Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Manish vs The State Of Madhya Pradesh on 29 April, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                 ON THE 29 th OF APRIL, 2024
                                         MISC. CRIMINAL CASE No. 17140 of 2024

                           BETWEEN:-
                           MANISH S/O SHRI RAMVILAS RAGHUWANSHI, AGED
                           ABOUT 40 YEARS, OCCUPATION: LABOUR 1234-B,
                           VIDUR NAGAR, INDORE (MADHYA PRADESH)

                                                                                         .....APPLICANT
                           (SHRI SAARANSH JAIN, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION VIJAY NAGAR,
                           INDORE (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           ( SHRI SACHIN JAISWAL, PL )

                                 This application coming on for admission this day, the court passed the
                           following:
                                                             ORDER

1. Heard and perused the record.

2. This is first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail. The applicant is arrested in relation to Crime/FIR No.27/2024, dated (not mentioned) registered at Police Station Vijay Nagar, District-Indore (MP) for offence under Section 420, 467, 468, 34 of IPC. Applicant is in custody since 09.01.2024.

3. As per the prosecution story, the applicant has provided the forged Signature Not Verified marksheet to the complainant.

4. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. It is alleged that the applicant has provided forged marksheet to the complainant but neither any marksheet nor any document has been seized from the applicant. The applicant is in custody since 09.01.2024. Conclusion of trial will take sufficient long time. Under these circumstances, prayer was made for grant of bail to the applicant.

5 . Learned counsel for the State has opposed the bail application and prayed for its rejection.

6. I have heard the learned counsel for the parties and perused the record.

7. Looking to the facts and circumstances of the case and the arguments advanced by the learned counsel for the parties and on a perusal of the material available on record including the case diary, without commenting on the merits of the case, this application is allowed.

8. It is directed that the applicant be released on bail on his/her furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial court for securing his/her presence before the said Court on all the dates of hearing fixed in this regard during trial. It is also directed that the applicant shall comply with the provisions of Section 437(3) Cr.P.C.

9. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

Certified copy as per rules.

(PREM NARAYAN SINGH) Signature Not Verified Signed by: VARSHA DUBEY Signing time: 01-05-2024 11:16:27 3 JUDGE VD Signature Not Verified Signed by: VARSHA DUBEY Signing time: 01-05-2024 11:16:27