Madhya Pradesh High Court
Chhote Baiga vs The State Of Madhya Pradesh on 1 October, 2019
1 MCRC-37855-2019
The High Court Of Madhya Pradesh
MCRC-37855-2019
(CHHOTE BAIGA Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 01-10-2019
Shri S.S. Thakur, learned counsel for the applicant.
Shri Pradeep Sharma, learned GA for the respondent/State.
Heard.
This is the first application under Section 439 of Code of Criminal Procedure for grant of bail to the applicant in connection with Crime No.314/2019 registered by Police Station- Budhar, District Shahdol (M.P.) for the offences punishable under Section 341, 354, 354(ka)(1)(I) of IPC and Section 7/8 of POCSO Act.
The case of the prosecution is that on 29/06/2019, the applicant with a wrong intention caught the hand of the prosecutrix and outrage her modesty, therefore, the prosecutrix lodged a report against the applicant. After investigation, charge sheet has been filed. It is also submitted that the applicant was arrested on 02.07.2019, since then, he has been in judicial custody.
Counsel for the applicant submits that the applicant has wrongly been implicated in this case, therefore, prays for enlarged the applicant on bail.
Learned Government Advocate for the respondent/State opposed the aforesaid application.
Considering the facts and circumstances of the case, this application is allowed. It is ordered that the applicant/Chhote Baiga be released on bail on his furnishing a personal bond for the sum of Rs.50,000/-(Rupees Fifty Thousand Only) with a solvent surety in the like amount to the satisfaction of the trial court for his appearance before that Court on all the dates of hearing fixed in this regard during trial and for complying with the conditions enumerated in sub-section (3) of Section 437 of Cr.P.C.
It is further directed that if the applicant found indulge in connection Digitally signed by RASHMI RONALD VICTOR Date: 03/10/2019 11:30:10 2 MCRC-37855-2019 with offence or any other offence, the bail granted in this case shall remain inoperative with reference to this Court.
Certified copy as per rules.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE RS Digitally signed by RASHMI RONALD VICTOR Date: 03/10/2019 11:30:10