Madhya Pradesh High Court
Bhagwat Singh Lodhi vs The State Of Madhya Pradesh on 6 July, 2018
1 MCRC-25601-2018
The High Court Of Madhya Pradesh
MCRC-25601-2018
(BHAGWAT SINGH LODHI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 06-07-2018
Shri Madan Singh, Advocate for the applicant.
Shri A. Tiwari, G.A. for the respondent/State.
Arguments heard upon application filed on 02.07.2018 under Section 439 of Cr.P.C for grant of bail on behalf of applicant Bhagwat Singh Lodhi, who is in custody since 25.03.2018.
Case diary of Crime No.205/2018 under Sections 341, 302, 307, 303, 147, 148 and 149 of IPC registered at Police Station Pathariya District Damoh(M.P.), also perused.
From the case diary, it appears that in 2014 murder of father of the complainant. Ganpat Singh Lodhi was committed. In that case Sultan Singh, Kripal Singh, Gyan Singh, Vijay Singh and Surendra Singh were involved. Report has been lodged by Durg Singh Lodhi on 23.03.2018. It is also stated in the report that Sultan Singh was on bail in the previous crime of murder. Kripal Singh was also released on parole, 4 or 5 days back. In this case it is alleged that the accused person committed murder of Mangal and causes injury to Bhupendra. It is also transpired from the collected evidence that at the time of incident Kripal Singh was having axe and Sultan Singh and Kuddu Singh were armed with Katarna. No other accused was having any sharp cutting object. The cause of death of Mangal shows that the injuries found his person was caused by sharp cutting object. At the time of incident, the applicant was not having any arm. He only used kick and fist.
Therefore, looking to the age of the applicant and role of the applicant, the application is allowed. It is directed that the applicant shall be released on bail upon his furnishing a personal bond worth Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court. It is directed that the applicant shall abide by the conditions as enumerated under Section 437(3) of the Cr.P.C and in the event of breach of condition of bail, the trial Court will be competent to take coercive action against the applicant.
2 MCRC-25601-2018 This M.Cr.C stands allowed.
C.C. as per rules.
(B. K. SHRIVASTAVA) JUDGE VD Digitally signed by VARSHA DUBEY Date: 2018.07.07 12:35:41 +05'30'