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Judgment
14 paragraphs · 235 wordsAnjuli Palo, J
This is first bail application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 23.02.2021 in connection with
Crime No.143/2021 registered at Police Station City Kotwali, District Khandwa for offence punishable under Section 420 of the I.P.C.
Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. Applicant is aged about 80 years old. He has no
criminal antecedents. The applicant is in custody since 23.02.2021 and trial would take considerable time to conclude. In view of the aforesaid, prayer
is made to enlarge the applicant on regular bail.
Learned Panel Lawyer for the State has strongly opposed the bail application.
Considering the facts and circumstances of the case, without commenting upon the merits of the case, this application is allowed.
It is directed that applicant - Balya @ Bala 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 concerned trial Court for his appearance on the dates so fixed by that Court during
trial.
If the applicant is found involved in similar offence in future, this order of bail shall stand ineffective. The applicant shall comply with the provisions of
Section 437 (3) of the Cr.P.C.
Accordingly, the application is allowed and disposed of.