Madhya Pradesh High Court
Banni @ Karamjeet Chaddha vs The State Of Madhya Pradesh on 4 September, 2014
M.Cr.C. No. 11491/2014
04.09.2014.
Shri R.K.Dubey, Advocate for the applicant.
Shri D.K. Parouha, PL for the respondent/State.
Heard finally. Case diary perused.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 07.07.14 in connection with Crime No. 436/2014 registered at P.S. Gorakhpur, District-Jabalpur for the offence punishable under Section 307/34 of the IPC.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. The allegation against the applicant is that he accompanied the co-accused and caused injuries to the victim. Counsel submits that injuries are simple in nature. At the most it is a case under Section 324 of the IPC. The applicant has no criminal past. He is in custody since 07.07.14, and trial would take considerable time to conclude, therefore, he may be released on bail.
Learned counsel for State has opposed the application. On due consideration of the contentions raised by the learned counsel for the parties, nature of allegation against the applicant, and overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicant on bail, therefore, without expressing any view on the merits of the case, the application is allowed and it is directed that applicant Banni @ Karamjeet Chaddha shall be released on bail on his furnishing a personal bond in a sum of Rs. 20,000/- (Rs. Twenty Thousand only) with one surety in the like amount to the satisfaction of the committal Court/trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(Subhash Kakade) Judge.
Jk.