Madhya Pradesh High Court
Pawan Singh Tomar @ Rahul vs The State Of Madhya Pradesh on 12 August, 2014
1 Mcrc.6564.2014
Pawan Singh Tomar @ Rahul Vs. State of Madhya Pradesh
12.08.2014
Shri D.S. Tomar, Advocate, for applicant - Pawan Singh
Tomar alias Rahul.
Ku. Chitra Saxena, Panel Lawyer, for the
respondent/state.
Heard.
Perused the case diary.
This is the first application under Section 439 Cr.P.C. filed on behalf of the applicant.
Applicant has been arrested on 10.07.2014 in connection with Crime No.461/2014 registered at Police Station Hazeera, District Gwalior (M.P.) for the offence punishable under Sections 323, 327, 506B, 324, 427 and 34 of IPC.
Prayer for bail was made on the ground that investigation has already been completed. It is further submitted by him that all the offences are triable by magistrate and hence on these grounds, it is submitted by him that the present applicant may be enlarged on bail.
Learned Panel Lawyer opposed the bail application and prayed for its rejection.
Looking to the nature of offence, but without expressing any opinion on the merits, application is allowed and it is directed that applicant- Pawan Singh Tomar alias Rahul be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety of the like amount to the satisfaction of the Trial Court, subject to condition that he shall remain present before the Court concerned during trial and also comply with 2 Mcrc.6564.2014 Pawan Singh Tomar @ Rahul Vs. State of Madhya Pradesh the conditions enumerated under Section 437(3) of Cr.P.C.
A copy of the order be sent to the Court concerned for necessary compliance.
Certified copy as per rules.
(B.D. Rathi) Judge pd