Madhya Pradesh High Court
Shivam Sharma @ Shubham vs The State Of Madhya Pradesh on 9 July, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 MCRC-20647-2020
The High Court Of Madhya Pradesh
MCRC-20647-2020
(SHIVAM SHARMA @ SHUBHAM Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 09-07-2020
Heard through Video Conferencing.
Shri S.D. Gupta, learned counsel for the applicant.
Shri Ritwik Parashar, learned Panel Lawyer for the respondent/State.
With the consent, finally heard.
This first application has been filed by the applicant under Section 439 of Cr.P.C. for grant of bail in connection with Crime No.158/2020 for the offences punishable under Sections 394, 397, 398, 307, 120-B of IPC and Section 25/27 of the Arms Act, 1959 registered at Police Station Kolgawan, District Satna.
Learned counsel for the applicant submits that in M.Cr.C. Nos.15231/2020 and 13651/2020 (Manjulal Balecha Vs The State of M.P.) and (Shubham Sharma @ Ashu Vs The State of M.P.) this Court has granted bail to similarly situated co-accused persons. The applicant is in custody since 03.03.2020. By applying principle of parity, the present applicant may be granted bail.
Shri Parashar, learned P.L. for the State formally opposed the bail but did not dispute that present applicant is similarly situated qua aforesaid persons who have been granted bail by this Court.
I have heard the parties at length.
Considering the aforesaid and by applying principle of parity coupled with the fact that conclusion of trial will take time in the present Covid 19 era, I deem it proper to grant the similar benefit to the applicant subject to the conditions that the applicant shall not leave the district head quarter without giving prior intimation to the police. He shall cooperate with the investigation and trial and shall not influence the material/evidence in any manner.
Accordingly, it is directed that the applicant Shivam Sharma @ Shubham be released on bail on his furnishing a personal bond for the sum Digitally signed by APARNA TIWARI Date: 09/07/2020 15:08:53 2 MCRC-20647-2020 of Rs.50,000/- (Rs. Fifty Thousand only) with a solvent surety in the like amount to the satisfaction of the trial Court for securing his presence before the said Court regularly 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.
M.Cr.C. is allowed.
C.C. as per rules.
(SUJOY PAUL) JUDGE AT Digitally signed by APARNA TIWARI Date: 09/07/2020 15:08:53