Madhya Pradesh High Court
Pradeep Bairagi vs The State Of Madhya Pradesh on 6 June, 2016
MCRC-3907-2016
(PRADEEP BAIRAGI Vs THE STATE OF MADHYA PRADESH)
06-06-2016
Shri S.B. Shrivastava learned counsel for the applicant.
Shri S.K. Shrivastava learned Panel Lawyer for the
respondent/State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No.269/2016, registered at P.S. Gadarwara, District Narsinghpur, for the offence punishable under Section 8/15 of the NDPS Act.
The allegation against the applicant is that 3 KG poppy straw (Doda Chura) have been seized from the possession of applicant. The applicant is in jail since 19.03.2016 and this fact has been verified by the learned Panel Lawyer for the respondent/State. There is no criminal history of the applicant. The charge-sheet has been filed.
The prayer for bail is opposed by learned Public Prosecutor. Looking to the facts of the case but without expressing any opinion on the merits of the case, this application is allowed. It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs.Fifty Thousand Only) by the applicant along with one solvent surety in the like amount to the satisfaction of Trial Court, the applicant be released on bail with a direction to appear before the trial court on the date of the trial. The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.