Madhya Pradesh High Court
Vinod Bargunda vs The State Of Madhya Pradesh on 16 December, 2015
1
Misc. Criminal Case No. 10965 / 2015
16/12/2015
Mr. Virendra Singh Parihar, learned counsel for the
applicant.
Mr. Bhuwan Deshmukh, learned counsel for the
respondent - State.
Case diary is available. Arguments heard. This is the first application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973, for grant of bail.
The accused/applicant was arrested by the Police Station- Mahakal, District-Ujjain (M.P.) in connection with Crime No.653/2014 for the offence punishable under Sections 307, 294, 506 & 641 of Indian Penal Code, 1860.
According to prosecution story, the present applicant along with his real brother and co-accused-Arjun Bargunda inflicted injuries by knife on the complainant-Santosh Verma, as he has refused to marry the sister of present applicant and the co- accused.
Learned counsel for the respondent - State opposes the prayer of bail application on the ground that the present applicant has criminal antecedents and five criminal cases under various sections and provisions of IPC, 1860, are pending against him.
In response, learned counsel for the applicant submits that the injuries caused to the complainant are simple in nature. In this matter, chargesheet has been filed and trial of the case will take 2 considerably long time to conclude. Hence, the applicant prays for grant of bail.
Perused the case diary.
Taking into consideration the entire facts and circumstances of the case, without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand) with one solvent surety in the like amount to the satisfaction of the concerned Magistrate for his appearance on all the dates of hearing, as may be, directed in this regard during trial.
He is further directed that on being so released on bail, he would comply with the conditions enumerated under Section 437(3) of the Code of Criminal Procedure, 1973, meticulously.
Certified copy, as per Rules.
(ALOK VERMA) JUDGE Arun/-