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Judgment
9 paragraphs · 224 wordsVijay Kumar Shukla, J
This is second bail application under Section 439 of Cr.P.C for grant of regular bail in connection with crime No.27/2024, dated not mentioned, registered at P.S. - Lasudiya, District - Indore for offences punishable under Sections 307, 294 of IPC. The first application was dismissed as withdrawn.
Counsel for the applicant submits that the statement of victim Jitendra has been recorded. He has completely turned hostile and he has not supported the prosecution story.
Counsel for the State opposes the prayer.
After hearing learned counsel for the parties and considering the Court statement of the victim that he has not supported the prosecution case, I am of the view that the applicant is entitled for grant of bail.
It is directed that applicant Anand Sharma shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the Ld. Court below.
With the aforesaid, the application is allowed and disposed off.
Cc as per rules.