Madhya Pradesh High Court
Raghvendra Singh @ Ravi vs The State Of Madhya Pradesh on 14 March, 2016
MCRC-4541-2016
(RAGHVENDRA SINGH @ RAVI Vs THE STATE OF MADHYA PRADESH)
14-03-2016
Shri Manish Datt, Senior Advocate with Shri Rahul
Sharma, Advocate for the applicant.
Shri P.K.Chourasia, learned Panel Lawyer for the
respondent/State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No.268/2015 registered at P.S. Bichiya, District Mandla, M.P. for the offence punishable under Sections 8/20 of the N.D.P.S. Act.
The allegation against the applicant is that the present applicant is owner of a Car Tata Zest. The car was chased by the police and the persons who were travelling in the car ran away and after search 85 kg. cannibis (ganja) was seized from the car. After enquiry the police found that the car was of the ownership of the applicant. The applicant told the police that his friend Bhole and another person had taken the car from him with a request that they required the vehicle for their personal use because the wife of Bhole was ill. The applicant was not involved in the transportation of cannibis (ganja). There is no evidence in the case diary that the present applicant was present on the spot, nor that the present applicant was involved in the transportation of cannibis (ganja). The applicant is in custody since 24.2.2016.
The prayer for bail is opposed by learned Panel Lawyer. Looking to the facts of the case but without expressing any opinion on the merits of the case, this application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand Only) by the applicant along with one solvent surety in the like amount to the satisfaction of the trial court, the applicant be released on bail with a direction to appear before 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:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
(b) 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
(c) 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