Madhya Pradesh High Court
Ravji vs The State Of Madhya Pradesh on 30 January, 2018
1
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.1930/2018
(Ravji vs. State of MP)
Indore: Dated:- 30/01/2018:-
Shri N.J. Dave, learned counsel for the petitioner.
Shri Rajesh Mali, learned Public Prosecutor for the
respondent/State.
Heard with the aid of case diary.
ORDER
This bail application under section 439 of CrPC is in connection with crime number 334/09 U/s.392 of IPC registered at Police Station -Sardarpur, District- Dhar.
2. As per information given by the accused/applicant, this is the first bail application in connection with the present crime number. No other bail application is either filed or pending before or decided by any coordinate bench of this court or by Hon'ble the Apex court in the same crime number.
3. It is submitted by the learned counsel that the applicant is innocent and has falsely been implicated in the present case. There is no evidence against him. He was earlier granted bail and was regularly attending the Court. Later, he went to Gujarat to earn livelihood but could not be returned and leave was not granted by his employer. Due to his absence, the Court issued arrest warrant and the police have taken him in custody on 29.07.2017 and since then he is in jail. Conclude of trial is likely to take time. The applicant is permanent resident of Sardarpur, District-Dhar. There is no 2 possibility of his absconding. He is ready to furnish adequate security. Therefore, he may be granted bail.
4. The Prosecution has opposed the bail application.
5. In view of the aforesaid and other facts and circumstances of the case, I deem it proper to release the accused on bail. Therefore, without commenting on merits of the case, the application is allowed.
6. It is directed that the applicant Ravji S/o Badiya be released from custody on his furnishing a personal bond in the sum of Rs. 50,000/- (Twenty Fifty Thousand) with two solvent sureties of Rs.25,000/- each, out of which one shall be local surety, to the satisfaction of the Trial Court for his appearance before the Trial Court as and when required further subject to the following conditions:
(i) The applicant shall co-operate in the trial and shall attend the trial Court during the trial;
(ii) The applicant shall not directly or indirectly allure or make any inducement, threat or promise to the prosecution witnesses, so as to dissuade them from disclosing such facts of the Court;
(iii) The applicant shall not commit any offence or involve in any criminal activities;
(iv) In case, involvement in any other criminal activities is found, the bail granted in this case may also be cancelled.
(v) The learned trial Court shall be at liberty to pass an appropriate order under Section 446 of Cr.P.C. with regard to the earlier bail bond furnished by the applicant.
C.C. as per rules.
(Virender Singh) Judge soumya Digitally signed by Soumya Soumya Ranjan Dalai DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, Ranjan postalCode=452001, st=Madhya Pradesh, 2.5.4.20=f4d2118683e84322 bb5797cf28ee60671538b737 Dalai cf52962d84d7b527897e53ac, cn=Soumya Ranjan Dalai Date: 2018.02.03 15:53:43 +05'30'