Madhya Pradesh High Court
Lalu vs The State Of Madhya Pradesh Thr on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-9191-2018
(LALU Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 09-03-2018
Shri Vipin Babu Sharma, learned counsel for the petitioners.
Shri Harish Dixit, learned Public Prosecutor, for the
respondent/State.
sh Case Diary is perused.
e Learned counsel for the parties are heard. This is first ad application under Section 439 of CrPC for grant of bail.
Pr Petitioners- Lalu and Shubam have been arrested on 16.02.2018 in connection with Crime No.38/2018 registered by a Police Station Dehat, Basoda, district Vidisha in relation to the hy offences punishable under Sections 8/20 of NDPS Act.
ad It is submitted by the learned counsel for the petitioners that M the petitioners were found in possession of 100-100 gms of Ganja. According to the petitioners, 1 kg. and 100 grams Ganja of was recovered from the owner Balveer Singh of the hotel. The rt recovered ganja is much lesser than the commercial quantity. The ou petitioners have no criminal history. The trial is likely to take C sufficient long time. On these grounds, the petitioners pray for h grant of bail.
ig Application is opposed by State Counsel and prayed for its H rejection.
Taking into the totality of the facts and circumstances of case without expressing any opinion on the merits of case, this application is allowed and it is directed that on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) each along-with two solvent sureties of same amount to the satisfaction of concerned trial Court, the petitioners shall be released on bail, with a direction that they shall remain present on each and every date of the trial before the trial Court concerned and shall abide by all the terms and conditions enumerated under Section 437 (3) of CrPC.
Their single non-appearance shall cancel their bail automatically by the trial court concerned, without any further order of this Court.
Certified copy as per rules.
(VIVEK AGARWAL) JUDGE sh SUBASR e Digitally signed by SUBASRI MANI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, ad 2.5.4.20=a649f7a3438773bf212183510475374 I MANI 6385b9875063a47872ca437af06fff8ef, 2.5.4.45=032100B5FBD6FFB92D489F37879CB 5EB91D2812611546B7D1562BEE45CECD0061 42951, cn=SUBASRI MANI mani Date: 2018.03.09 16:43:33 -08'00' Pr a hy ad M of rt ou C h ig H