Madhya Pradesh High Court
Bharat Singh Baghel vs The State Of Madhya Pradesh Thr on 26 June, 2018
1 MCRC-22110-2018
The High Court Of Madhya Pradesh
MCRC-22110-2018
(BHARAT SINGH BAGHEL Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 26-06-2018
None for the applicant.
None for the State.
An information has been sent by the Secretary, the High Court Bar
Association, Gwalior to the Principal Registrar, High Court of Madhya
Pradesh, Bench Gwalior to the effect that the President, Vice President
and some other members of the Bar were attacked by some miscreants as
a result of which, the lawyers are abstaining from work.
Shri Devendra Singh, Son of the applicant, is present in person.
The case diary of the case has been made available to the Court by
an employee of the Office of the Additional Advocate General.
This is first application under Section 439 of CrPC for grant of
bail.
The applicant has been arrested on 22/5/2018 in connection with
Crime No. 47/2014 registered by Police Station Behat, District Gwalior
for the offence punishable under Sections 420, 419, 467, 468, 471, 120-
B of IPC.
It is submitted by Devendra Singh that according to the prosecution
case, the applicant had taken a loan from the Central Bank of India,
Branch Behat, District Gwalior on the basis of the forged documents. The
applicant is ready and willing to deposit the entire outstanding loan
amount including the interest as on today and this Court by orders dated
31/05/2018passed in MCRC No. 20629/2018, 03/1/2018 passed in MCRC No. 27759/2017, 15/1/2018 passed in MCRC No. 1180/2018, 16/4/2018 passed in MCRC No. 12644/2018, 11/5/2018 passed in MCRC No. 17811/2018, 18/5/2018 passed in MCRC No. 19061/2018 and 15/12/2017 passed in MCRC Nos. 25393/2017 and 25389/2017 has allowed the bail applications of the co-accused persons.
In view of the statement made by Devendra Singh, Son of the applicant, that the applicant is ready and willing to deposit the entire outstanding loan amount including the interest as on today and considering the facts and circumstances of the case but without commenting on merits of the case, the application is allowed. It is directed that in case the applicant deposits the entire outstanding loan amount including the interest as on today and on producing the NOC from 2 MCRC-22110-2018 the concerning bank and on furnishing a personal bond in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with one surety in the like amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court, then he be released on bail.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
It is made clear that the deposit of the entire outstanding loan amount including the interest as on today shall be the condition precedent for release of the applicant on bail.
Certified copy as per rules.
(G.S. AHLUWALIA) Digitally signed by ALOK KUMAR JUDGE Date: 2018.06.26 16:51:00 +05'30' AKS