Madhya Pradesh High Court
Lalu Gohar vs The State Of Madhya Pradesh on 15 September, 2017
MCRC-11044-2017
(LALU GOHAR Vs THE STATE OF MADHYA PRADESH)
sh
15-09-2017
e
Shri Rajeev Badkur, learned counsel for the applicant.
ad
Shri Rahul Rawat, learned Govt. Advocate for respondent-
State.
Heard.
Pr a This is first bail application filed on behalf of the applicant hy under Section 439 of the Cr.P.C.
ad The applicant is in custody since 17.6.2017 in connection M with Crime No.285/2017 registered at Police Station Shahjahanabad, District Bhopal (M.P.) for the offence punishable of under Section 8/20 of NDPS Act.
rt It is alleged that 434 gms of contraband article (Charas) has ou been seized from the possession of the applicant.
Learned counsel for the applicant submits that the applicant C is innocent and he has been falsely implicated in this case. h The trial will take long time to conclude. There is no criminal ig antecedent against the applicant. Learned counsel further H submits that in spite of the order of the Court, prosecution has not produced any previous criminal history of the applicant. He is ready to furnish bail as per the order, abiding with all conditions imposed by the Court. On these grounds, learned counsel for the applicant prays for grant of bail to the applicant.
Per-contra, learned Govt. Advocate opposes the bail application.
After hearing arguments of the parties and looking to the facts and circumstances of the case, it would be appropriate to release the applicant on bail, therefore without commenting on merits of the case, application of the applicant under Section 439 sh of the Cr.P.C. seems to be acceptable. Consequently, it is hereby allowed.
e ad It is directed that applicant Lalu Gohar be released on bail on his furnishing bail bond in the sum of Rs.1,00,000/- (Rupees Pr One Lac) with two solvent sureties of Rs.50,000/-(Rupees Fifty Thousand) each to the satisfaction of the JMFC concerned or a hy trial Court for his appearance before them on the dates given by the concerned Court. It is directed that the applicant shall comply ad with the provisions of Section 437(3) of the Cr.P.C.
M Certified copy as per rules.
of
ASHWANI (H.P. SINGH)
rt
JUDGE
PRAJAPATI
ou
C
Digitally signed by ASHWANI PRAJAPATI
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482004, h st=Madhya Pradesh, A.Praj.
2.5.4.20=aa8f72857f3bf78e15d9574562da856998 ig b54d5fd5155003ab17dbda73f06859, serialNumber=f487d5a6440348495cfc3dec95a81 237144a3514db9c5688195627b992f5dc04, H cn=ASHWANI PRAJAPATI Date: 2017.09.18 11:12:23 +05'30'