Madhya Pradesh High Court
Vishnu Adivasi @ Tailer Adivasi vs The State Of Madhya Pradesh on 25 June, 2018
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.22190/2018
Jabalpur,
Dated:25.06.2018
Shri Sankalp Kochar, learned counsel for the applicants.
Shri D.K. Paroha, learned Government Advocate for the
respondent/State.
Heard.
This is the first application filed under Section 439 of the Cr.P.C. by the applicants for grant of regular bail in connection with Crime No.18/2018 registered at Police Station Silwani, Distt. Raisen (M.P.), for the offence punishable under Section 294, 341, 323, 506 r/w Section 34 of IPC & 302 of IPC.
The allegation against the present applicants is that they were caused injury to the deceased Vimal by sticks which resulted in his death.
Learned counsel for the applicants has submitted that the material eye witnesses have already been examined who were not supported the case of the prosecution and the copy of their deposition is also filed on record. He has further submitted that the applicants are innocent and have been falsely implicated in the instant case.
Learned counsel for the State has opposed the bail application.
After hearing learned counsel for the parties and going through the case diary statements and in the facts and circumstances of present case, in the considered opinion of this Court, application deserves to be allowed and it is hereby allowed.
2Accordingly, it is directed that the applicants Vishnu Adivasi and Ramdas be released from custody subject to their furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) each with separate surety in the like amount to the satisfaction of the Trial Court for their appearance before the concerned Court on all the dates of hearing fixed in this behalf by the Court concerned during trial.
M.Cr.C. stands disposed off.
Certified copy as per rules.
(Subodh Abhyankar) Judge vc Digitally signed by VARSHA CHOURASIYA Date: 2018.06.26 11:54:34 +05'30'