Madhya Pradesh High Court
Devdutt Sharma vs The State Of Madhya Pradesh on 2 March, 2020
Author: Anand Pathak
Bench: Anand Pathak
THE HIGH COURT OF MADHYA PRADESH
1 M.Cr.C. No.6700/2020
Devdutta Sharma Vs. State of M.P.
Gwalior Bench Dated: 2/3/2020
Shri R.K.Sharma, learned senior counsel with Shri
M.K.Chaudhary, counsel for the applicant.
Shri Sunil Dubey, learned PL for the respondent/State.
With consent heard finally.
The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 25.1.2020 in connection with Crime No.43/2020 registered at Police Station, Thatipur, District Gwalior, for the offence punishable under Sections 420, 467, 468, 471, 120-B of IPC and Sections 13(2) & 13(1)(D) of the Prevention of Corruption Act.
It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 25.1.2020. As per the allegations, applicant got government job of contract teacher, whereas at the relevant point of time, he was not eligible because he exceeded age limit of 35 years. At the time of appointment, he was 38 years of age. He submits that he is not responsible for such induction. It was functionaries of the State Government who had to take care of such situation. Confinement amounts to pretrial detention. He THE HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No.6700/2020 undertakes to operate in trial and would not be a source of embarrassment/harassment to the complainant party in any manner and would not move in the vicinity of the complainant and investigating officer in any manner. He further undertakes to perform community service.
Learned Panel Lawyer for the State opposed the prayer and prayed for dismissal of the application.
Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) with Two Solvent Sureties of the like amount to the satisfaction of Trial Court concerned.
This order will remain operative subject to compliance of the following conditions by the applicant:-
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(Anand Pathak) Judge ms/-
MADHU SOODAN PRASAD 2020.03.03 09:24:30 -08'00'