Madhya Pradesh High Court
Devendra Kumar vs Cbi Police Station Cbi Bhopal on 28 August, 2019
1 MCRC-33038-2019
The High Court Of Madhya Pradesh
MCRC-33038-2019
(DEVENDRA KUMAR Vs CBI POLICE STATION CBI BHOPAL)
2
Jabalpur, Dated : 28-08-2019
Shri Amitabha Gupta, learned counsel for the applicant.
Shri J.K. Jain, Assistant Solicitor General, for respondent/CBI.
Heard counsel for the parties on the question of admission. Present is an application for release on bail pending trial. The applicant has filed the present application for grant of bail under Section 439 of the Code of Criminal Procedure, 1973 in connection with Crime No.609/2010 (Case No.RC217 201 S/0012) registered at Police Station CBI (Vyapam Cases) District Bhopal for the offences punishable under Sections 120-B, 417, 419, 420, 467, 468 & 471 of the Indian Penal Code and under Section 3(D)(1)(2)(4) of the M.P. Recognized Examination Act, 1937.
The assertion of the applicant is that he is in custody since 26-07-2019 in view of the allegation that with his acts of becoming impersonator for candidate Ajmer Singh Baghel, conspired for securing a M.B.B.S. seat through MPPMT-2010 Examination for the said undeserving candidate.
Shri Jain, learned Assistant Solicitor General appearing for the respondent/CBI, opposed the bail application, but is not able to state that the trial can be concluded at an early date.
Keeping in view the fact that the trial is likely to take some time, we deem it appropriate to allow the application for releasing the applicant - Devendra Kumar on bail. The applicant is ordered to be released on bail on the following conditions:-
( 1 ) The applicant shall furnish personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh) with one solvent local surety or blood relative in the like amount to the satisfaction of the Trial Court for his regular appearance during the trial.
(2) The applicant shall also comply with the conditions enumerated
2 MCRC-33038-2019 under Section 437 (3) of CrPC meticulously;
( 3 ) The applicant will deposit his passport, if available, with the Investigating Agency, else file affidavit in this Court declaring that the applicant does not have any passport of any country. This compliance will be condition precedent for release on bail; and, (4) The applicant shall not directly or indirectly try to influence any of the witnesses and shall continue to appear before the Court as and when called by the Court. The bail application stands disposed of accordingly.
Certified copy as per rules.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
hsp
Digitally signed by
HARSAHAI PATERIYA
Date: 2019.09.03
12:46:29 +05'30'