Madhya Pradesh High Court
Veerendra Singh vs The State Of Madhya Pradesh on 6 May, 2015
M. Cr. C. No. 6466/ 20 15
06. 05. 20 15 Shri Manis h Datt, learned s enior couns el with S h ri Am it Singh, learned couns el for the applicant .
Shri Salil Singh, learned couns el for the obj ector. Shri Am it Pandey , learned panel lawy er for th e non- applicant/Stat e.
Heard argum ents .
Perus ed cas e diary and m aterial on record . This is firs t bail applica tion filed by the appli ca n t V eerendra Singh under Section 4 39 of the Cr.P.C. in connection with Crim e No.6 5 /2 01 5 , regis tered at Police Station K olgawan, Dis trict Satna agains t him and n in e others nam ed co- accus ed pers ons for the offen ces punis hable under Sections 2 94 , 14 7, 14 8 , 1 49 , 30 7 a n d 4 27 of the I .P.C. Pros ecution allegati ons are that on 2 3 .0 1 .20 15 , the mem bers of the pros ecution party were returnin g to their nativ e v illage after tak ing part in a election related v ictory proces s ion. On the way , the applica n t and the co- accus ed pers ons com m itted m arpeet with them with s tick s . As a res ult, Raj eev Singh, Sanidh y a Singh and Sandeep Pandey s uffered inj uries and were adm itted to the hos pital for treatm ent.
L earned couns el for the applican t subm its that th e appli cant is in cus tody s ince 04 .03 .20 15 . All the inj u red of the cas e hav e been dis charge d from the hos pita l after treatm ent. I t is als o s ubm itted by him that th e appli cant is fals ely im plicate d in the cas e on accoun t of electi on riv alries . U pon thes e subm is s ions , a pray er is m ade for grant of bail.
L earned couns el for the obj ector oppos es th e pray er on the ground that the applicant has crim in a l antecedents and if he is enlarged on bail he will th wa rt the inv es tigati on. U pon thes e s ubm is s ions , he oppos es the pray er.
L earned Panel L awy er als o oppos es the pray er. On due cons ideration of the facts and circum s tances of the cas e, the s ubm iss ions rais ed on behalf of the parties by their couns el and the in j u ry reports of the inj ured of the cas e , but with ou t expres s ing any opinion on merits of the cas e, I am of the v iew that it is a fit cas e for grant of bail. Hen ce, the applica tion is allowed. I t is ordered that applica n t Veeren d ra Sin g h be releas ed on bail on his furnis h in g a pers onal bond in the s um of Rs . 30, 000/- (ru p ees t h irt y th ou s a nd on ly) with one solv ent surety of th e s am e am ount to the s atis faction of the court concern ed for his appearance on all the dates as m ay be fixed by it in this regard. He shall abide by the condition s enum erated in Section 4 37 (3 ) of the Cr.P.C. I n cas e of bail j um p, the Court concerne d will hav e power to cancel the applicant's bail.
Certifi ed copy as per rules .
(RAJENDRA MAHAJAN) JUDGE ac/-