Madhya Pradesh High Court
Ramjeet Patel vs The State Of Madhya Pradesh on 10 July, 2019
1 MCRC-26597-2019
The High Court Of Madhya Pradesh
MCRC-26597-2019
(RAMJEET PATEL Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 10-07-2019
Shri Sampooran Tiwari, counsel for the applicant.
Shri Gulab Singh, Panel Lawyer for the respondent/State.
Heard with the aid of case diary.
This is First bail application filed by the applicant under Section 439 of Cr.P.C.
Applicant Ramjeet Patel was arrested on 31.05.2019 in Crime No.367/2019 registered at Police Station Garha, District Jabalpur (M.P.) for the offence punishable under Section 457, 427, 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 and has falsely been implicated in the offence. 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. The co-accused Sagar Patel has already been granted bail by this Court vide order dated 26.06.2019 in M.Cr.C.No.23307/2019. Charge-sheet has been filed. The applicant is in custody since 01.06.2019 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 01.06.2019, 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 it is directed that the applicant 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 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 him;Digitally signed by RANJEET AHIRWAL Date: 11/07/2019 10:58:19
2 MCRC-26597-2019
2. The applicant will cooperate in the trial;
3. The applicant will not indulge himself 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 he 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 (ra) Digitally signed by RANJEET AHIRWAL Date: 11/07/2019 10:58:19