Rajesh Kewat vs The State Of Madhya Pradesh on 7 January, 2015

[Cites 3, Cited by 23]

Madhya Pradesh High Court

Rajesh Kewat vs The State Of Madhya Pradesh on 7 January, 2015

<div style="width: 600px; background-color: white; height: 500px; margin: 0px auto; word-wrap: break-word;" id="ggg" onkeypress="return nb(event)" onmouseup="checkStat()" contenteditable="true"> M.Cr.C No.18356/2014 07.01.2015 Shri Rahul Tripathi, learned counsel for the applicant. Shri Rajesh Kumar Kesharwani, learned Panel Lawyer for the non-applicant/State. Heard arguments. Perused the case diary and material on record. This is first application by the applicant under Section 439 of the Cr.P.C for grant of bail in connection with Crime No.444/2014, registered at Police Station-Budhar, District Shahdol against him and other co-accused namely Sonu Sahu and Dinesh Sahu under sections 394, 397 of the IPC. Prosecution allegations are that on 21/06/2014 the applicant and co-accused snatched a bag, in which Rs.12,000/- were kept, and a mobile near village Jihilya from the complainant Sarfaroz, pointing a country made fire arm at him. Learned counsel for the applicants submits that the applicant is in custody since 21/06/2014 and the charge sheet had already been filed. The police had initially registered the case against unknown person. No identification parade was held by the police. It is also submitted by him that the police had seized only a bag without money and the mobile from the joint possession of applicant and co-accused. It is also submitted by him that the applicant has no criminal past. Upon these submissions, prayer is made for grant of bail. Learned Panel Lawyer has opposed the bail application. Considering the facts and circumstances of the case, and submissions advanced on behalf of the parties by their counsel, but without expressing any opinion on merits of the case, I am of the view that it is a fit case for grant of bail. Hence, the application is allowed. It is, therefore, ordered that applicant namely Rajesh Kewat be released on bail on his furnishing a personal bond in the sum of Rs.30,000/- (Rupee thirty thousand only) and with one solvent surety in like amount to the satisfaction of the Court concerned for his appearance on all the dates as may be fixed by it. In case of bail jump, the Court concerned will have full power to cancel the bail of the applicant. Certified copy as per rules. (Rajendra Mahajan) Judge tarun/  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

Legal Document View

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court

Rajesh Kewat vs The State Of Madhya Pradesh on 7 January, 2015