Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 29 November, 2016
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M. Cr. C. No. 20260/16
29/11/2016
Shri Manish Tiwari, learned counsel for the applicant.
Shri Akshay Namdeo, learned Panel Lawyer for the State.
Applicant has been arrested in connection with Crime No.
888/2016 registered by Police Station Jahangirabad, Distt. Bhopal
for offences punishable under Sections 419, 420, 120-B of I.P.C. &
3 /4 of M. P. Recognized Examination Act, 1937.
He is alleged to have acted as an impersonator and appeared
in the Police Constable Examination in place of one Anuj.
Applicant has been interrogated and statement of the applicant has
also been recorded. However, Anuj the beneficiary is still
absconding, that alone cannot be a reason for detaining the
applicant in custody when all other identically situated persons have
been granted bail by this Court.
Keeping in view all these factors, we allow this application
and applicant Netrapal Singh is granted bail on the following
terms and conditions :
1. The applicant shall furnish personal bond in the sum of Rs.
1,00,000/- (Rupees One lakh only) with two solvent local sureties
or relative's sureties in the like amount to the satisfaction of the trial
Court for his regular appearance during the trial ;
2. The applicant shall surrender his passport before the trial
Court. In case the applicant claims not to possess passport, he
should file an affidavit to that effect before the Trial Court. The
applicant should also furnish a copy of Aadhaar Card to I.O. ;
3. The applicant shall not tamper with or destroy evidence in
any form.
4. The applicant shall appear in the Police Station,
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Jahangirabad, Distt. Bhopal between 10:00 A. M. to 12:00 noon on
the last Sunday of every month and on such other dates as may be
directed.
5. The applicant is further directed to ensure that he will not
influence the investigation, cooperate in the investigation and also
does not intimidate or threaten the witness in the cases in which he
has been involved.
6. He shall appear before the trial Court as and when required.
7. Applicant is directed to extend his full cooperation towards
further investigation. In case, any such complaint is received
against the applicant after his release on bail, the respondents are
free to seek cancellation of the bail application.
The bail application stands disposed of. C. C. as per rules.
(RAJENDRA MENON) (SMT. ANJULI PALO) ACTING CHIEF JUSTICE JUDGE Vy*