Madhya Pradesh High Court
Arvind Barman vs The State Of Madhya Pradesh on 9 February, 2022
Author: Rajeev Kumar Dubey
Bench: Rajeev Kumar Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
ON THE 9th OF FEBRUARY, 2022
MISC. CRIMINAL CASE No. 60590 of 2021
Between:-
ARVIND BARMAN S/O BIHARI LAL BARMAN,
AGED ABOUT 26 YEARS, OCCUPATION:
PRIVATE WORK R/O VILL. KANKARKHEDA,
P.S. KATANGI, DISTT. (MADHYA PRADESH)
.....APPLICANT
(BY MS. VARSHA MISHRA, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THR. P.S.
MAJHOLI DISTT. JABALPUR (MADHYA
PRADESH)
.....RESPONDENT
(BY MS. EKTA GUPTA, PANEL LAWYER)
(Heard through Video Conferencing)
This M.Cr.C. coming on for admission this day, the court passed the
following:
ORDER
Case diary perused.
This is the first bail application filed under section 439 Cr.P.C. for grant of bail. Applicant Arvind Barman was arrested on 29/09/2021 in connection with Crime No.353/2021 registered at Police Station Majholi, District Jabalpur (M.P.) for the offence punishable under Sections 489-A, 489-B, 489-C, 489-D, 34 of IPC.
A s per prosecution case, on 29/09/2021 on the information of informant Police apprehended the applicant and seized 11 counterfeit currency notes of Rs.500/- and 24 counterfeit currency note of Rs.200/- total Rs.10,300/- from his possession. It was also found that applicant himself printed that counterfeit currency notes and Police also seized printer from the possession of applicant.
Learned counsel for the applicant submits that applicant is innocent Signature Not Verified SAN Digitally signed by ANURAG SONI Date: 2022.02.09 17:05:14 IST 2 and has falsely been implicated in the offence. The applicant has no criminal past. He has been in custody since 29/09/2021. The charge-sheet has been filed and the conclusion of the trial will take time, hence prayed for the release of the applicant on bail.
Learned counsel for the respondent/State opposed the prayer. Looking to the facts and circumstances of the case and the fact that the applicant has no criminal past, he is in custody since 29/09/2021, charge- sheet has been filed and the conclusion of the trial will take time, without commenting on the merits of the case, the application is allowed and it is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.
This order will remain operative subject to compliance of the following conditions by the applicant :-
1.The applicant will comply with all the terms and conditions of the bond executed by him;
2.The applicant will cooperate in the trial;
3.The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;
4.The applicant shall not commit an offence similar to the offence of which he is accused;
5.The applicant will not seek unnecessary adjournments during the trial; and
6.The applicant will not leave India without prior permission of the trial Court.
C.C. as per rules.
Signature Not Verified SAN Digitally signed by ANURAG SONI Date: 2022.02.09 17:05:14 IST 3(RAJEEV KUMAR DUBEY) JUDGE as Signature Not Verified SAN Digitally signed by ANURAG SONI Date: 2022.02.09 17:05:14 IST