Jitendra Shokeen vs State Of Madhya Pradesh

Prem Narayan Singh, J

Heard and perused the record.

This is the first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure for grant of bail in relation to Crime No.36/2023, registered at Police Station-Crime Branch, District-Indore for the offence under Sections 420, 467, 468, 471 of IPC, 1860. The applicant is in custody since 11.07.2023.

Allegation against the applicant is that he has committed online forgery by opening a fraud link and misappropriated funds.

3 . Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. In this case other co-accused person involved has been enlarged on bail. The applicant is in custody since 11.07.2023. The conclusion of trial will take sufficient time. On the aforesaid grounds, he prays for grant of bail.

Learned counsel for the objector has submitted that the complainant has no objection if the applicant is released on bail.

Learned counsel for the state has opposed the application, and prayed for its rejection.

Looking to the facts and circumstances of the case, on a perusal of the material available on record including the case diary, without commenting on the merits of the case, this application is allowed.

T h e applicant is directed to be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties in the sum of Rs.25,000/- each (out of which one local surety) to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he/she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) of Cr.P.C.

This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.

Certified copy as per rules.