Madhya Pradesh High Court
Rajkumar Alias Khuman vs The State Of Madhya Pradesh on 1 December, 2015
MCRC-20467-2015
(RAJKUMAR ALIAS KHUMAN Vs THE STATE OF MADHYA PRADESH)
01-12-2015
Shri Ajeet Kumar Rawat, learned counsel for the applicant.
Shri Manoj Kushwaha, learned Public Prosecutor for
respondent/ State.
Heard.
This is first application filed by the applicant under Section 439 of Cr. P. C. for grant of bail, as he has been arrested on 25.07.2015, in connection of Crime No. 19/2015, registered at P. S. Dehat, district Tikamgarh for commission of offence punishable under Sections 363, 366, 376/34 of IPC.
The prosecutrix in her statement recorded under Section 164 of Cr.P.C. deposed that the present aplicant had taken her in a taxi to his field and thereafter she had gone with the present applicant to Waidpur and stayed for a period of three days and thereafter she returned back. The prosecutrix is the married woman.
Looking to the facts of the case, without expressing any opinion on merits of the matter, petition is allowed.
It is directed that on furnishing personal bond of Rs.50,000/- (Fifty Thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of the trial Court the applicant Raj Kumar @ Khuman be released on bail.
The applicant shall abide by the following conditions of Section 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, treat 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.
C. C. as per rules.
(S.K. GANGELE) JUDGE bks