Arun Choudhry vs State Of Madhya Pradesh

Vishal Dhagat, J

This is first bail application filed under Section 439 of Cr.P.C. for grant of bail to applicant. Applicant has been arrested on 27.03.2021 in connection

with Crime No.277/2021 registered at Police Station Gadarvara, District Narsinghpur M.P.), for commission of offence punishable under Section 379

and 34 of IPC.

Counsel appearing for applicant submitted that applicant is innocent and he has falsely been implicated in the case. It is submitted by him that charge-

sheet in the case has already been filed. Applicant is in jail since 27.03.2021. It it further submitted that the offence is triable by Judicial Magistrate

First Class. On these grounds, he made a prayer for grant of bail to applicant.

Counsel appearing for State opposed the application for grant of bail. It is submitted by him that four offences are registered against the applicant

under Section 379 of IPC. Looking to the criminal antecedents of the applicant, bail application may be dismissed.

Heard the counsel for the parties.

Considered the criminal antecedents of the applicant. First offence is registered against applicant at Crime No.125/2020 on 11.02.2021. Other three

offences are registered against the applicant on same date i.e. on 26.03.2021.

Considering the aforesaid facts and circumstances of the case, bail application filed by applicant is allowed on condition that if applicant is found

involved in any other offence in future, then bail granted to him shall stand cancelled and he shall be apprehended. It is directed that applicant Arun

Choudhary be released on bail on 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. Applicant shall mark his presence before concerned police station on first of every month.

The applicant shall abide by the conditions enumerated in Section 437 (3) of Cr.P.C.

Certified copy as per rules.