Dilip Chandra Gupta vs State Of Madhya Pradesh

Nandita Dubey, J

This is the second bail application filed by the applicant under Section 439 of Cr.P.C. for grant of bail. The applicant is in custody since 14.11.2020 in

connection with Crime No.1167/2020 registered at Police Station Maihar, District Satna for the offence punishable under Sections 407, 409, 420, 467,

468, 471 and 120-B of the IPC.

First application of the applicant was dismissed on merits vide order dated 20.01.2021.

Learned counsel for the applicant submits that other co-accused persons have already been granted bail by this Court. The applicant is ready to

deposit some amount as directed to other co-accused persons. Looking to the present Covid-19 scenario, the applicant may be released on bail.

Learned Panel Lawyer for the respondent/State and learned counsel for the objector have opposed the bail application.

Considering overall facts and circumstances of the case, without expressing any view on the merits of the case, this application is allowed subject to

deposit a sum of Rs.25,000/- before the trial Court.

It is directed that on furnishing the receipt of depositing the aforesaid amount, the applicant be released on bail on his furnishing a personal bond in the

sum of Rs.50,000/- (Rupees fifty thousand only) with two sureties in the like amount to the satisfaction of the trial Court/committal Court for his

appearance on the dates given by the concerned Court.

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

The applicant will comply with all the terms and conditions of the bond executed by himself,

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/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

 4 . The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically

without further reference to the Bench.

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.

7 . The learned concerned Magistrate and the prosecution are directed to ensure following of Covid-19 precautionary protocol prescribed from time to

time by the Supreme Court, the Central Govt. and as well as the State Govt.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to the concerned learned Govt. Advocate, on their

respective email address for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the learned Court

below also.

Certified copy/e-copy as per rules/directions.