Jitendra Patel vs The State Of Madhya Pradesh on 19 January, 2015

[Cites 6, Cited by 20]

Madhya Pradesh High Court

Jitendra Patel vs The State Of Madhya Pradesh on 19 January, 2015

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<p class="MsoNormal" style="margin-left:4.5pt;text-align:center;
text-indent:-4.5pt;line-height:150%" align="center"><b style="mso-bidi-font-weight:normal"><u><span style="font-size:10.0pt;mso-bidi-font-size:12.0pt;line-height:150%;font-family:
&quot;Bookman Old Style&quot;;mso-bidi-font-family:Tahoma;letter-spacing:1.2pt">M.Cr.C.
No.20166/2014 and M.Cr.C. No.184/2015</span></u></b><b style="mso-bidi-font-weight:
normal"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:
Tahoma;letter-spacing:1.2pt"></span></u></b></p>

<p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:
-4.5pt;line-height:150%;tab-stops:center 2.55in"><u><span style="font-family:
&quot;Bookman Old Style&quot;;mso-bidi-font-family:Tahoma;letter-spacing:1.2pt">19.1.2015</span></u></p>

<p class="MsoNormal" style="text-align:justify;line-height:150%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:Tahoma;letter-spacing:
1.2pt"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri S.K. Gangrade, Advocate
with Shri Ashok Kostha, Advocate for the applicants.</span></p>

<p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:
-4.5pt;line-height:150%"><span style="font-family:&quot;Bookman Old Style&quot;;
mso-bidi-font-family:Tahoma;letter-spacing:1.2pt"><span style="mso-spacerun:yes">&nbsp;</span><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri
Alok Tapekar, learned Panel Lawyer for the respondent/State.</span></p>

<span style="font-family:"Bookman Old Style";mso-bidi-font-family:Tahoma;letter-spacing:

1.2pt">       Both the aforesaid cases are arisen from the same Crime Number of same Police Station, hence they are heard analogously. <span style="font-family:"Bookman Old Style";mso-bidi-font-family:Tahoma;letter-spacing:

1.2pt">       Heard on I.A. No.1181/15, which is an application moved on behalf of the applicants for taking affidavits of Arshad Ansari and Mohammad Nooruddin on record. Considering the relevancy of the affidavits vis--vis, the bail application of the applicants, the I.A. is allowed and both the affidavits are taken on record.        Heard arguments.  <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%"><span style="mso-tab-count:

2">       Perused case diary and material on record. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">       These are the first application by the applicants under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.648/2014 registered at Police Station-Gohalpur, District-Jabalpur      against them and co-accused Kuldeep @ Sourabh under Sections 341, 294, 307 and 34 of the IPC. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">       Prosecution allegations are that on 7.10.2014 at about 9 p.m. in Shanti Nagar Jabalpur, 3-4 unknown boys gave filthly abuses and committed marpeet with Nooruddin. In the course of marpeet, the boys caused him knife injuries on his stomach, back, thigh and hands. Complainant Mohammad Ibrahim and one Arshad came to rescue of Nooruddin. The Police initially registered offence against 3-4 unknown boys in the aforesaid sections. In the course of investigation, the Police found that the applicants and co-accused Kuldeep @ Sourabh committed the aforesaid offences. Learned counsel for the applicants submits that both the applicants are in custody since 11.10.2014 and the charge sheet had been filed. Learned counsel has drawn the attention of this court to the statement of injured Nooruddin recorded under Section 161 of the Cr.P.C. and contends that Nooruddin himself is responsible for the incident because at the time of occurrence he eve-teased a women who was with co-accused Kuldeep @ Sourabh. He also submitted that co-accused Kuldeep @ Sourabh has inflicted knife injuries to Nooruddin.

Making reference to the affidavits of Nooruddin and Arshad Ansari, he contends that they are ready to compound the alleged offences. Upon these submissions, prayer is made for grant of bail. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%"><span style="mso-tab-count:

2">       Learned Panel Lawyer has opposed the prayer of bail. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">       Considering the facts and circumstances of the case and the submissions advanced by the counsel for the parties, but without expressing any opinion on merits of the case, I am of the view that it is a fit case for grant of bail to applicants Jitendra Patel and Rajnish Gautam. Hence the applications are allowed. It is, therefore, ordered that the applicants be released on bail on their furnishing %u201Ceach%u201D a personal bond in the sum of Rs.25,000/- (Rs. Twenty five thousand only) with one solvent surety in the like amount to the satisfaction of the Court concerned for their appearance on all the dates as may be fixed by it in that regard. In case of bail jump, the concerned Court will have full power to cancel the bail of applicants. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">       Original affidavits of the aforesaid deponents have been returned to the learned counsel for the applicants and photocopy thereof are kept on the record. <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">       Certified copy as per rules.   <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;line-height:150%">                                                                                                       (RAJENDRA MAHAJAN ) <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

-4.5pt;tab-stops:.5in 1.0in 1.5in 2.0in 2.5in 200.25pt 3.0in 247.5pt 3.5in 4.0in 338.25pt">                                           JUDGE <p class="MsoNormal" style="margin-left:4.5pt;text-align:justify;text-indent:

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Madhya Pradesh High Court

Jitendra Patel vs The State Of Madhya Pradesh on 19 January, 2015