Madhya Pradesh High Court
Brajesh Bhardhwaj vs The State Of Madhya Pradesh on 24 November, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-46448-2021
The High Court Of Madhya Pradesh
MCRC No. 46448 of 2021
(BRAJESH BHARDHWAJ Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 24-11-2021
Shri Umakant Sharma, learned Senior Counsel with Shri Pankaj Gupta,
learned counsel for the applicant.
Shri Prashant Mishra, learned Panel Lawyer for the respondent/State.
This is a repeat application filed under Section 439 of Cr.P.C. on behalf of applicant, who is in jail since 13.02.2021 in connection with Crime No.20/2021, registered at Police Station Waidhan District Singrauli for offence punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code.
Learned Senior Counsel appearing for the applicant submitted that applicant is owner of Computer Center and he used to design the seal. Seal made from the shop of applicant was used for purpose of crime. It is submitted by him that only evidence available against the applicant is memorandum. Earlier bail application of the applicant was dismissed due to criminal antecedents against him. Three cases are registered against the applicant in a year 2021. It is submitted that all three cases are registered in short gap of time by police on basis of same material available on record. Investigation in the case is complete. Applicant is in judicial custody since 13.2.2021. In these circumstances, he made a prayer for grant of bail.
Learned Panel Lawyer appearing for the State has opposed the application for grant of bail. It is submitted by him that earlier bail application of applicant was considered and dismissed on merits and there is no change in the circumstances, therefore, bail application be dismissed .
Heard the counsel for the parties.
Considering the evidence which is available on record and also considering the fact that applicant is in jail since 13.2.2021 and also the fact that trial is likely to take some time, bail application filed by the applicant is Signature Not SAN Verified allowed. It is directed that the applicant shall be released on bail on his Digitally signed by ARVIND KUMAR DUBEY Date: 2021.11.25 13:48:46 IST 2 MCRC-46448-2021 furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court.
In addition to aforesaid condition, the applicant shall abide by the conditions enumerated under Section 437(3) of Cr.P.C.
C.C as per rules.
(VISHAL DHAGAT) JUDGE DUBEY/-
Signature SAN Not Verified Digitally signed by ARVIND KUMAR DUBEY Date: 2021.11.25 13:48:46 IST