Madhya Pradesh High Court
Dadulal Singh Gond vs The State Of Madhya Pradesh on 24 January, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-83-2018
(DADULAL SINGH GOND Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 24-01-2018
Shri U.K. Sharma, learned senior counsel with Shri P.N. Tiwari,
counsel for the applicant.
Shri A.S. Pathak, learned Government Advocate for respondent-
State.
sh Heard.
This is first bail application filed on behalf of the applicant e ad under Section 439 of Cr.P.C.
The applicant is in custody since 09.09.2017 in connection with Pr Crime No.335/2017 registered at Police Station Jaisinghnagar, District a Shahdol (MP) for the offence punishable under Section 307/34 of the hy IPC.
ad As per prosecution, on 08.09.2017 at about 10:00 a.m, the complainant Lal Bahadur was returning home from his agricultural M field, then in the way applicant Dadulal Singh Gond met him and of alleging the theft of money and beaten the complainant with stick of Sarai wood on his head, due to which he sustained injury and blood rt oozed out from his head and then complainant got admitted in C.H.C, ou Jaisingh Nagar and thereafter he referred to Metro Hospital, Jabalpur. C Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in this case. He further h ig submits that there is no intention to kill him. There is no criminal H antecedents against the applicant. Charge-sheet has been filed and trial will take long time and he is permanent resident of District Shahdol. On these grounds, he prays for grant of bail.
Per-contra, learned Government Advocate opposes the bail application.
After hearing arguments of the parties, looking to the whole facts and circumstances of the case, I am of the considered view that it would be appropriate to release the applicant on bail, therefore, without commenting on the merits of the case, application of the present applicant, namely, Dadulal Singh Gond under Section 439 of the Cr.P.C. seems to be acceptable. Consequently, it is hereby allowed.
It is directed that applicant be released on bail on his furnishing a bail bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one surety of the same amount to the satisfaction of the JMFC concerned or trial Court for his appearance before them on the dates given by the concerned Court. It is further directed that the applicant shall comply the provisions of Section 437(3) of the Cr.P.C.
Certified copy as per rules.
sh (H.P. SINGH) e JUDGE ad Pr a Amjad hy Digitally signed by ad MD AMJAD HASSAN Date: 2018.01.25 M 15:59:49 +05'30' of rt ou C h ig H