Madhya Pradesh High Court
Daya Shanker Sharma @ S.K. Singh vs The State Of Madhya Pradesh on 23 July, 2014
Misc. Criminal Case No. 10526/2014
23.7.2014
Shri Pushpendra Dubey, learned counsel for the
petitioner.
Shri Akhilendra Singh, learned Govt. Advocate for the
respondentState.
This is an application under Section 439 of the Code of Criminal Procedure for grant of bail to petitioner for offences registered under Sections 420, 467, 468 and 468/34 of the IPC in connection with Crime No. 83/2014 at Police Station Amarpatan District Satna.
According to prosecution, on 21.2.2014 Rahul Dwivedi lodged a report making allegations that petitioner dishonestly received Rs. 3.50 lacs from him ensuring a job in defence.
Learned counsel for the petitioner submits that transaction was based with the relatives of the complainant regarding some other matters. However, under protest petitioner is keen and willing to refund the amount of Rs. 3.50 lacs to the complainant by way of depositing in the trial Court subject to final decision.
Learned Panel Lawyer for the State submits that seven other cases are also pending of this nature against the petitioner.
In response, learned counsel for the petitioner submits that in all other cases petitioner has been released on bail and none of the case he has been convicted so far. He is in custody since 27.6.2014.
On due consideration of the facts and circumstances of the case, I deem it proper to grant bail to the petitioner. Petitioner Daya Shanker Sharma @ S.K.Singh shall be released on bail on his furnishing a personal bond in a sum of Rs. 30,000/ with surety in the like amount to the satisfaction of trial Court for his appearance in trial Court on dates to be fixed by that Court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioner. Provisions of Section 437 (3) of Cr.P.C. shall apply to the petitioner.
Certified copy as per rules.
(Tarun Kumar Kaushal) Judge AD/