Madhya Pradesh High Court
Sagar Patel vs The State Of Madhya Pradesh on 26 June, 2019
1 MCRC-23307-2019
The High Court Of Madhya Pradesh
MCRC-23307-2019
(SAGAR PATEL Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 26-06-2019
Shri Jagdish Sankle, counsel for the applicant.
Smt.Nalini Gurang, Panel Lawyer for the respondent/State.
Heard with the aid of case diary.
This is First application of the applicant Sagar Patel filed under section 439 Cr.P.C. for grant of bail. The applicant was arrested on 02/06/2019 in connection with Crime No.367/2019 registered at Police Station Garha District Jabalpur for the offence punishable under Sections 457,427 and 511 of IPC.
As per the prosecution case, on 01/06/2019 applicant damaged ATM machine installed near Gautam Ji ki Madia at Gadha (M.P.) Learned counsel for the applicant submits that applicant has not committed any offence, he is innocent and has falsely been implicated in the case. There is no direct evidence on record to connect the applicant with the crime. Police only on the basis of memorandum of applicant implicated the applicant in the crime. Charge-sheet has been filed. The applicant is in custody since 02/06/2019 and the conclusion of trial is likely to take long time, hence prayed for release of the applicant on bail.
Learned counsel for the State opposed the prayer. Looking to facts and circumstances of the case and the strength of evidence collect by the prosecution against applicant during investigation and the fact applicant is in custody since 02/06/2019, charge sheet has been filed and conclusion of trial will take time, without commenting on the merits of the case, the application is allowed and the applicant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the concerned Court Digitally signed by SUSHMA KUSHWAHA Date: 03/07/2019 18:02:22 2 MCRC-23307-2019 on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.
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 her;
2. The applicant will cooperate in the trial;
3. The applicant will not indulge herself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him 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 she 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.
C.C. on payment of usual charges.
(RAJEEV KUMAR DUBEY) JUDGE S /-
Digitally signed by SUSHMA KUSHWAHA Date: 03/07/2019 18:02:22