Bhola Girwal vs State of Madhya Pradesh

This is the first bail application filed by applicant under Section 439 of Cr.P.C. for grant of regular bail relating to Crime No.420/2024, registered at Police Station - Station Road, Ratlam, District Ratlam (M.P.) for the offence under Section 306 of IPC.

As per prosecution story, on 05.03.2024 the police have registered the merg information on the death of the deceased Aatmaram and during the merg inquiry, police recorded the statement of family members of the deceased Aatmaram and found that deceased committed suicide for the reason that present applicant has flirting with his wife and his wife never discloses of that incident. Therefore, on 05.03.2024 the deceased committed suicide. Accordingly, offence has been registered.

Learned counsel appearing for the applicant submitted that the applicant is innocent and he has falsely been implicated in the alleged offence. It is also submitted that the applicant has submitted that there is no instigation on the part of applicant to commit suicide. Investigation is over and charge-sheet has been filed. Applicant is in custody since 05/04/2024 and he is ready to co-operate with the investigation. In these circumstances, applicant be released on bail.

Learned counsel for the respondent / State opposed the application for grant of bail and prayed for its rejection.

Heard the counsel for the parties.

Looking to the aforesaid facts and circumstances of the case, without commenting on the merits of the case, bail application filed by the applicant is allowed and it is directed that the applicant shall be released on bail on furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court for his regular appearance before Court on all such dates as may be fixed in this regard during pendency of trial.

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

This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

C.C. as per rules.