Madhya Pradesh High Court
Sikander Paul vs The State Of Madhya Pradesh on 13 November, 2014
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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C.
No.17334/2014</b></u></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>13</u><u>.11.2014</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> <font style="font-size: 13pt" size="3">Shri
R.K. Dubey, learned counsel for the applicants.</font></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"> Shri
Amit Seth, Panel Lawyer for the respondent/State.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"> Shri Gyan Prakash Tripathi, learned counsel for the Objector.</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"> <span lang="en-US"><span style="background: transparent">This is first bail application under section 439 of Cr.P.C. for an offence under Sections 294, 323, 324, 326, 506/34 of IPC in connection with Crime No. 238/2014 registered at Police Station Civil Lines, District Jabalpur </span></span></font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY" lang="en-US"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><span style="background: transparent"> Learned counsel for the applicant contends that Abhishek @ Chintu armed with sword granted bail by the trial court, however it is urged that the case of the present applicants is not distinguishable from the case of co-accused person, however on the ground of parity prayer is made to enlarge both applicants on anticipatory bail. </span></font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><span lang="en-US"><span style="background: transparent"> On due consideration of the facts and circumstances of the case, this Court deem it proper to grant bail to the </span></span><span lang="en-US"><b><span style="background: transparent">applicant no.1 Sikander Paul and applicant no.2 Jacab Paul @ Aman. </span></b></span><span lang="en-US"><span style="background: transparent">They</span></span><span lang="en-US"><b><span style="background: transparent"> </span></b></span><span lang="en-US"><span style="background: transparent">be released on bail on their furnishing a personal bond in a sum of </span></span><span lang="en-US"><b><span style="background: transparent">Rs.25,000/-each</span></b></span><span lang="en-US"><span style="background: transparent"> with a separate surety of like amount to the satisfaction of JMFC concerned or CJM for their appearance in trial Court on the dates so fixed by that Court during trial. It is directed that applicants shall comply the provisions of Section 437(3) Cr.P.C.. </span></span></font></font> </p> <p> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"> Certified copy as per rules. </font></font> </p> <p style="font-style: normal; font-weight: normal; text-decoration: none"> </p> <p style="margin-left: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 100%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><font size="4">(J.K. Maheshwari)</font></font></font></p> <p style="text-indent: 0.5in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="4"> Judge</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY" lang="en-US"> <font face="Bookman Old Style, serif"><font style="font-size: 6pt" size="1"><span style="background: transparent">tarun/</span></font></font></p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>