Devendrakishore vs State Of Madhya Pradesh

Heard. Case diary is perused.

This is the third bail application under Section 439 of Cr.P.C for grant of bail in connection with Crime No.02/2019, registered at Police Station-Chhoti Gwaltoili, District-Indore for commission of offence punishable under Sections 306/34 of the IPC. The applicant is in jail 18.6.2019.

Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the matter. It is also submitted that there is no evidence available on record to connect the applicant with the present crime. He further submits that, the applicant is ready to abide by any condition that may be imposed by this Court. The investigation is almost over and conclusion of the trial is likely to take long time. In such circumstances, he prays that the applicant be released on bail.

Learned Govt. Advocate opposes the application and submits that, no case is made out for enlargement on bail.

On due consideration facts and circumstances and the material available in the case diary, without commenting on the merits of the case, the application is allowed. It is directed that applicant shall be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand only) with separate surety in the like amount to the satisfaction of the Trial Court for his appearance before the Trial Court on the dates given by the concerned Court and also comply with the conditions enumerated under Section 437(3) of the Cr.P.C.

This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.