Madhya Pradesh High Court
Raju @ Rajkumar vs The State Of Madhya Pradesh Judgement ... on 12 May, 2014
M.Cr.C. No. 6238/2014 12.05.2014
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Shri P.Naveria, Advocate for the applicant.
Shri R.P.Tiwari, Govt.Adv. for the State.
Heard. Admit.
Heard finally.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 07.03.13 in connection with Crime No. 394/2004 registered at P.S. Kotwali, District-Balaghat for the offence punishable under Sections 294,224,132,506-B,511 and 147 of the IPC.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. So far the present applicant is concerned, he was not appearing before the trial Court since 17.04.07, therefore, was declared absconded and a non- bailable warrant was issued against the applicant and in execution of that warrant he was arrested and is under arrest since 07.03.2013. Counsel submits that if the applicant is released on bail, he will never misuse the liberty of bail. Trial would take considerable time to conclude, therefore, he may be released on bail.
Learned counsel for State has opposed the application. On due consideration of the contentions raised by the learned counsel for the parties, nature of allegation against the applicant, and overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicant on bail, therefore, without expressing any view on the merits of the case, the application is allowed and it is directed that applicant Raju @ Rajkumar shall be released on bail on his furnishing a personal bond in a sum of Rs. 15,000/- (Rs. Fifteen Thousand only) with one surety in the like amount to the satisfaction of the committal Court/trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(Subhash Kakade) Judge.
Jk.