Madhya Pradesh High Court
Jayant @ Manu Lal vs The State Of Madhya Pradesh on 5 January, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-25354-2017 sh (JAYANT @ MANU LAL Vs THE STATE OF MADHYA PRADESH) e 1 ad Jabalpur, Dated : 05-01-2018 Pr Mr.Ashish Tiwari, learned counsel for the applicant. Mr.Sharad Sharma, learned Government Advocate for the State.
a This is the second application under section 439 of the Code of Criminal hy Procedure, 1973 for grant of bail on behalf of applicant, in connection with ad Crime No.287/2017, registered at Police Station Kotwali, District Jabalpur, for M offences under sections 341,294,307/34 of the IPC. The first one having been dismissed as withdrawn vide order dated 17.11.2017 in M.Cr.C.No.18556/2017 of as the charge sheet has not been filed at that point of time. The charge sheet rt has now been filed on 26.11.2017.
ou The applicant is in judicial custody since 30.8.2017 in the aforesaid case. The allegation against him is that he stated to have stabbed the complainant on C the right side of his lower back. There is no doctorâs opinion with regard to h the nature of the injury suffered by the complainant which 2 cms in length. ig Looking at the facts and circumstances of the case and that the applicant has H been in judicial custody since 30.8.2017 the nature and location of the injury on the complainant and the fact that the charge sheet has been filed, I am inclined to allow the instant application and direct that the applicant be enlarged on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees fifty thousand only) with one solvent surety in the like amount to the satisfaction of the Trial Court. Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE ss sh Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2018.01.11 11:56:51 e +05'30' ad Pr a hy ad M of rt ou C h ig H