Vivek @ Lalu vs The State Of Madhya Pradesh on 21 July, 2023

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Madhya Pradesh High Court

Vivek @ Lalu vs The State Of Madhya Pradesh on 21 July, 2023

Bench: Prem Narayan Singh

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                   ON THE 21 st OF JULY, 2023
                                          MISC. CRIMINAL CASE No. 32332 of 2023

                           BETWEEN:-
                           VIVEK @ LALU S/O LATE MAHESH DHAKAD, AGED
                           ABOUT   21  YEARS, OCCUPATION: LABORER 64,
                           BUNDELA GALI, WARD NO. 12, SANAWAD, DIST.
                           KHARGONE (MADHYA PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI LUCKY BIJOLIA, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION ANNPURNA,
                           DIST. INDORE (MADHYA PRADESH)

                                                                                           .....RESPONDENT
                           (MS. ARTI KUMAWAT, PANEL LAWYER)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

This repeat (first) application has been filed on behalf of the applicant for grant of temporary bail under Section 439 of Criminal Procedure Code, 1973, as he is arrested in relating to FIR No.300/2023 registered at Police Station- Annpurna, District-Indore (MP) for offence punishable under Sections 392, 394 and 34 of Indian Penal Code, 1860. The applicant is in custody since 13.06.2023.

2. Learned counsel for the applicant has submitted that the presence of the applicant is required to conduct last rituals of his father. The last ritual of Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 22-07-2023 13:09:46 2 10th days (Daswa) is scheduled for 27.07.2023 and last ritual i.e. Thirteenth Day/Pagdi is scheduled for 31.07.2022 at Sanawad, Khargone (M.P.).

3. In view of the aforesaid submissions and on perusal of the documents filed on record, this Court is inclined to allow the present application for a period of fifteen days only.

4. Accordingly, without reflecting anything on the merits of the case, the application is allowed temporarily for a period of fifteen days. It is directed that applicant shall be released on temporary bail for a period of fifteen days from the date of his release, subject to furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one separate surety of the like amount to the satisfaction of the concerned trial Court, with an undertaking that the applicant shall surrender before the concerned Court on or before the expiry of fifteen days, failing which he shall be arrested by the police and be put to face the trial, in accordance with the law.

5. Accordingly, Miscellaneous Criminal Case No.32332/2023 stands disposed of.

Certified copy as per rules.

(PREM NARAYAN SINGH) JUDGE Vindesh Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 22-07-2023 13:09:46

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