Madhya Pradesh High Court
Mohammad Ibrahim vs The State Of Madhya Pradesh on 15 May, 2018
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.16586/2018
Jabalpur,
Dated:15.05.2018
Shri A.T. Faridee, learned counsel for the applicant.
Shri Sharad Sharma, learned Government Advocate for the
respondent/State.
Heard on I.A. No.7385/2018, which is an application for taking additional document on record.
On due consideration, aforesaid I.A. is allowed. Document be taken on record.
Also heard on admission.
This is the second application under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No.35/2017 registered at Police Station Civil Lines, Distt. Jabalpur (M.P.) for the offence punishable under Sections 205, 419, 420, 467, 468 & 471 of the IPC.
Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the case. Learned counsel for the applicant has further submitted that the charge sheet has been filed and there is no criminal antecedents against the applicant.
Learned counsel for the State has opposed the bail application.
Looking to the allegation made against the applicant as also the fact that initially he was charged under Sections 205, 419, 420, 467, 468 & 471 of IPC and subsequently, the Trial Court vide its order dated 27.04.2018 has discharged him under Sections 468, 471, 419, 467 & 205 of IPC and the only charge 2 that remains against the applicant is under Section 420 read with Section 30 of IPC, the application deserves to be and is hereby allowed.
Accordingly, it is directed that the applicant Mohammad Ibrahim be released from custody subject to his furnishing personal bond in the sum of Rs.1,00,000/- (Rs. One Lakh Only) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance before the concerned Court on all the dates of hearing fixed in this behalf by the Court concerned during trial.
M.Cr.C. stands disposed off.
Certified copy as per rules.
(Subodh Abhyankar) Judge vc Digitally signed by VARSHA CHOURASIYA Date: 2018.05.17 17:01:13 +05'30'