Madhya Pradesh High Court
Abhishek Singh vs The State Of Madhya Pradesh on 1 April, 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 1st OF APRIL, 2022
MISC. CRIMINAL CASE No. 16568 of 2022
Between:-
ABHISHEK SINGH S/O SHRI RAKESH SINGH ,
AGED ABOUT 24 YEARS, OCCUPATION: STUDENT
R/O PLACE-GHOOMANGANJ POLICE STATION-
GHOOMANGANJ DISTRICT PRAYAGRAJ (UTTAR
PRADESH)
.....APPLICANT
(BY SHRI ARUNODAYA SINGH, ADVOCATE )
AND
THE STATE OF MADHYA PRADESH THROUGH THE
STATION HOUSE OFFICER POLICE STATION-
MANGAWAN DISTT-REWA (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI DAYARAM VISHWAKARMA, PANEL LAWYER)
This application 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 Cr.P.C for grant of bail. Applicant Abhishek Singh was arrested on 02.03.2022 in connection with Crime No.87/2022 registered at Police Station Mangawan Distt. Rewa (M.P.) for the offences punishable under Sections 489-B, 489-C of IPC.
As per the prosecution case, on 02.03.2022 applicant Abhishek and co- accused Narendra went to Sher-A-Punjab hotel located at village Aabi Police Station Mangawan and tried to circulate fake currency notes of Rs.100/-. On that police arrested them and seized two counterfeit currency notes of Rs.100/- each from the possession of co-accused Narendra and one counterfeit currency note of Rs.100/- from the possession of applicant Abhishek.
Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. It is further submitted that the applicant Signature Not Verified SAN Digitally signed by MANOJ NAIR Date: 2022.04.01 16:43:55 IST did not know that the counterfeit currency notes seized by the police was fake.
2Applicant has no criminal past. He has been in custody since 02.03.2022 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.
Looking to the facts and circumstances of the case, contention of learned counsel for the applicant and the fact that applicant has no criminal past, he is in custody since 02.03.2022, 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 or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;
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.
Signature Not Verified SAN(RAJEEV KUMAR DUBEY) Digitally signed by MANOJ NAIR Date: 2022.04.01 16:43:55 IST JUDGE mn 3 Signature Not Verified SAN Digitally signed by MANOJ NAIR Date: 2022.04.01 16:43:55 IST