Madhya Pradesh High Court
Ranjit @ Ravi vs The State Of Madhya Pradesh on 17 May, 2022
Author: Rajeev Kumar Dubey
Bench: Rajeev Kumar Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
ON THE 17th OF MAY, 2022
MISC. CRIMINAL CASE No. 23315 of 2022
Between:-
RANJIT @ RAVI S/O RAJESH CHOUHAN, AGED
ABOUT 19 YEARS, OCCUPATION: LABOUR, R/O
SHASTRI WARD, PANDRUNA, P.S. PANDRUNA
DISTT. CHHINDWARA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI DHARMENDRA PATEL, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
STATION HOUSE OFFICER POLICE STATION
PANDRUNA DISTRICT CHINDWARA (MADHYA
PRADESH)
.....RESPONDENT
(BY MS. KAMLESH TAMRAKAR, PANEL LAWYER)
This M.Cr.C. coming on for admission this day, the court passed the
following:
ORDER
Heard with the aid of case diary.
This is the first application under Section 439 of the Cr.P.C. for grant of bail. Applicant Ranjit @ Ravi was arrested on 11/04/2022 in connection with Crime No.169/2022 registered at Police Station Pandruna, District Chhindwara for the offence punishable under Section 25 of the Arms Act.
As per prosecution case, on 11/04/2022 on the information of informant, Signature Not Verified SAN police apprehended the applicant and seized one knife from his possession Digitally signed by MOHAMMED MOHSIN QURESHI which was illegally kept by him on a public place.
Date: 2022.05.17 16:43:44 IST 2Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the offence. Applicant has been in custody since 11/04/2022 and conclusion of trial will take time, hence it is prayed that the applicant be released on bail.
Learned counsel for the State opposed the prayer and submitted that applicant has criminal past and five other offenses are also registered against him, so he should not be released on bail.
Looking to the facts and circumstances of the case and the fact that the alleged offence is triable by Judicial Magistrate First Class, the applicant is in custody since 11/04/2022, charge-sheet has been filed and conclusion of trial will take time, without commenting on merits of the case, the application is allowed and it is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the concerned Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.
This order will remain operative subject to compliance of the following conditions by the applicant :-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the trial;
3. The applicant will not indulge himself in extending inducement, threat Signature Not Verified SAN or promise to any person acquainted with the fact of the case so as to dissuade Digitally signed by MOHAMMED MOHSIN him from disclosing such facts to the Court or to the Police Officer, as the case QURESHI Date: 2022.05.17 16:43:44 IST may be;3
4. The applicant shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial; and
6. The applicant will not leave India without prior permission of the trial Court.
C.C. on payment of usual charges.
(RAJEEV KUMAR DUBEY) V. JUDGE mohsin Signature Not Verified SAN Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2022.05.17 16:43:44 IST