Madhya Pradesh High Court
Manoj Pal vs The State Of Madhya Pradesh on 1 May, 2015
1 M.Cr.C.No.3621/2015
( Manoj Pal Vs State of M.P)
01/05/2015
Shri A.K. Jain, Advocate for the applicant.
Shri Prakhar Dhengula, Panel Lawyer for the
respondent/State.
Heard on the bail application.
Case-diary has been perused.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
Applicant has been arrested on 03.04.2015 in connection with Crime No.214/2015 registered at Police Station, Janakganj District Gwaliori for the offence punishable under Sections 399, 400 and 402 of I.P.C. under Sections 11/13 of MPDVPK Act and under Sections 25/27 of Arms Act.
As per prosecution story, on 3rd April, 2015 applicant along with other co-accused persons was planning to commit the dacoity. When Police Party reached at the spot, applicant was caught hold and one iron rode was seized from his possession.
Prayer for bail was made on the ground that there is no previous criminal history against the applicant, hence prayed for grant of bail.
Prayer for bail was opposed by learned Panel Lawyer. Looking to the facts and circumstances of the case and the fact that disposal of trial shall take time, but without commenting on the merits of the case, the present application is allowed and it is directed that the applicant be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction 2 M.Cr.C.No.3621/2015 ( Manoj Pal Vs State of M.P) of the Trial Court for his regular appearance before the trial Court on the condition that he shall remain present before the Court concerned during the trial and shall also comply with the conditions enumerated under Section 437(3) of Cr.P.C. and so also as imposed by the trial Court.
A copy of this order be sent for compliance to the Court concerned.
Certified copy as per rules.
(B.D. Rathi) Judge Prachi*