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Mitendra Thakur vs The State Of Madhya Pradesh on 18 November, 2019

Bench: Uday Umesh Lalit, Vineet Saran

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                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO.1700 OF 2019
                                        (@ out of SLP (CRL.) No.6239/2019)


     MITENDRA THAKUR                                                                 Appellant(s)

                                                           VERSUS


     THE STATE OF MADHYA PRADESH & ANR.                                              Respondent(s)



                                                     O R D E R

Leave granted.

The appellant is named as an accused in FIR-576/2018 registered with P.S.Dindori, District Dindori before the District Magistrate for offences punishable under various Sections including 376 IPC.

The appellant is alleged to have taken undue advantage of the complainant and obtained her signatures on certain papers holding out that there was a marriage with the complainant. Certain pictures have been appended to the counter affidavit, which according to the complainant were morphed and photoshoped.

Without going into the merits or demerits of rival contentions, for the present purpose, it is sufficient to consider that the petitioner is in-custody since 4th March,2019. In Signature Not Verified the Digitally signed by INDU MARWAH totality of the circumstances, the case for release on bail is made Date: 2019.11.21 18:18:49 IST Reason: out.

We therefore, grant the facility of bail to the appellant. The appellant shall be released on bail subject to furnishing cash security in sum of Rs.50,000/- with two like sureties. The trial court is at liberty to impose such other conditions as it deems appropriate to ensure that the appellant appears in the trial court on all concerned dates and does not influence any of the witnesses.

The appeal is allowed in aforesaid terms.

........................J. (UDAY UMESH LALIT) .......................J. (VINEET SARAN ) New Delhi November 18, 2019.

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ITEM NO.20                 COURT NO.6                 SECTION II-A

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Crl.)      No(s).   6239/2019

(Arising out of impugned final judgment and order dated 13-05-2019 in CRA No. 2929/2019 passed by the High Court Of M.P. Principal Seat At Jabalpur) MITENDRA THAKUR Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ANR. Respondent(s) Date : 18-11-2019 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Mr. S.K. Gangele, Adv.

Mr. Siddhartha Shukla, Adv. Mr. Anil Kumar Gautam, AOR For Respondent(s) Mr. Parthiv K. Goswami, Adv.

Mr. Rahul Kaushik, AOR Mr. Baij Nath Patel, Adv.

Mr.Prahm Shankar Kr, Adv. Mr. Narender Kumar Verma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is allowed in terms of the signed order. Pending applications, if any, shall also stands disposed of.

(INDU MARWAH)                                      (SUMAN JAIN)
COURT MASTER                                      BRANCH OFFICER

(Signed order is placed on the file) 4