Amit Thakur vs The State Of Madhya Pradesh on 17 October, 2023

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Madhya Pradesh High Court

Amit Thakur vs The State Of Madhya Pradesh on 17 October, 2023

Bench: Vishal Dhagat

                                                        1
                            IN   THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                           ON THE 17 th OF OCTOBER, 2023
                                       MISC. CRIMINAL CASE No. 43917 of 2023

                           BETWEEN:-
                           RAJESH YADAV S/O SUNDERLAL YADAV, AGED ABOUT
                           43 YEARS, OCCUPATION: BUSINESS R/O WARD NO 5,
                           MANAS NAGAR MAKRONIYA DISTRICT SAGAR
                           (MADHYA PRADESH)

                                                                              .....APPLICANT
                           (BY SHRI ASHISH SINHA, ADVOCATE )

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION MAKRONIYA DISTRICT SAGAR (MADHYA
                           PRADESH)

                                                                           .....RESPONDENTS
                           (BY SHRI Y. D. YADAV, GOVT. ADVOCATE)

                                       MISC. CRIMINAL CASE No. 44636 of 2023

                           BETWEEN:-
                           AMIT THAKUR S/O SHRI RAJESH THAKUR, AGED
                           ABOUT 26 YEARS, OCCUPATION: BUSINESS R/O NEAR
                           MANISHA HIGH SCHOOL RAZAKHEDI MAKRONIYA
                           DISTRICT SAGAR (MADHYA PRADESH)

                                                                              .....APPLICANT
                           (BY SHRI JAFAR KHAN RAKSHIT, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION MAKRONIYA DISTRICT SAGAR (MADHYA
                           PRADESH)

                                                                           .....RESPONDENTS
Signature Not Verified
Signed by: MONSI
MANNAKUNNIL SIMON
Signing time: 18-10-2023
14:24:13
                                                          2
                           (BY SHRI Y.D. YADAV, GOVT. ADVOCATE )

                                  These applications coming on for admission. this day, the court passed
                           the following:
                                                                ORDER

These are first bail applications filed under Section 439 of Cr.P.C. on behalf of applicants who are in jail since 12.9.2023 in connection with Crime No.400/2023, registered at Police Station Makroniya, District Sagar (M.P.) for the offence punishable under Sections 420, 120-B, 467, 468 and 471 of IPC.

2. Learned counsel appearing for the applicants submitted that applicants are innocent and have falsely been implicated in the case. They have no previous criminal records. In these circumstances applicants may be enlarged on bail.

3 . Learned Govt. Advocate appearing for the State opposed the bail applications and submitted that applicants were acting hand in glove to earn wrongful gains by forging false marksheet and giving them to candidates. Offence committed by the applicants are serious in nature. In these circumstances applicants may not be enlarged on bail.

4. Heard learned counsel for the parties.

5 . Applicants are first offender with no criminal past. Investigation is complete and charge sheet has been filed. Considering the aforesaid facts and circumstances of the case bail applications filed by the applicants are allowed.

6. It is directed that applicants shall be released on bail on each of them furnishing personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety each in the like amount to the satisfaction of the trial court.

7. In addition to aforesaid condition, the applicants shall abide by the Signature Not Verified Signed by: MONSI MANNAKUNNIL SIMON Signing time: 18-10-2023 14:24:13 3 conditions enumerated in Section 437(3) of Cr.P.C.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE mms Signature Not Verified Signed by: MONSI MANNAKUNNIL SIMON Signing time: 18-10-2023 14:24:13

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