Barelal Sharma vs The State Of Madhya Pradesh on 13 August, 2014

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Madhya Pradesh High Court

Barelal Sharma vs The State Of Madhya Pradesh on 13 August, 2014

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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.11884/2014</b></u></font></font></p>
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   <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>13</u><u>.08.2014</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3">	Shri Amit Dubey,
Advocate for the petitioner.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY">
<font face="Bookman Old Style, serif"><font size="3">	Shri Yogendra Das
Yadav, Panel Lawyer for respondent/State.</font></font></p>

This is an application for bail under section 438 of Cr.P.C. for offence under Sections 420, 34 of IPC in connection with Crime No.250/2014 registered at police station Ratibad, District Bhopal According to prosecution on 07/07/2014 petitioner and co-accused persons cheated complainant Rajkumar saying that if he will pay Rs.11,000/- with the help of Baba cancer will be cured and obtained Rs.6,000/- from them. Learned counsel for petitioner submits that amount has been refunded to the person and on account of some misunderstanding this report has been lodged.

Case is triable by Magistrate. Learned counsel for State submits that sufficient evidence available against the petitioner also. Learned counsel for petitioner submits that co-accused already been released on bail after their arrest. Without commenting on merits of the case, on due consideration of the facts and circumstances of the case, I deem it proper to grant bail to the petitioner. Petitioner Barelal Sharma is directed to join the investigation immediately and fully cooperate with the investigating agency and the trial. In the event of arrest, petitioner shall be released on bail on his furnishing a personal bond in a sum of Rs.30,000/- with a separate surety of like amount to the satisfaction of arresting officer. Conditions of Section 438(2) Cr.P.C. shall apply on the petitioner during currency of bail. C.C. as per rules. (Tarun Kumar Kaushal) Judge tarun  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Barelal Sharma vs The State Of Madhya Pradesh on 13 August, 2014