Indersingh Solanki vs State Of Madhya Pradesh

Vishal Dhagat, J

This is first bail application filed under Section 439 of Cr.P.C. on behalf of applicant, who is in jail since 28.9.2022 in connection with Crime No.693/2022, registered at Police Station Chourai District Chhindwara for the offence punishable under Sections 420, 467, 468 and 34 of the Indian Penal Code.

Learned counsel appearing for the applicant submitted that co-accused in the case namely Chanchlesh Singh Thakur has already been released on bail vide order dated 2.11.2022 in M.Cr.C.No. 50901/2022. It is submitted that applicant is Reader of Tahsildar and co-accused who has been released on bail was Patwari. It is submitted that case of the applicant is on parity with co-accused person, therefore, counsel for the applicant prays for grant of bail.

Learned counsel appearing for the State has opposed the application for grant of bail.

Heard the counsel for the parties.

Considering the facts and circumstances of the case and the fact that co-accused person has already been released on bail, bail application filed by the applicant is allowed.

It is directed that the applicant shall be released on bail on his furnishing 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 trial court.

In addition to aforesaid condition, the applicant shall abide by the conditions enumerated in Section 437(3) of Cr.P.C.

Certified copy as per rules.