Badmore@Pappu@Rajveer vs State Of Madhya Pradesh

Sunita Yadav, J

This is Third application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail relating to Crime No. 17 of 2024 registered at Police Station Raun, District Bhind (M.P.) for the offence under Sections 393, 294, 332, 353, 506, 147, 149 of IPC and Section 11/13 of MPDVPK Act.

First and second bail applications of the applicant were dismissed as withdrawn vide orders dated 23.02.2024 & 22/03/2024 passed in M.Cr.C.No.7899/2024 & M.Cr.C.No. 11929/2024.

Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. He is under custody since 07.02.2024. After conclusion of investigation, charge sheet has been filed, therefore, his custodial interrogation is not required anymore. Further submission is that injuries caused to injured are simple in nature. The applicant is having no criminal antecedent.

The applicant is permanent resident of District Bhind (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence.

Hence, he prays for grant of bail to the applicant.

P e r contra, learned Public Prosecutor for the respondent/State vehemently opposed the bail application and prayed for its dismissal.

Heard learned counsel for the rival parties and perused the case diary available on record.

Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

1) The applicant will comply with all the terms and conditions of the bond executed by him;

2) The applicant will cooperate in the investigation/trial, as the case may be;

3 ) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

4) The applicant will not commit an offence similar to the offence for which he is accued:

5) The applicant will not seek unnecessary adjournments during the trial; and

6 ) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and necessary action.

E- copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.