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Judgment
23 paragraphs · 360 wordsRajeev Kumar Dubey, J
Heard with the aid of case diary.
This is first application filed under Section 439 of Cr.P.C. Applicants were arrested on 02.01.2022 in connection with Crime No.13/2022 registered at
Police Station Kotwali Distt. Narsinghpur (M.P.) for the offences punishable under Sections 3, 4, 5, of Anaitik Vyapar Niwaran Adhiniyam
(Prevention of Immoral Traffic Act).
Learned counsel for the applicants submits that the applicant are innocent and have falsely been implicated in the offence. The alleged offences are
triable by Judicial Magistrate First Class. Applicants have been in custody since 02.01.2022 and conclusion of trial will take time, hence it is prayed
that the applicants be released on bail.
Learned counsel for the State opposed the prayer.
Looking to the facts and circumstances of the case and the fact that the alleged offences are triable by JMFC, applicants have no criminal past, they
are in custody since 02.01.2022, conclusion of trial will take time, without commenting on the merits of the case, the application is allowed and it is
directed that the applicants be released on bail upon their furnishing personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand Only) each with
separate surety each in the like amount to the satisfaction of the concerned CJM/trial Court for their appearance before the trial Court on all such
dates as may be fixed in this behalf by the trial Court during the pendency of trial.
This order will remain operative subject to compliance of the following conditions by the applicants :
The applicants will comply with all the terms and conditions of the bond executed by them;
The applicants will cooperate in the trial;
3.The applicants will not indulge themselves in extending inducement, threat or promise to any person acquainted with the fact of the case so as to
dissuade him from disclosing such facts to the Court;
The applicants shall not commit an offence similar to the offence of which they are accused;
The applicants will not seek unnecessary adjournments during the trial; and
The applicants will not leave India without prior permission of the trial Court.
Certified copy as per rules.