Madhya Pradesh High Court
Mahad Singh vs The State Of Madhya Pradesh on 25 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-18035-2018
(MAHAD SINGH Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 25-05-2018
Shri Sanjay Sharma, Advocate for the applicants.
Shri G.S. Thakur, Government Advocate for the
respondent / State.
Heard and perused the case diary.
sh This is the first bail application filed by the applicants- accused under Section 439 of the Cr.P.C. for grant of bail in e ad connection with Forest Crime No.POR No.2589/22, Police Station / Forest Circle - Sub Divisional Officer, Baihar Pr (General), Sub Forest Division, Baihar, District Balaghat, a offence registered under Sections 2, 9, 39, 48, 49 (B), and 51 hy of the Wild Life Protection Act, 1972.
ad The allegation against the applicants is that the applicants along with other co-accused persons hunted tiger M and also found in possession of the parts of the wild animals.
of It is submitted that the applicants are in custody since 03.01.2018. Charge-sheet has been filed. They have no rt criminal antecedent. There is no likelihood of absconding or ou tempering the prosecution evidence. Therefore, he prays that C the applicants-accused be released on bail.
Learned Government Advocate opposing the h ig submissions made on behalf of the applicants-accused has H prayed for rejection of bail application.
In view of the facts and circumstances of the case but without commenting anything on the merits of the case, this application is allowed. It is ordered that the applicants- accused Mahada Singh and Chagan Singh be released on bail on their furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with a solvent surety in the like amount to the satisfaction of the trial Court for securing their presence before the said Court on all the dates of hearing fixed in this regard during trial and for complying with the conditions enumerated in sub-section (3) of Section 437 of Cr.P.C. with a further condition that the applicants-accused shall not indulge in similar type of offence during pendency of the trial.
Certified copy as per rules.
(J. P. GUPTA) V. JUDGE e sh taj ad Pr Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2018.05.25 16:50:57 +05'30' a hy ad M of rt ou C h ig H