Karan Soni @ Guddu Soni vs State Of Madhya Pradesh

Anjuli Palo, J

This is first application under Section 439 of the Cr.P.C. for grant of regular bail filed on behalf of the applicant who is in custody since 25.03.2021 in

connection with Crime No. 962/2018 registered at Police Station Kotwali, District Sidhi (MP) for offence punishable under Section 25(2) of the Arms

Act.

Applicant was released on bail by the trial Court itself. However, due to non-appearance of the applicant on 18.02.2019, arrest warrant was issued

against him. Thereafter, he was arrested and is in custody since 25.03.2021.

Learned counsel for the applicant submits that applicant has been falsely implicated in the case. Due to Covid-19 pandemic, trial would take

considerable time, hence, it is prayed that the applicant be released on bail.

Learned Panel Lawyer for the State has strongly opposed the bail application and submitted that there are other cases registered against the applicant.

Considering the facts and circumstances of the case, nature of offence and custody period of the applicant, without commenting upon the merits of the

case, this application is allowed. It is directed that applicant-Karan Soni @ Guddu Soni be released on bail on furnishing a personal bond in the sum of

Rs. 30,000/- (Rupees Thirty 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 dates so fixed by that Court during trial. If the applicant is found involved in similar offence in future, this

order of bail shall stand ineffective. The applicant shall comply with the provisions of Section 437 (3) of the Cr.P.C.

Accordingly, the application is allowed and disposed of.