Chandrabhan Sahu vs The State Of Madhya Pradesh on 26 March, 2021

[Cites 3, Cited by 1]

Madhya Pradesh High Court

Chandrabhan Sahu vs The State Of Madhya Pradesh on 26 March, 2021

This is first application filed under section 439 Cr.P.C. Applicant Chandrabhan Sahu was arrested on 27.01.2021 in Crime No. 64/2021 registered at Police Station Gorakhpur, District Jabalpur for the offence punishable under Section 489(b), 489(c) of IPC.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in this case. It is alleged that police seized three counterfeit currency notes of Rs.50/- total Rs.150/- from the possession of co-accused Ravishankar and 4 counterfeit currency notes of Rs.50/- total Rs.200/-, 1 counterfeit currency note of Rs.100/- from the possession of applicant Chandrabhan Sahu. Even there is no allegation against the applicant that he tried to circulate these counterfeit currency notes, so only offence under Section 489(c) of IPC is made out against the applicant which is bailable one. Applicant has no criminal past. Charge sheet has been filed. Applicant has been in custody since 27.01.2021 and the conclusion of trial will take time, hence prayed for release of the applicant on bail.

Learned counsel for the State opposed the prayer Looking to the facts and circumstances of the case and the contention of learned counsel for the applicant and the fact that applicant has no criminal past, he is custody since 27.01.2021, charge sheet has been filed and conclusion of 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 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.12352/2021 (Chandrabhan Sahu Vs. State of M.P. ) 2 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. on payment of usual charges.



                                                               (Rajeev Kumar Dubey)
sarathe                                                              Judge




          Digitally signed by
          NAVEEN KUMAR
          SARATHE
          Date: 2021.03.26
          17:26:30 +05'30'

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Madhya Pradesh High Court