Madhya Pradesh High Court
Anand Puri vs The State Of Madhya Pradesh on 21 September, 2022
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE ANIL VERMA
ON THE 21st OF SEPTEMBER, 2022
MISC. CRIMINAL CASE No. 44986 of 2022
BETWEEN:-
ANAND PURI S/O KAILASH
PURI, AGED ABOUT 59 YEARS,
OCCUPATION: LABOUR, R/O
113, PIPLIARAO, INDORE
(MADHYA PRADESH)
.....APPLICANT
(SHRI ABHIJEET DUBE, LEARNED COUNSEL FOR THE
APPLICANT)
AND
THE STATE OF MADHYA
PRADESH STATION HOUSE
OFFICER THROUGH POLICE
STATION BHAWARKUAN,
INDORE (MADHYA PRADESH)
.....RESPONDENT
(SHRI AJAY GUPTA, LEARNED PL APPEARING ON BEHALF OF
ADVOCATE GENERAL)
This application coming on for hearing this day, the court
passed the following:
O R D E R
This is the first bail application under Section 439 of the Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/21/2022 3:04:41 PM 2 Code of Criminal Procedure, 1973 filed on behalf of the applicant for grant of temporary bail. The applicant is in custody since 31/03/2021 in connection with Crime No.748/2021 registered at Police Station - Bhawarkuan, District Indore (M.P.) for commission of offence punishable under Section 406, 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860.
Learned counsel for the applicant submits that the mother of the applicant Bhagwanti Bai has died on 10/09/2022. Father of the applicant has also been died and being the elder son of the family, he has the liability and responsibility to perform the last rituals and customs. Therefore, applicant be released on temporary bail.
The factum of death of mother of the applicant has been verified by counsel for the respondent / Sate.
Perused the impugned order of the trial Court as well as the case diary.
After considering all the facts and circumstances of the case and also taking note of the fact that mother of the applicant has been died on 10/09/2022 and the present applicant has to perform the last rituals, I deem it proper to release the applicant on temporary bail for a period of 15 days.
It is directed that applicant be released on temporary bail for a period of 15 days from the date of his release, on his furnishing personal bond in the sum of Rs.75,000/- (Rupees Seventy Five Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/21/2022 3:04:41 PM 3 Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court. He shall surrender before the trial Court immediately after completion of 15 days from the date of his release. In case of failure to do so, the trial Court shall be free to take necessary steps for arrest of the applicant.
With the aforesaid, temporary bail application stands allowed.
Certified copy as per rules.
(ANIL VERMA) J U D G E Tej Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/21/2022 3:04:41 PM