Ditiya vs The State Of Madhya Pradesh on 14 August, 2023

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Madhya Pradesh High Court

Ditiya vs The State Of Madhya Pradesh on 14 August, 2023

Bench: Subodh Abhyankar

                                                             1
                           IN      THE        HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                  ON THE 14 th OF AUGUST, 2023
                                           MISC. CRIMINAL CASE No. 33782 of 2023

                          BETWEEN:-
                          DITIYA S/O LALU GANAVA, AGED ABOUT 35 YEARS,
                          OCCUPATION: AGRICULTURIST GRAM PIPLYA, P.S.
                          JHABUA TEH. AND DIST. JHABUA (MADHYA PRADESH)

                                                                                           .....APPLICANT
                          (BY SHRI SIDDHARTH JAIN, ADVOCATE )

                          AND
                          THE STATE OF MADHYA PRADESH STATION HOUSE
                          OFFICER THROUGH POLICE STATION JHABUA
                          DISTRICT JHABUA (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                          (BY MS. BHAGYASHREE GUPTA, G.A. )

                                 This application coming on for admission this day, the court passed the
                          following:
                                                              ORDER

They are heard. Perused the case-diary.

This is the third bail application filed by applicant under Section 439 of Criminal Procedure Code, 1973 for grant of temporary bail on the ground of his medical condition.

Counsel for the applicant has submitted that the applicant has suffered a paralytic attack in jail.

The verification regarding which was also directed to be made by this Court on 04.08.2023.

Signature Not Verified

Today counsel for the respondent/State has drawn the attention of this Signed by: PANKAJ PANDEY Signing time: 8/14/2023 6:42:15 PM 2 Court to the report sent by the Medical Officer, District Jail, Jhabua dated 08.08.2023 in which it is stated that the applicant's left side has suffered paralysis and requires higher level of medical attention.

On perusal of the same, this Court is inclined to allow the present application.

Accordingly, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that applicant shall be released on temporary bail for a period of six months from the date of his release, subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, with an undertaking that he shall surrender before the trial Court immediately after expiry of the aforesaid six months time from the date of his release, failing which he shall be arrested by the police and be put to face the trial in accordance with law.

A copy of this order be sent to the Court concerned for compliance. Certified copy as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 8/14/2023 6:42:15 PM

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Madhya Pradesh High Court