Gaurav Dubey vs State Of Madhya Pradesh

Learned counsel for the State opposed the prayer and submitted that applicant in connivance with other co-accused persons committed fraud with the complainant and he used to commit ATM fraud with other persons also by changing their ATM card. Many ATM cards of other persons have been seized by the police from the possession of the applicant, so he should not be released on bail.

Looking to the facts and circumstances of the case and the contention of learned counsel for the applicant and the fact that applicant is in custody since 27.01.2020, charge-sheet has been filed and conclusion of trial will take time, without commenting on the merits of the case, the application is allowed and it is directed that the applicant be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the concerned 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 applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the trial;

The applicant will not indulge himself 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 applicant shall not commit an offence similar to the offence of which he is accused;

The applicant will not seek unnecessary adjournments during the trial; and

The applicant will not leave India without prior permission of the trial Court.

C.C. on payment of usual charges.