATE OF MADHYA PRADESH)
06-03-2017
Shri Rajkamal Chaturvedi, learned counsel for
applicant.
Shri Vivek Lakhera, learned Panel Lawyer for the
respondent/State.
Heard.
This is repeat application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No. 413/2014, registered at P.S. City Kotwali, District- Chhatarpur for the offence punishable under Sections 420, 467, 468, 471, 466, 419, 120-B/34 of the IPC.
Earlier application was dismissed as withdrawn vide order dated 22/07/2016.
The allegation against the applicant is that he had executed forged power of attorney and on the basis of the aforesaid power of attorney a sale-deed was executed. The applicant is in jail since 31/03/2016.
The prayer for bail is opposed by learned Panel Lawyer.
Looking to the allegation levelled against the applicant and the period of detention of the applicant, but without expressing any opinion on the merits of the case, this application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand Only) by the applicant along with one solvent surety in the like amount to the satisfaction of the trial court, the applicant be released on bail with a direction to appear before the trial court on the date of the trial.
The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
(a) that such person shall act in accordance with the conditions of the bond executed under this Chapter,
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.
(S.K. GANGELE) JUDGE MISHRA