Madhya Pradesh High Court
Randhaeer Singh Rajput vs The State Of Madhya Pradesh on 3 April, 2019
THE HIGH COURT OF MADHYA PRADESH
Cr.A. No. 2465/2019
(Randheer Singh Rajput Vs. State of M.P.)
(1)
Gwalior, dated : 03/04/2019
Shri Rajiv Sharma, Advocate for the applicant.
Shri S.K. Mishra, Public Prosecutor for the
respondent-State.
Heard learned counsel for the parties in this interim bail application and perused the case diary.
This appeal has been preferred under section 14A (1)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act") against the order dated 04/12/2018 passed by ASJ, Incharge of Special Judge (Atrocities), Vidisha (M.P.), whereby appellant's application under section 439 of the Code of Criminal Procedure has been rejected.
The appellant has been arrested by Police Station Nateran, District Vidisha in connection with Crime No. 199/2018 registered in relation to the offence punishable under sections 341, 294, 506, 323, 307, 325, 324, 34 of the IPC and section 3(2)(v), 3(2)(va) of SC & ST Prevention of Atrocities Act.
Learned counsel for the appellant submits that mother of the appellant died on 28/03/2019 and teharvi of appellant's mother is scheduled to be held on 08/04/2019, therefore, he prays for release of the appellant on interim bail in order to attend the teharvi of his mother scheduled on 08/04/2019. The appellant has also filed death certificate of his mother dated THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 2465/2019 (Randheer Singh Rajput Vs. State of M.P.) (2) 28/03/2019 along with the application for interim bail. The interim bail application is also supported by an affidavit of the relative of the appellant.
Thus, looking to the facts and circumstances of the case including the fact that teharvi of appellant's mother is scheduled to be held on 08/04/2019, this Court deems it fit to allow the instant bail application and grant interim bail to the appellant.
Accordingly, it is directed that the appellant namely Randheer Singh be released on interim bail on 06/04/2019 for attending his mother teharvi scheduled to be held on 08/04/2019 on furnishing a personal bond in the sum of Rs. 1,00,000/- (Rupees One Lakh only) with two local solvent sureties in the like amount to the satisfaction of the trial court. The appellant shall surrender before trial court concerned on 11/4/2019 for being committed to custody.
The instant interim bail application accordingly, stands allowed.
Documents relating to surrender of the appellant before trial court concerned, shall be filed by the appellant on 12/4/19 before the registry of this Court.
List this matter on 15th April, 2019. C.c. today.
(S.A. Dharmadhikari) Judge Durgekar* SANJAY N. DURGEKAR 2019.04.03 19:18:21 +05'30'