Madhya Pradesh High Court
Santosh Badole vs The State Of Madhya Pradesh on 5 August, 2014
MCRC 6364/2014
(Santosh Badole Vs. State of MP)
05/08/2014.
Shri Abhishek Parashar, Advocate for applicant.
Shri MPS Raghuvanshi, Additional Advocate
General and Shri Raghvendra Dixit, PP for respondent
State.
They are heard.
This is first application for grant of bail under section 439 Cr.P.C.
The applicant is in custody in connection with Crime No.449/2013 registered by Police Station Jhansi Road, Gwalior in connection with the offences punishable under sections 419, 420, 468, 471, 120-B and 201 IPC and 3/4 of Pariksha Adhiniyam.
Charge sheet has been filed against the applicant and the investigation is over. Applicant is in jail since 20/6/2014 as mentioned in the application. Allegation against the applicant is that he got admission in MBBS Course through PMT Examination conducted in the year 2008 and somebody else appeared on behalf of the applicant in the PMT Examination.
Because the charge sheet has been and investigation is over, looking to the nature of the case and the fact that the applicant is a student; the allegations mentioned in the charge sheet and the period of detention, the application is hereby allowed.
Applicant be released on bail subject to his furnishing bail bond in the sum of Rs.One Lakh with one solvent surety in the like amount to the satisfaction of Chief Judicial Magistrate, Gwalior.
Certified copy as per rules.
(S.K.Gangele) (S.K.Palo)
Judge Judge
ppg