Madhya Pradesh High Court
Sanjiv @ Ballu Gond vs The State Of Madhya Pradesh on 14 June, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SMT. JUSTICE ANJULI PALO
ON THE 14th OF JUNE, 2022
MISC. CRIMINAL CASE No. 61981 of 2021
Between:-
1. SANJIV @ BALLU GOND S/O CHOTTELAL GOND
, AGED ABOUT 22 YEARS, OCCUPATION:
LABOUR VILL. GHOSADA P.S. TALA DIST.
SATNA (MADHYA PRADESH)
2. SHIVENDRA GOND @ SURAJ S/O KANNAIYALAL
GOND , AGED ABOUT 35 YEARS, OCCUPATION:
LABOUR VILLAGE RUJHODI PS GADH, DIST.
REWA (MADHYA PRADESH)
3. LUVKUSH GOND S/O LALLU GOND , AGED
ABOUT 22 YEARS, OCCUPATION: LABOUR
VILLAGE BAUDARA PS GADH, DIST. REWA
(MADHYA PRADESH)
4. VIKAS GOND S/O RAMPIYARE GOND , AGED
ABOUT 22 YEARS, OCCUPATION: LABOUR
VILLAGE DUBAHA PS SEMARIYA, PS GADH,
DIST. REEWA (MADHYA PRADESH)
.....APPLICANTS
(BY SHRI ABHINAV DUBEY, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THR. P.S. P.S.
AMARPATAN DIST. SATNA MP (MADHYA
PRADESH)
.....RESPONDENT
(BY SHRI A.N. GUPTA, GOVT. ADVOCATE)
This application coming on for admission this day, the court passed the
following:
Signature Not Verified
SAN
ORDER
Digitally signed by RAJESH KUMAR JYOTISHI This is the first application filed by the applicants under Section 439 of Date: 2022.06.15 14:56:20 IST 2 the Cr.P.C. seeking regular bail.
The applicants are in custody since 09.07.2021 in connection with Crime No.126/2021 registered at Police Station Amarpatan, District Satna for the offences punishable under Sections 457, 380 & 413 of IPC.
Learned counsel for the applicants submits that the applicants are innocent, they have been falsely implicated in the case. Applicants have been made accused on the basis of memorandum of other co-accused person. Investigation is complete and charge sheet has been filed. Applicants are in custody and trial will take considerable time to conclude, therefore, they may be released on bail.
Learned Govt. Advocate for the State has opposed the bail application and submitted that some other cases have been registered against applicants.
Although some other cases have been registered against present applicants under various offences including the present sections, but they have already been released on bail by the Co-ordinate Bench of this Court in those cases.
Looking to the nature of offence and considering that applicants are in custody since July, 2021, without commenting on the merit of the case, the application is allowed.
It is directed that applicants namely Sanjiv @ Ballu Gond, Shivendra Gond @ Suraj, Luvkush Gond and Vikas Gond shall be released on bail on their furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one surety each in the like amount to the satisfaction of the trial Court concerned for their appearance before the said Signature Not Verified SAN Court on all such dates as may be fixed in this regard during the pendency of Digitally signed by RAJESH KUMAR JYOTISHI trial.
Date: 2022.06.15 14:56:20 IST 3 It is further directed that the applicants shall comply with the provisions of Section 437(3) of the Cr.P.C.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.06.15 14:56:20 IST