Madhya Pradesh High Court
Vijay Shankar Kanjar vs The State Of Madhya Pradesh on 18 May, 2018
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.17575/2018
Jabalpur,
Dated:18.05.2018
Shri Manoj Sanghi, learned counsel for the applicant.
Shri Arvind Singh, learned Government Advocate for the
respondent/State.
Heard and perused the case diary.
The applicant has filed this first application under Section 439 of the Code of Criminal Procedure filed for grant of bail.
The applicant has been arrested by the Police Station- Devendra Nagar, District Panna (M.P.) in connection with Crime No.89/2018 registered in relation to the offfences punishable under Sections 370, 370-A & 373 of the IPC and Sections 3, 4, 5, 6 & 7 of the Immoral Traffic Prevention Act.
The prosecution story, in short, is that police has received information from the informer that the act of illegal trafficking is going on at Kanjar Mohalla, Devendra Nagar. Accordingly, the raid was conducted in the house of the accused Vijay Shankar Kanjar along with police staff and found the complaint to be true. Accordingly, they arrested some persons along with the applicant from the spot.
Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. There is no iota of evidence against the present applicant. He is in jail since 23.03.2018 without any reason and the trial will take long time for its conclusion. The trial Court has released the co-accused persons vide order dated 07.04.2018 and the case of the applicant is exactly similar to them. The applicant is permanent 2 resident of District Panna (M.P.) and there is no likelihood of his absconding or tampering with the prosecution evidence, if he is released on bail. He is ready to furnish adequate surety to the satisfaction of this Court and shall also abide by the terms and conditions which may be imposed by this Court. On these grounds, he prays for grant of bail to the applicant.
On the other hand, learned counsel for the State opposes the bail application.
After hearing learned counsel for the parties and going through the case diary statements as also looking to the statement of girls recovered on the date of incident, this Court is of the opinion that the application deserves to be allowed and it is hereby allowed.
Accordingly, it is directed that the applicant Vijay Shankar Kanjar be released from custody subject to his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with a solvent surety in the like amount to the satisfaction of the Trial Court for his appearance before the concerned Court on all the dates of hearing fixed in this behalf by the Court concerned during trial.
M.Cr.C. stands disposed off.
Certified copy as per rules.
(Subodh Abhyankar) Judge vc