Madhya Pradesh High Court
Gajanand vs The State Of Madhya Pradesh on 25 February, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.7941 of 2020 (Gajanand vs. State of MP) Indore, dated : 25.02.2020 Shri Ashish Gupta, learned counsel for the applicant. Shri Anil Ojha, learned Public Prosecutor for the non- applicant- State.
Heard. Perused the diary.
This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Gajanand S/o Mangilal Rathore is implicated in Crime No.80/2020 registered at Police Station - Kukshi, District Dhar for the offence punishable under Sections 419, 420 and 170 of IPC and he is in custody since 05.02.2020.
As per prosecution story, applicant is a practising advocate at Barwani and had posed himself to be a Magistrate and started taking photographs and made allegations that illegal activities are going on in the factory which is Swarn Bhumi Industries, involved in manufacturing drip irrigation implements. The applicant was then taken to police station where he was arrested.
Learned counsel for the applicant submits that charge-sheet has since been filed and there are no criminal antecedents against the applicant and that the alleged offence is triable by the JMFC.
Learned Public Prosecutor for the State was also heard. Considered rival contentions.
On due consideration of the aforesaid, without commenting upon the merits of the case, I allow this bail application and it is directed that the applicant - Gajanand shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees 2 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.7941 of 2020 (Gajanand vs. State of MP) Fifty thousand only) with one solvent surety in the like amount to the satisfaction of the concerned Trial Court/Committal Court for his regular appearance before the Trial Court/Committal Court on all dates of hearing as may be fixed in this behalf by the Court concerned during trial. It is also directed that the applicant shall abide by all the conditions enumerated under Section 437(3) of the Cr.P.C.
A copy of this order be sent to the Court concerned for compliance.
M.Cr.C. No.7941/2020 is allowed and stands disposed of Certified copy as per rules.
(Shailendra Shukla) Judge gp Digitally signed by Geeta Pramod Date: 2020.02.26 11:04:49 +05'30'