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Madhya Pradesh High Court

Sompal vs The State Of Madhya Pradesh on 25 March, 2022

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                           1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                 MCRC No. 14517 of 2022
                                                             (SOMPAL Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 25-03-2022
                                           Shri Pramod Singh Tomar, counsel for the applicant.

                                           Shri Aditya Narayan Gupta, Government Advocate for the respondent/State.

Heard.

This first application under Section 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.52/2022 registered at Police Station Surkhi Sagar, District Sagar, for the offence punishable under Sections 294, 336/34 of the Indian Penal Code and 25/27 of the Arms Act.

T he counsel for the applicant submits that the present applicant is in jail since 03.02.2022. He submits that the present applicant has been made accused only on the basis of suspicion, although, there was no material available with the prosecution to indicate that the alleged crime has been committed by the present applicant and other accused persons and they were involved in the same and without there being any foundation, it is a clear cut case of false implication, therefore, the present applicant is entitled to be released on bail.

The counsel appearing for the respondent/State on the other hand has opposed the bail application and read over the case diary.

Considering the aforesaid, without commenting anything on the merits of the case, I am inclined to consider and allow this bail application. Accordingly, it is allowed.

It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.80,000/- (Rupees Eighty Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his appearance on the dates given by it.

I t is further directed that the applicant shall abide by the conditions enumerated in Section 437(3) of the Code of Criminal Procedure.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE ac/-