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Judgment
10 paragraphs · 348 wordsVijay Kumar Shukla, J
On account of the prevailing conditions worldwide brought about by the COVID 19 virus, this application has been heard and decided through Video Conferencing to maintain social distancing. The necessary parties have effectively b een represented b y their respective counsel through Video Conferencing.
This is the first bail application filed by the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicants apprehends their arrest in connection with Crime No.241/2020 registered at P.S. Satai Chowki, Padariya, District Chhatarpur, M.P., for offence punishable under Sections 147, 148, 452, 341, 323, 294, 506 of the IPC.
Learned counsel fo r the applicants submits that the applicants have been falsely implicated in the case and no overt act has been attributed to the present applicants, therefore, prays for grant of anticipatory bail to the applicants.
On going through the case diary, it has come on record that the allegation against the present applicants is only regarding abusing the complainant's family and they have not played any overt act regarding Marpeet in the actual incident which had occurred prior to abusing the complainant's family.
In view of the aforesaid, prima-facie case is made out for grant of bail to the applicants. Therefore, without expressing any opinion on the merits of the case, this application is allowed and the applicants are granted benefit of anticipatory bail.
Accordingly, it is directed that in the event of arrest, the applicants shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/-Date: 2020.10.07 13:07:06 IST (Rs. Fifty Thousand only) each with one surety in the like amount to the Digitally signed by Priyanka Pithawe satisfaction of arresting officer. The applicants shall further abide by the other conditions enumerated in sub-Section (2) of Section 438 of Cr.P.C.
A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Shri Jagat Singh, learned Panel Lawyer, on their respective email addresses, for intimation to the police station concerned.
Accordingly, the bail application is allowed.
C.c. as per rules.