Madhya Pradesh High Court
Manoj Singh Rajawat vs The State Of Madhya Pradesh on 31 December, 2018
1 MCRC-52750-2018
The High Court Of Madhya Pradesh
MCRC-52750-2018
(MANOJ SINGH RAJAWAT Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 31-12-2018
Shri Kuldeep Thapak, learned counsel for the applicant.
Shri Yogesh Chaturvedi, learned Public Prosecutor for the
respondent/State.
This is first application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 19.12.2018 in connection with Crime No. 144/2017 registered by Police Station Morar, District Gwalior for offence punishable under Section 308 of IPC.
It is submitted by the learned counsel for the applicant that earlier the applicant was granted bail, however a condition was imposed that the applicant shall appear before SHO of concerning police station on first and fifteen of every month but the applicant appeared before SHO of concerning police station on 16 and 22 May, 2018 but thereafter under the mistaken advice, he did not appear before the SHO of concerning police station, as a result of which, trial Court has taken the applicant in custody. It is further submitted that the applicant has learnt a lesson and he would regularly appear before the SHO of concerning police station on first and fifteen of every month and in order to show his bonafide, the applicant is not only ready and willing to deposit the amount of bail bonds/personal bonds executed by him on earlier occasion, he is also ready and willing to deposit an additional amount of Rs. 20,000/- in the account of District Legal Aid Services, Gwalior.
Per contra, the application is opposed by the counsel for the respondent/State.
Considering, the submissions made by the counsel for the applicant as well as concessional statement of the applicant, the application is allowed on 2 MCRC-52750-2018 furnishing the amount of bail bonds/personal bonds of Rs. 1,00,000/- (Rupees One Lac Only) to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.
It is made clear that deposit of amount of bail bonds executed by the applicant on the previous occasion as well as deposit of further amount of Rs.20,000/- (Rupees Twenty Thousand Only) in the account of District Legal Aid Services Authority, Gwalior shall be a condition precedent for the release of the applicant. It is further directed to the applicant to produce acknowledgment before the Trial Court on every trial date, to show that he is regularly complying the condition of appearance before the SHO of concerning police station.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rules.
(G.S. AHLUWALIA) V. JUDGE neetu ALOK KUMAR 2018.12.31 17:05:35 +05'30'