Madhya Pradesh High Court
Raju vs The State Of Madhya Pradesh on 22 June, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MISC. CRIMINAL CASE NO.10803 OF 2020
(Raju vs State of Madhya Pradesh)
Indore, Dated 22.06.2020
Mr. Ankit Verma, learned counsel for the applicant is
present in person through Video Conferencing.
Mr. Gagan Bajad, learned counsel for the non-
applicant/State is present in person through Video
Conferencing.
Arguments heard through Video Conferencing.
ORDER
This is first bail application filed by the applicant-Raju under Section 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.262/2019 registered at Police Station-Kanadia, District-Indore (MP) for the offence punishable under Sections 420, 467, 468 and 471 of Indian Penal Code, 1860.
This Court vide order dated 15.06.2020 had called for criminal antecedents of the present applicant.
Learned counsel for the applicant submits that charge-sheet has since been filed in the matter. The applicant has no criminal antecedents. With these submissions, bail has been sought.
Learned counsel for the non-applicant/State was also heard. He fairly admits that there are no criminal antecedents against the present applicant as per report received from District-Betul where the applicant resides.
The prosecution story in short was that the applicant had misled the complainant by telling him that if the 2 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.10803 OF 2020 (Raju vs State of Madhya Pradesh) complainant gives him Rs.70,000/- from the bank, then the applicant shall give him Rs.1.00 lakh because the applicant desired the such denomination of notes which are with complainant and he therefore lured the complainant in handing over Rs.70,000/- and gave him a bundle allegedly containing Rs.1.00 lakh. Later on it transpired that bundles of alleged currency notes which the applicant had given to complainant were infact not the currency notes but were pages of a diary which were passed of as currency notes.
In view of the fact that that there are no criminal antecedents against the present applicant and that charge- sheet has since been filed in the matter, it would be appropriate to enlarge the applicant on bail. The applicant-Raju is directed to be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh) with one local solvent surety of like amount to the satisfaction of Trial Court/Committal Court for his regular appearance before the Trial Court/Committal Court during trial with a condition that he shall remain present before the Court concerned during trial. It is made clear that after release of the applicant on bail, he shall not indulge in any criminal activity whatsoever.
Further, he is directed to mark his presence before the concerned Police-Station-Kanadia (Indore) on first Monday of every Month between 10:00 am to 12:00 pm 3 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.10803 OF 2020 (Raju vs State of Madhya Pradesh) and on failure to do so, the bail granted by this Court shall stand canceled without further reference to the Court.
Miscellaneous Criminal Case No.10803 of 2020 stands disposed of in above terms. Let a copy of this order be sent to the Court concerned for compliance.
Certified copy as per Rules.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2020.06.23 11:59:11 +05'30'