Jagbhan Singh vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

This is the first bail application under Section 439 Cr.P.C. Applicant Jagbhan Singh was arrested on 23/4/2021 in Crime No. 97/2021 registered at

Police Station Rajnagar, Distt. Chhatarpur (MP) for the offence punishable under Sections 120-B, 166A, 409, 418 and 420 of I.P.C.

Learned counsel for the applicant submits that the applicant is innocent and falsely been implicated in the offence. The applicant has no criminal past

and he has been in custody since 23/4/2021. Conclusion of trial will take time, hence prayed for release of the applicant on bail.

On the other hand, learned counsel for the respondent/State opposed the prayer.

Looking to the facts and circumstances of the case and the allegation against the applicant and the fact that the applicant has no criminal past, he is in

custody since 23/4/2021 and conclusion of the trial will take time, without commenting on the merits of the case, the application is allowed and the

applicant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with a surety in the

like amount to the satisfaction of the concerned C.J.M/trial Court for his appearance before the trial 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 :

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

2.The applicant will cooperate in the trial;

3.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 or to the Police Officer, as the case may be;

4.The applicant shall not commit an offence similar to the offence of which he is accused;

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

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

Certified copy as per rules.