Madhya Pradesh High Court
Mukesh Kanjar vs The State Of Madhya Pradesh on 4 October, 2017
MCRC-15742-2017
(MUKESH KANJAR Vs THE STATE OF MADHYA PRADESH)
04-10-2017
Shri Shivam Singh, Advocate for the applicant.
Ms. Vandana Shrivastava, P. L. for the respondent / State.
Arguments heard. Cased diary perused.
This is first application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail, who has been arrested on 19.5.2017 by Police Station - City Kotwali, District Panna (MP) in connection with Crime No.326/17 registered for the offence punishable under Sections 399 and 402 of the IPC and Section 25/27 of the Arms Act.
Having considered the facts that the applicant is in custody since 19.5.2017; charge sheet has been filed, there is no criminal antecedent of the applicant, this Court is of the view that this is not a case in which the applicant is required to be kept in custody during the whole trial, but without commenting anything on the merits of the case, this application is allowed. It is ordered that that the applicant/accused Mukesh Kanjar be released on bail on his furnishing a personal bond for the sum of Rs.25,000/- with a solvent surety in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial and for complying with the conditions enumerated in sub-section (3) of Section 437 of Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE JP