Madhya Pradesh High Court
Karan Saket vs The State Of Madhya Pradesh on 6 November, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.40751/2020
(Karan Saket Vs. State of M.P.)
(PRESENT : HON. SMT. NANDITA DUBEY, J (THROUGH VIDEO CONFERENCING)
Jabalpur, Dated :06.11.2020
Shri Rakesh Dwivedi, learned counsel for the applicant.
Ms. Anjali Shrivastava, learned Panel Lawyer for the
respondent/State.
Heard.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 25.08.2020 in connection with Crime No.119/2020, registered at P.S. Churhat, district Sidhi for the offence punishable under Sections 356, 379, 392 and 34 of the I.P.C.
The allegation against the present applicant is that he alongwith other co-accused persons stopped the complainant and his friend and looted an amount of Rs.7,020/- from them.
Learned counsel for the applicant submits that applicant has been falsely implicated in this case as the FIR was lodged against unknown persons. He has no criminal antecedents and a false seizure of Rs.300/- has been shown from him.
Learned counsel for the State opposed the bail application. It is submitted that present applicant has been identified by the friend of the complainant and Rs.300/- has been seized from him.
On due consideration of the case diary statements and the facts of the case, this application is allowed.
It is directed that applicant Karan Saket shall be released on bail on his furnishing a personal bond in the sum of 2 Rs.50,000/- (Rs. Fifty Thousand only) with one surety in the like amount to the satisfaction of the trail Court for his presence before the said Court on all the dates of hearing fixed in this regard during the trial.
This order will remain operative subject to compliance of the following conditions :-
"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 facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the trial;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
7. The learned concerned Magistrate and the prosecution are directed to ensure following of Covid-19 precautionary protocol prescribed from time to time by the Supreme Court, the Central Govt. and as well as the State Govt."
A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Ms. Anjali Shrivastava, learned Panel Lawyer, on their respective email address, for intimation to the Police Station concerned. The 3 office is also directed to forward a copy of this order to the learned Court below.
Certified copy/e-copy as per rules/directions.
(Nandita Dubey)
Judge
Digitally signed by GEETHA
gn NAIR
Date: 2020.11.06 14:58:32
+05'30'