Madhya Pradesh High Court
Laxman @ Lachua Kushwaha vs The State Of Madhya Pradesh on 7 December, 2015
MCRC-21184-2015
(LAXMAN @ LACHUA KUSHWAHA Vs THE STATE OF MADHYA PRADESH)
07-12-2015
Shri Shashank Upadhyay, learned counsel for the applicant.
Shri Devendra Shukla, learned Panel Lawyer for the respondent-
State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 121/2015, registered at Police Station Dehat, District Tikamgarh, for the offences punishable under Sections 4 and 5 of the Explosive Substance Act, 1908.
The applicant is aged about 65 years. It is submitted by the learned counsel for the applicant that the applicant was a labour and he was working with the Contractor. Learned Panel Lawyer opposed the bail application. Looking to the aforesaid facts and nature of the case, the application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. fifty thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of trial Court, the applicant- Laxman @ Lachua Kushwaha shall be released on bail with a direction to appear in the trial court on the date of the trial.
The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.
(S.K. GANGELE) JUDGE