Madhya Pradesh High Court
Mujahid Ali Khan vs The State Of Madhya Pradesh on 19 August, 2014
M.Cr.C. No.4976/2014 19.08.2014
Shri Narayan Dubey, learned counsel for the applicant. Smt. Pratibha Mishra, learned P.L. for the State. This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 15.11.2013 in connection with Crime No. 217/2013 registered at P.S. Shyamla Hills, District Bhopal for the offences punishable under sections 489A, 489B, 489C and 489E of the IPC.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. As per prosecution, it is only three fake currency notes have been found in possession of the applicant. Charge-sheet has already been filed. The applicant is in custody and trial would take considerable time to conclude, therefore, he be released on bail.
Learned counsel for State has opposed the application and submitted that previously another case of the same nature has been registered against the applicant, therefore, this application is liable to be dismissed.
On due consideration of the contention raised by the learned counsel for the parties and overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicant on bail, therefore, without expressing any view on the merits of the case, the application is allowed and it is directed that the applicant shall be released on bail on his furnishing a personal bond in a sum of Rs. 30,000/- (Rs. Thirty Thousand only) with one surety in the like amount to the satisfaction of the committal Court/trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(G.S.Solanki) Judge PK