Madhya Pradesh High Court
Sabir vs The State Of Madhya Pradesh on 9 July, 2021
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-23974-2021
The High Court Of Madhya Pradesh
MCRC-23974-2021
(SABIR AND OTHERS Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 09-07-2021
Heard through Video Conferencing.
Mr. B.R.Pandey,learned counsel for the applicants.
Mr. Adamya Bajpai, learned Panel Lawyer for the respondent-State.
This application under Section 439 of the Code of Criminal Procedure, 1973 has been filed for grant of bail to applicants Sabir and Salmanin connection with Crime No.327/2021 for the offences punishable under Sections 153,295-A of the IPC, registered at Police Station Lalbagh, District Burhanpur.
The applicants are in judicial custody since 17.4.2021. The allegation against them is that they posted on facebook a post, which had a morphed image of Hindu Guru whose body was shown cut into two pieces with Tipu Sultan standing next to it. This is stated to have hurt the religious sentiments of the complainant and so the FIR came to be registered. There are no previous antecedents of the applicant herein as given in the police tip accompanying the case diary Under the circumstances, in view of the nature of the offence, and the fact that there are no previous antecedents against the applicants and they are already in judicial custody since 17.4.2021, the application is allowed. It is directed that the applicants herein shall be enlarged on bail upon his furnishing a personal bond in the sum o f Rs.50,000/-each (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the learned trial court.
The jail authorities shall have the applicant checked by the jail doctor to ensure that they are not suffering from the Novel Corona Virus (COVID-19) disease and if they are, they shall be sent to the nearest hospital designated by Signature Not Verified SAN the State for treatment. If not, they shall be transported to their place of Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2021.07.10 11:47:20 IST 2 MCRC-23974-2021 residence by the jail authorities.
Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE ss Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2021.07.10 11:47:20 IST