Madhya Pradesh High Court
Rahul German vs The State Of Madhya Pradesh Thr on 14 June, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-21646-2018
(RAHUL GERMAN Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 14-06-2018
Shri Mehmood Khan, Advocate for the applicant.
Shri B.K. Sharma, Public Prosecutor for the respondent/State.
Case diary is available. This is first application filed under Section 439 of Cr.P.C. for sh grant of bail.
The applicant has been arrested on 2/4/2018 in connection with e ad Crime No.155/2018 registered by Police Station Vishwavidyalaya, District Gwalior for offence punishable under Sections 353, 323, 336, Pr 332, 186, 427, 147, 148 of IPC and Section 3, 4, 5 of the Prevention of a Damage to Public Property, Act 1984.
hy It is submitted by the counsel for the applicant that the applicant ad is in jail for the last more than two months. According to the prosecution case, on 2/4/2018 the applicant had participated in the M agitation, which turned violent. The applicant is a young boy aged of about 21 years and the trial is likely to take sufficiently long time. The applicant has learnt a lesson and now he undertakes to maintain peace rt and harmony in the society and in case if it is found that the applicant ou has not improved himself and is still involved in disruptive activities, C then this bail may be recalled and there is no possibility of his absconding or tampering with the prosecution case. h ig Per contra, the application is opposed by the counsel for the H respondent/State.
Considering the period of detention, facts and circumstances of the case and without commenting on the merits of the case, the application is allowed. It is directed that the applicant be released on bail 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.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rules. ALOK KUMAR 2018.06.14 18:20:27 +05'30' (G.S. AHLUWALIA) V. JUDGE AKS sh e ad Pr a hy ad M of rt ou C h ig H