Madhya Pradesh High Court
Liyakat Ali vs The State Of Madhya Pradesh on 19 April, 2017
M.Cr.C. No.3607/2017
19.04.2017
Shri Avinash Sirpurkar, learned counsel for the applicant.
Shri Sudhanshu Vyas, learned panel lawyer for the non-
applicant/State.
Shri Lokesh Mehta, learned counsel for the
objector/complainant.
Heard. Case diary perused.
Inspite of time granted to the learned counsel for the non-
applicant/State, till today no report has been filed.
This fifth - repeat application under section 439 of Cr.P.C. has
been filed for grant of temporary bail to the applicant. Applicant
Liyakat Ali is in custody since 26/05/2011 in connection with
Crime No.641/2011 registered at Police Station - Kotwali, Dewas
for the offence punishable under Sections 302, 307, 452, 436, 323,
147, 148, 149 and 427 of IPC.
Learned counsel for the applicant has submitted at the time of
ring ceremony of Dr. Lubna Ali Sayyad, daughter of the applicant, a
report was called and this court considered the report dated
3/10/2016 allowing the prayer for grant of temporary bail vide order
dated 3/10/2016, passed in M.Cr.C. No.9953/2016. He submits that
earlier there was ring ceremony and now the marriage of the
daughter of the present applicant has been fixed for 7/05/2017 and,
therefore, prays for grant of temporary bail for 15 days.
On due consideration of the aforesaid, I allow the application
for grant of temporary bail for a period of 15 days. Thus, the
application is allowed and it is directed that the applicant be
released on temporary bail upon furnishing a personal bond in the
sum of Rs.50,000/-(Rupees fifty thousand) with two local sureties
in the like amount to the satisfaction of the trial Court for his
appearance as and when directed.
On following conditions, the applicant be released on
temporary bail . :-
1.The applicant shall surrender himself on the 16th day, from the date of his release, before the Trial Court under the intimation of this Court.
2. During this period the applicant will not extend any threat or induce any of the prosecution witnesses.
3. In case the applicant fails to appear on the 16th day of his release, the trial Court shall issue non- bailable warrant to secure his presence and also proceed to recover the surety amount.
With the aforesaid, M.Cr.C. No.3607/2017 stands disposed of.
Cc as per rules.
(P.K. Jaiswal) Judge pn/