Heera Singh vs The State Of Madhya Pradesh on 21 January, 2015

[Cites 7, Cited by 35]

Madhya Pradesh High Court

Heera Singh vs The State Of Madhya Pradesh on 21 January, 2015

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<p class="MsoNormal" style="text-align:center;line-height:150%;
page-break-before:always" align="center"><u><span style="font-size:14.0pt;line-height:150%;
font-family:&quot;Bookman Old Style&quot;,&quot;serif&quot;;mso-bidi-font-family:&quot;Bitstream Vera Serif&quot;">M.Cr.C.
No.20821/2014</span></u></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><u><span style="font-size:14.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;,&quot;serif&quot;;
mso-bidi-font-family:&quot;Bitstream Vera Serif&quot;">21/01/2015</span></u><span style="font-size:14.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;,&quot;serif&quot;;
mso-bidi-font-family:&quot;Bitstream Vera Serif&quot;"></span></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><span style="font-size:14.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;,&quot;serif&quot;;
mso-bidi-font-family:&quot;Bitstream Vera Serif&quot;"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri
Deepak Pendharkar, Advocate for the applicant. </span></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><span style="font-size:14.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;,&quot;serif&quot;;
mso-bidi-font-family:&quot;Bitstream Vera Serif&quot;"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri
Sameer Chile, Public Prosecutor for the respondent-State. </span></p>

Shri Sujat Ali, Advocate for the objector.         Heard the learned counsel for the parties.         The applicant is apprehending his arrest in connection with Crime No.110/2014 registered at Police Station Brujpur District Panna for the offences punishable under Sections 341, 327, 506-B/34 of IPC.         Learned counsel for the applicant submits that the applicant is a reputed citizen of the locality, who has no criminal past as such. The case is triable by the Court of JMFC and therefore it is not so grave. Actually a quarrel took place after road accident. However to make the grave case some ingredients of Section 327 of IPC were mentioned in the FIR. In the FIR it is alleged that the applicant assaulted the victim by a shoe for 35-40 times but no visible injury was found to the victim by the doctor. Only slight tenderness was found in the portion of his head. Under such circumstances, no offence under Section 327 of IPC is made out against the applicant. At the most offence under Section 323 of IPC may constitute, which is bailable. The remaining offences are bailable. The police is unnecessarily harassing the applicant. Under these circumstances, he prays for bail of anticipatory nature.         Learned counsel for the State opposes the application.         Learned counsel for the objector also opposes the application. He submits that the applicant has a criminal past and he assaulted the victim for demand of Rs.5000/- to arrange non-veg party, and therefore he may not be enlarged on bail. <p class="MsoNormal" style="margin-left:1.65pt;text-align:justify;line-height:

150%">        Keeping in view the submissions made by learned counsel for the parties and the facts and circumstances of the case, without expressing any opinion on the merits of the case, I am of the view that the applicant has a good case for grant of bail of anticipatory nature. Consequently, this application under Section 438 of Cr.P.C. is hereby allowed. <p class="MsoBodyTextIndent" style="text-align:justify;text-indent:0in;

line-height:150%"><span style="font-size:14.0pt;line-height:150%;font-family:

"Bookman Old Style","serif";mso-bidi-font-family:"Bitstream Vera Serif"">        It is directed that in the event of arrest,  present applicant viz. Heera Singh shall be released on bail on his  furnishing a personal bond in the sum of Rs.25,000/- (Rupees twenty five thousand only) with a solvent surety of the like amount to the satisfaction of the Arresting Authority (Investigation Officer).         The applicant shall make himself available for interrogation by a police officer as and when required. He shall further abide by the other conditions enumerated in sub-Section (2) of Section 438 of Cr.P.C. <p class="MsoTitle" style="text-align:justify;text-indent:35.45pt;line-height:

150%"><span style="font-size:14.0pt;line-height:150%;font-family:"Bookman Old Style","serif"; mso-bidi-font-family:"Bitstream Vera Serif";font-weight:normal;text-decoration:

none;text-underline:none">In view of the ratio laid down by the Hon'ble Apex Court in the case of %u201CSidharam Satlingappa Mhetre Vs. State of Maharashtra and others%u201D, (AIR 2011 SC 312), it is directed that this order shall remain in force till the end of the trial, if the applicant furnishes the bail bond and surety bond before the Court below at the time of filing of challan as per the terms and conditions as mentioned above.          However, it is made clear that due to non-appearance of the applicant(s) if the concerned Court issues a warrant of arrest in future, against the applicant(s), then in such event this order be deemed ineffective relating to that applicant(s).<span style="font-size: 14.0pt;line-height:150%;font-family:"Bookman Old Style","serif";mso-fareast-font-family:

Batang;mso-bidi-font-family:"Bitstream Vera Serif";font-weight:normal;

text-decoration:none;text-underline:none">         Certified copy as per rules. <span style="font-size:14.0pt;font-family:"Bookman Old Style","serif";mso-fareast-font-family:

Batang;mso-bidi-font-family:"Bitstream Vera Serif"">                                                                 (N.K.Gupta)                                                                   Judge <span style="font-size:14.0pt;font-family:"Bookman Old Style","serif"; mso-fareast-font-family:"Times New Roman";mso-bidi-font-family:"Bitstream Vera Serif"; mso-ansi-language:EN-US;mso-fareast-language:#00FF;mso-bidi-language:AR-SA">Ansari      <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Heera Singh vs The State Of Madhya Pradesh on 21 January, 2015