Madhya Pradesh High Court
Shivraj vs The State Of Madhya Pradesh on 16 December, 2014
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(Shivraj Vs. State of M.P.) M.Cr.C.No.10443/14
16-12-2014
Applicant by Shri Rajiv Sharma, Advocate.
Respondent/State by Shri R.K. Shrivastava, PL.
The case is listed today for admission. Heard on the bail application.
Case diary is available.
This is first bail application under Section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.129/2014 registered at Police Station Pathari, District Vidisha (M.P), for the offences punishable under Section 394 of IPC.
As per prosecution case, complainant lodged a report that on 12.10.2014 at about 6:45 PM some unknown persons committed loot of motorcycle and cash of him.
Learned counsel for the applicant submits that the applicant has falsely been implicated. He has not committed any offence. He is in custody since 19.10.2014. Hence, on these grounds learned counsel for the applicant prays for grant of bail.
The application is opposed by the learned Panel Lawyer. Considering the facts and circumstances of the case, but without expressing any view on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent 2 (Shivraj Vs. State of M.P.) M.Cr.C.No.10443/14 surety in the like amount to the satisfaction of Trial Court/Committal Court.
This order will remain operative subject to compliance of the following conditions by the applicant :-
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 an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
A copy of this order be sent to the Court concerned for compliance.
C.C. as per rules.
(Sushil Kumar Gupta) Judge bj/-