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Judgment
15 paragraphs · 388 wordsVishal Mishra, J
Heard on I.A. No.7177/2021, an application for interim bail on the ground of marriage of the applicant which is to be solemnized on 15/03/2021 and other rituals are to be performed with effect from 11/03/2021.
Applicant has been arrested by Police Station Mahrajpura District Gwalior (M.P.) in connection with Crime No.666/2020 registered in respect of the offences punishable under Sections 457, 380, 201 and 411 of the IPC.
Counsel for the applicant submits that the applicant has already been granted interim bail in different crime number by the Coordinate Bench of this Court in M.Cr.C. No. 11389/2021 vide order dated 10.03.2021 on the ground of his marriage which is to be solemnized today. Therefore, he prays for interim bail.
Counsel for the State submits that he is having criminal history of 19 cases.
Considering the same, I.A, accordingly, stands allowed and it is directed that the applicant be released on interim bail for a period of 10 days from tomorrow, on furnishing a personal bond in the sum of Rs. 50,000/-(Rupees Fifty Thousand only) with one local surety of the like amount to the satisfaction of CJM, Gwalior (M.P.).
The applicant shall also furnish a written undertaking that he will abide by the terms and conditions of various circulars, as well as, orders issued by the Central Government, State Government and local administration from time to time such as maintaining social distancing, physical distancing, hygiene etc. to avoid proliferation of Corona virus.
This order will remain operative for a period of 10 days from today subject to compliance of the following conditions by the applicant:-
The applicant will comply with all the terms and conditions of the bond executed by him;
The applicant will not indulge in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;
If the applicant commits any offence while being on interim bail, then this order shall automatically stand cancelled without reference to the Court.
The applicant shall surrender before CJM, Gwalior on 26/03/2021 for being committed to custody.
Let report with regard to surrender be placed on record.
List this case in the week commencing 05/04/2021.
Certified copy today.