Santosh Yadav @ Setu vs The State Of Madhya Pradesh on 21 August, 2014

[Cites 3, Cited by 34]

Madhya Pradesh High Court

Santosh Yadav @ Setu vs The State Of Madhya Pradesh on 21 August, 2014

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<p class="MsoNormal" style="text-align:center;line-height:150%;
tab-stops:0in 64.5pt" align="center"><b style="mso-bidi-font-weight:normal"><u><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">M.Cr.C. No.12205/2014</span></u></b></p>

<p class="MsoTitle" style="margin-left:-94.5pt;text-align:left" align="left"><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;;
text-decoration:none;text-underline:none"><span style="mso-spacerun:yes">&nbsp;&nbsp;
</span></span><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;">21/8/2014</span><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;;
text-decoration:none;text-underline:none"> </span></p>

<p class="MsoNormal" style="text-align:justify;text-indent:.5in;line-height:150%"><span style="font-size:11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;;
mso-fareast-font-family:Tahoma;mso-bidi-font-family:Tahoma;mso-ansi-language:
HU" lang="HU">Shri Shashank Upadhyay, Advocate for the petitioner.</span></p>

<p class="WW-BodyText2" style="text-indent:.5in"><span style="font-size:
11.0pt;line-height:150%;font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:
Tahoma;mso-ansi-language:HU" lang="HU">Shri Sameer Chile, Govt. Advocate for the
State/respondent. </span></p>

<span style="font-size:11.0pt;line-height:150%;font-family:"Bookman Old Style";

mso-fareast-font-family:Tahoma;mso-bidi-font-family:Tahoma;mso-ansi-language:

HU" lang="HU">This is an application under section 439 of the Code of Criminal Procedure for grant of bail to petitioner for offence under Sections 379 of IPC, in connection with Crime No.498/2014 of Police Station %u2013 Damoh Dehat, District-Damoh. According to prosecution, on 26.7.2014, two buffalows of Rs.65,000/- of complainant Veer Singh were stolen. Learned counsel for the petitioner submits that aforesaid buffalows have been recovered from the co-accused Irfan but at the instance of present petitioner. Offence is triable by Magistrate. Petitioner is in custody since 31.7.2014. There is no likelihood of early conclusion of the trial. Learned Govt. Advocate submits allegations are equally serious against the petitioner. <span style="font-size:

11.0pt;line-height:150%;font-family:"Bookman Old Style";mso-fareast-font-family:

Tahoma;mso-ansi-language:HU" lang="HU">Considering the aforesaid, it is a fit case for grant of bail to the petitioner. <span style="font-size:11.0pt;line-height:150%;font-family:"Bookman Old Style"; mso-fareast-font-family:Tahoma;mso-bidi-font-family:Tahoma;mso-ansi-language:

HU" lang="HU">Petitioner Santosh Yadav @ Setu will be released on bail on his furnishing a personal bond in a sum of Rs.30,000/-with a surety in the like amount to the statisfaction of trial court for his appearance in the trial court on dates to be fixed by that court during trial. <span style="font-size:11.0pt;line-height:150%;font-family:"Bookman Old Style";

mso-fareast-font-family:Tahoma;mso-bidi-font-family:Tahoma;mso-ansi-language:

HU" lang="HU">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) Cr.P.C. shall apply to the petitioner. <span style="font-size:

11.0pt;line-height:150%;font-family:"Bookman Old Style";mso-fareast-font-family:

Tahoma;mso-ansi-language:HU" lang="HU">C.C. as per rules. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">  <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-ansi-language:HU" lang="HU">                                      (Tarun Kumar Kaushal) <b style="mso-bidi-font-weight:

normal"><span style="font-family:"Bookman Old Style";mso-fareast-font-family:

Tahoma;mso-ansi-language:HU" lang="HU">                                                          Judge <span style="font-size:16.0pt;mso-bidi-font-size:

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Madhya Pradesh High Court

Santosh Yadav @ Setu vs The State Of Madhya Pradesh on 21 August, 2014