Madhya Pradesh High Court
Ankit @ Mintu Parashar vs The State Of Madhya Pradesh on 30 March, 2022
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 13024 of 2022
(ANKIT @ MINTU PARASHAR Vs THE STATE OF MADHYA PRADESH)
Dated : 30-03-2022
Shri Rajkumar Gatwar, learned counsel for the applicant.
Shri Avneesh Singh, learned Public Prosecutor for the respondent-State.
The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 27/01/2022 by Police Station Janakganj District Gwalior (M.P.) in connection with Crime No. 908/2021 registered for offence under Sections 341, 294, 327, 324, 506 and 34 of the IPC and added Sections 325 and 329 of the IPC.
I t is submitted by learned counsel for the applicant-Ankit @ Mintu Parashar that the applicant is in custody since 27/01/2022 and has falsely been implicated in the matter. False allegation has been levelled against the applicant. Investigation is pending and trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, learned counsel prays for grant of bail to the present applicant.
Learned State counsel has vehemently opposed the prayer and has submitted that case has been registered against the applicant under Sections 341, 294, 327, 324, 506 and 34 of the IPC and added Sections 325 and 329 of the IPC and eight criminal cases registered against the applicant. Hence, prayed to reject this application filed for grant of bail to the applicant.
Heard learned counsel for the parties at length and perused the case diary. Considering the arguments advanced by learned counsel for the parties along with facts & circumstances of the case and the fact that applicant is in custody since 27/01/2022 and the trial will take its own time, without commenting upon the merits of the case, the application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.75,000/- (Rupees Seventy Five Thousand Only) with one solvent surety in the like amount to the satisfaction of the Court concerned for his regular appearance before the trial Court concerned on the dates fixed by it.
This order will remain operative subject to compliance of the following 2 conditions by the applicant :-
1. The applicant will comply with all the terms and conditions of the bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case may be;
3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;
4. The applicant shall not commit any kind of offence. In case o f commission of any kind of offence, this bail order shall automatically stand cancelled and whole amount of bail bonds will be forfeited;
5 . The applicant will not move in the vicinity of complainant party and applicant will not seek unnecessary adjournments during the trial;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;
7 . The applicant shall mark his presence before the SHO of conce rning police station once in every fortnight (every fifteen days) till conclusion of trial.
Application stands disposed of in above terms. Let a copy of this order be sent to the trial Court concerned for compliance. Certified copy as per rules.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE Prachi PRACHI MISHRA 2022.03.30 17:14:16 +05'30'