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Judgment
17 paragraphs · 287 wordsAnjuli Palo, J
This is first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant who is in custody since 21/06/2021 in connection with Crime
No.174/2021 registered at Police Station Lakhnadon, District Seoni (MP) for offence punishable under Section 435, 436, 294, 506/34 of the Indian
Penal Code.
The case of prosecution is that on 31/03/2021 the complainant lodged a written complaint that present applicant set fire in the field due to which some
articles belonging to house was burned and about 100 quintal of wheat as well as the crop in the field was also burned. On that basis, police registered
the aforesaid crime against the applicant.
Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. Trial will take considerable time, hence it is prayed
that applicant be released on bail.
Learned Panel Lawyer for the State has strongly opposed the bail application.
Learned counsel appearing on behalf of the objector expressed her consent to enlarge the applicant on bail.
Considering the overall facts and circumstances of the case, particularly the facts that there is some land dispute between the parties, they are
neighbors, without commenting upon the merits of the case, this application is allowed.
It is directed that applicant-Ibrahim Khan be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only)
with one solvent surety in the like amount to the satisfaction of the concerned trial Court for his appearance before the trial Court on the so fixed by
that Court during trial. The applicant shall comply with the provisions of Section 437 (3) of the Cr.P.C.
Accordingly, the application is allowed and disposed of.