Madhya Pradesh High Court
Sagar Parasuram Solat vs The State Of Madhya Pradesh on 18 November, 2024
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2024:MPHC-JBP:56296
1 MCRC-43849-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 18th OF NOVEMBER, 2024
MISC. CRIMINAL CASE No. 43849 of 2024
SAGAR PARASURAM SOLAT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri R.L. Shukla - Advocate for applicant.
Shri Jubin Prasad - Panel Lawyer for respondent/State.
ORDER
This is the second application filed by the applicant under Section 439 of CrPC for grant of regular bail relating to Crime No.50 of 2024 registered at Police Station Saman District Rewa (M.P.) for the offence under Section 420/34 of IPC. The earlier application registered as MCrC No.31271 of 2024 was dismissed as withdrawn vide order dated 02.09.2024.
This time the bail is pleaded inter alia on the ground that the statement of complainant Rachna Dubey (PW1) has been recorded and she has been declared hostile whose statement is annexed along with this bail application. It is submitted that all the accused persons have been taken into custody. The applicant is in custody since 13.06.2024. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering the bail application. On these grounds, prayer is made to enlarge the applicant on bail.
Per contra, learned counsel appearing for the State has vehemently Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-11-2024 11:30:20 NEUTRAL CITATION NO. 2024:MPHC-JBP:56296 2 MCRC-43849-2024 opposed the application stating that the applicant is a resident of District Aurangabad (Maharashtra). It is stated that another offence of similar nature has been registered against the applicant.
Considering the overall facts and circumstances of the case and without commenting upon the merits of the case, this Court deems it appropriate to allow this application on certain stringent conditions. Accordingly, the applicant is directed to be released on bail on furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with two solvent sureties [out of which one should be local surety] in the like amount to the satisfaction of the trial Court. It is also directed that the applicant shall comply with the conditions as enumerated under Section 437(3) of CrPC.
In the event of involvement of the applicant in any other offence in near future, the bail granted by this Court shall stand rejected automatically and the authorities are at liberty to take him into custody after informing the trial Court.
This order shall remain effective till the end of the trial but in case of bail jump and breach of any of the pre-condition of bail, it shall become ineffective and cancelled without reference to this Bench.
In above terms, the application stands allowed and disposed of.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 19-11-2024 11:30:20