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Ananda S/o Bala Charan vs State Of M.P

Madhya Pradesh High Court · Decided on 5 October 2020 · Citation: (2020) 10 MP CK 0081

HON’BLE JUDGES
Virender Singh, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 437(3), 439
RESULT
Allowed
CASE NUMBER
Miscellaneous Criminal Case No. 37765 Of 2020
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Judgment

12 paragraphs · 223 words

Virender Singh, J

Crime No.

under Section(s)

Police Station

47/2019

8/15(C) of NDPS Act

Raipuriya, Dist. Jhabua

1.

As declared by the petitioner, this is the 3rd application under Section 439 of Cr.P.C.for grant of temporary bail on the ground of death of father of the petitioner.

2.

Mother of the petitioner died on 26.09.2020.

3.

Learned counsel for the petitioner submits that 13th day rituals are going to be performed on 07.10.2020. He prays that at least 15 days' time may be granted.

4.

Considering the aforesaid, without expressing any opinion on the merits of the case, prayer for grant of temporary bail is allowed and it is directed that the petitioner-Ananda S/o Bala Charan shall be released on bail temporarily from today upto 11th October, 2020, subject to his furnishing a bail bond of Rs.1,00,000/- (Rupees One Lakh) with one local surety in the like amount to the satisfaction of the Trial Court. The petitioner shall abide by the conditions enumerated under Section 437 (3) of Cr.P.C. He shall surrender before the Trial Court on 12th October, 2020.

5.

Before releasing the petitioner on temporary bail, the trial Court is directed to verify the fact of death of mother. In case facts stated have been found incorrect, this order shall be deemed to be cancelled without further reference to this Court.