Madhya Pradesh High Court
Arun vs The State Of Madhya Pradesh on 9 January, 2018
THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.193/18 (Arun Vs. State of M.P.) Jabalpur, Dated 09.01.2018 Mr. T .K . Modh , l e arn e d cou n se l f or th e ap pl i can t. Mr. D .K . Paroh a , l e arn e d G ov t. Adv oc ate f or th e S ta te . Th is appl i c ati on h as bee n filed U /s .4 3 9 Cr.P.C. on be h al f of a ppl i can t A run i n con n e cti on wi th Cri me N o.24 8 /20 1 7 of P.S . J awar , D i s tt. S eh ore , f or of f e n ces U/s .39 9 an d 4 02 of I .P.C. an d U /s .2 5 /27 of Arms Act.
Th e appl i c an t i s i n ju di ci al cus t ody si n ce 29 .8 .20 17 i n th e af ore s ai d cas e . Th e al l e ga ti on a gai n s t h i m i s th a t h e was a me mbe r of dacoi ts .
L e arn e d cou ns e l f or th e ap pl i can t h as argu e d th a t th e appl i can t w as s i tti n g wi th f i v e o the r pe rs on s an d was arre s te d by th e Pol i ce in th e af ore s ai d cas e .
L e arn e d cou ns e l f or th e S ta te whi l e oppos i n g th e bai l appl i c ati on h as s u bmi tte d th a t th ou gh th e re are n o o the r an te ce de n ts ag ai ns t th e a ppl i can t h ere i n be si de s th e i n s tan t cas e , a l ath i was s e i ze d i n th i s cas e .
L ook i n g a t th e n a tu re of al l e ga ti on s an d th e a ppl i can t is in ju di ci al cu s tody si n ce 2 9 .8 .2 01 7 an d th at th e ch arge sh e e t h as be e n f i le d as s o s ta te d by th e le arn e d cou ns e l f or the appl i c an t, th e appl i c ati on is al l o we d an d i t is di re cte d th at th e ap pl i can t he re i n sh al l be en l arge d on b ai l u pon h i s f u rni s h in g a pe rs on al b on d in th e su m of Rs .5 0 ,00 0 /- (Rs . Fi f ty Th ou s an d) wi th one s ol v en t s u re ty in th e l i k e am ou n t to th e s ati s f acti on of th e tri al Cou rt.
C.C. as pe r ru l es .
(Atul Sreedharan)
a Judge
Digitally signed by ASHISH DATTA
Date: 2018.01.10 11:01:47 +05'30'