Madhya Pradesh High Court
Teji Lal Choudhary vs The State Of Madhya Pradesh on 6 April, 2017
MCRC-4507-2017
(TEJI LAL CHOUDHARY Vs THE STATE OF MADHYA PRADESH)
06-04-2017
Shri M.K. Dohaiya, learned counsel for the applicant.
Shri R.N. Yadav, learned Panel Lawyer, for the respondent-
State.
This is first bail application on behalf of applicants under Section 439 of Cr.P.C.
The applicants are in custody since 04/03/2017 in connection with Crime No.157/2017 registered by Police Station Gotegoan, District Narsinghpur, for the offences under Section 4, 6 and 6(kha) of M.P. Gou Vansh Wadh Pratishedh Adhiniyam & Section 11 of Animal Cruelty Act.
Learned counsel appearing on behalf of applicant contends that the offence is triable by Judicial Magistrate First Class and the custody period of applicants is about one month, however, prayer is made to enlarge the applicants on bail. Learned counsel for the State opposes the application. On due consideration of facts and circumstances of the case, this court deems it proper to grant bail to the applicants. Accordingly, the application is allowed. Applicants namely Teji Lal Choudhary and Akhilesh Bhadoriya are directed to be released on bail on their furnishing a personal bond in a sum of Rs.30,000/- (each) with a solvent surety in the like amount to the satisfaction of JMFC concerned or CJM for their appearance in the trial Court on the dates so fixed by that Court during the trial.
It is directed that the applicants shall comply the provisions of Section 437(3) of Cr.P.C.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE