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Judgment
Vishal Dhagat, J
This is second bail application filed under Section 439 of Cr.P.C. for grant of bail to the applicant.
Applicant has been arrested on 25.1.2021 in connection with Crime No.26/2021 registered at Police Station Bina, District Bina (M.P.) for commission
of offence punishable under Sections 327, 324, 323, 294, 506 and 329/34 of the IPC.
It is submitted by learned counsel appearing for applicant that offence registered against the applicant is triable by Judicial Magistrate First Class.
Applicant is a young boy of 18 years and is in custody since 25.1.2021. It is further submitted that applicant will become hardened criminal in company
of other criminals in jail. It is also submitted that the first bail application was rejected on the ground that applicant was having criminal antecedents. It
is submitted that two other co-accused persons namely; Raj Panthi and Naman Ahirwar were having criminal antecedents. Applicant is not having
any criminal antecedent and this is the first case registered against him.
On being asked whether applicant is having any criminal antecedent, it is informed by the learned Panel Lawyer for the State that there is no other
criminal case registered against the applicant except the present Crime No.26/2021 at Police Station Bina.
Considering the facts and circumstances of the case and looking to the young age of the applicant, bail application filed by applicant is allowed.
It is directed that applicant Akash Ahirwar shall be released on bail o n his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty
Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court.
The applicant shall abide by the conditions enumerated in Section 437 (3) of Cr.P.C.
Certified copy as per rules.