Indrajeet Singh vs State of MP

Sheel Nagu, Judge

Case Diary is perused. Learned Counsel for the rival parties are heard.

Applicant apprehends arrest in connection with offences punishable u/Ss. 307, 323, 294, 506B, 142, 147, 148 and 149 of IPC registered as Crime No. 26/2012 at Police Station Tharet, District Datia.

Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.

Considering the facts that applicant is apprehending his arrest in respect of the offences punishable under Sections 307, 323, 294, 506B, 142, 147, 148 and 149 of IPC and that the prosecution story discloses that the co-accused Raghavendra Jat and Veerendra Jat have been alleged with assaulting the injured Maithali with firearm but the applicant has been attributed of causing only minor injury in the incident and that the false and over implication in cases of this nature can not be ruled out and that there are no criminal antecedents of the applicant as stated by the State Counsel, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without expressing opinion on merits of the case, I deem it appropriate to allow this application u/S 438 Cr.P.C in the following terms.

It is hereby directed that in the event of arrest, the applicant shall be released on bail on furnishing a personal bond of Rs. 50,000/-(Rupees Fifty Thousand only) with two solvent sureties of Rs. 25,000/- to the satisfaction of Arresting Authority.

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 investigation/trial, as the case may be;

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;

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 previous permission of the trial Court/Investigating Officer, as the case may be.

A copy of this order be sent to the Court concerned for compliance. C.c. as per rules.