Madhya Pradesh High Court
Bablu @ Tejram vs The State Of Madhya Pradesh on 8 June, 2016
MCRC-9422-2016
(BABLU @ TEJRAM Vs THE STATE OF MADHYA PRADESH)
08-06-2016
Shri Kuldeep Singh Rajpoot, learned counsel for the
applicant.
Smt. D.K. Bohre, learned Government Advocate for
the respondent/State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 166/2016 registered at Police Station Saikheda District Narsingpur (M.P.) for the offences punishable under Sections 363, 366, 376, (2) (Dha) of IPC and Section 4 of POCSO Act.
The prosecutrix in her statement recorded under Section 164 Cr.P.C. by the Magistrate stats as under:
âeSa d{kk ukSoha esa i<-rh gwaA esjh ccyw ls tku igpku yxHkx rhu ekg igys gqbZ Fkh tc og gekjs xkao esa vius fjârsnkj xksiky dkNh ds ;gka vk;k FkkA mlus eq>ls 'kknh djus dks dgk FkkA eSa fnukad 15-05-2016 dks viuh ethZ ls jkr ds le; ccyw ds lkFk mlds ?kj xgjkVksyk xbZ FkhA ogka mlus esjs lkFk nks ckj cqjk dke fd;k FkkAâ Looking to the statement of the prosecutrix, the application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. fifty thousand) each by the applicants along with one solvent surety in the like amount to the satisfaction of CJM, Sagar, the applicant Bablu @ Tejram shall be released on bail with a direction to appear in the trial court on the date of the trial.
The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
1. that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
2. that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
3. that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.
(S.K. GANGELE) JUDGE