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Madhya Pradesh High Court

Jitendra Kumar Patel vs The State Of Madhya Pradesh on 27 August, 2018

         THE HIGH COURT OF MADHYA PRADESH
                      M.Cr.C. No.33491/2018
              (Jitendra Kumar Patel VS. The State of M.P.)
Jabalpur; Dated 27/08/2018
      Shri Durgesh Singrore, learned counsel for the applicant.
      Shri   Neeraj    Singh     Chouhan,     learned    G.A.   for   the
respondent/State.

Case dairy perused and argument heard.

This is first bail application filed by applicant Jitendra Kumar Patel under Section 439 of the Cr.P.C., who has been arrested on 25.7.2018 in connection with Crime No.389/2018 registered at Police Station Mandla, District-Mandla for the offence punishable under Sections 420, 468 of the IPC.

As per prosecution case applicant got job of Office Assistant Grade-III in the year 1993 in M.P. Poorv Kshetra Vidyut Vitran Companyt Ltd, Circle Mandla, District-Mandla on the basis of forged marksheet.

Learned counsel for the applicant submitted that the applicant is innocent and has falsely been implicated in the matter. He is government servant and the inquiry regarding the marksheet is going on. The applicant is in custody since 25/07/2018 and conclusion of the trial will take considerable time. On the aforesaid grounds, learned counsel prayed that the applicant be enlarged on bail.

Learned counsel for the State opposed the prayer stating that sufficient evidence is available against the applicant to connect him with the crime, so he should not be released on bail.

Looking to the facts and circumstances of the case and as to the fact that the applicant is in custody since 25/07/2018 and trial will take considerable time to conclude, so without commenting anything on the merits of the case, the application is allowed and the applicant is directed to be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial.

This order will remain operative subject to compliance of the following conditions by the applicant :-

1. The applicant will comply with all the terms and conditions of the bond executed by him;

2. The applicant will cooperate in the investigation/trial, as the case may be;

3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

4. The applicant shall not commit an offence similar to the offence of which he is accused;

5. The applicant will not seek unnecessary adjournments during the trial; and

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

C.c. on payment of usual charges.

           MOHD IRFAN                                           Judge
irfan/-
           SIDDIQUI
           Date: 2018.08.28
           14:53:30 +05'30'