Chattisgarh High Court
Vikram Aaditya Singhdev vs State Of Chhattisgarh on 19 October, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 8739 of 2022
• Vikram Aaditya Singhdev S/o Shri Saptanjay Narayan Singhdev, Aged About
48 Years, Resident Of Raj Palace, Post & Police Station Jaipatna, District
Kalahandi (Odisha)
---- Applicant
Versus
• State Of Chhattisgarh Through The Station House Officer, Police Station House
Officer, Police Station Abhanpur, District Raipur Chhattisgarh.
---- Respondent
19.10.2022 Ms. Sharmila Singhai, learned Sr. Advocate assisted by Ms. Mrigakshi Singh, counsel for the Applicant.
Mr. B.P. Banjare, Dy. G.A. for the State.
Heard on I. A. No. 01/2022, application for grant of ad-interim bail.
The applicant has been arrested on 10.08.2022 in connection with Crime No. 286/2022 registered at Police Station Abhanpur, District Raipur (C.G.) for the offence punishable under Section 307 of IPC and Section 30 of Arms Act.
Referring to Document-A, medical certificate, learned counsel for the applicant would submit that the father of the applicant is suffering from heart disease and is admitted in the I.C.U. and the applicant is the only son to look after his father, therefore, the present applicant may also be granted ad-interim bail.
On the other hand, learned State counsel opposes the temporary bail application. However, he does not deny the aforesaid fact as the same has been verified by him.
I have heard learned counsel for the parties and perused the application for grant of interim bail.
Considering the contents of FIR, nature of allegation levelled against the applicant and further considering the medical report of the father of the applicant, I am inclined to release the applicant on temporary bail.
Accordingly, I.A. No. 01/2022 is allowed.
It is directed that the applicant shall be released on temporary on his furnishing a personal bond in sum of Rs. 25,000/- with one surety in like sum to the satisfaction of the concerned trial Court. The applicant shall positively surrender himself before the concerned trial Court on 18th November 2022 by 11.00 AM.
List the matter for final hearing in its chronological order.
Sd/- d/-
(Rajani Dubey) Judge V/-