Lallu @ Prem Singh vs State Of Madhya Pradesh

Learned counsel for the rival parties are heard.

This is first bail application u/S. 439 Cr.P.C. filed by the applicant for grant of bail.

The applicant has been arrested on 22/11/2019 by Police Station City Kotwali, District Bhind in connection with Crime No. 643/2019, registered in relation to the offences punishable under Section 379 of I.P.C.

Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. He is in custody since 22/11/2019. Investigation is complete and charge-sheet has already been filed. Trial will taken sufficient time. He is ready and willing to abide by any condition which may be imposed by this Court. There is no possibility of his absconding or tampering with the prosecution case. Hence, prayed for grant of bail to the applicant.

Learned Public Prosecutor for the State opposed the bail application and prays for its rejection.

Considering the facts and circumstances of the case and without commenting on merits of the case, the application is allowed. It is directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs.25,000/-(Rs. Twenty Five Thousand Only) with one surety in the like amount to the satisfaction of the trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.

This order will remain operative subject to the 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 she 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.

The applicant shall appear and mark his presence before the trial/committal Court concerned once every month till conclusion of the trial, failing which this bail order shall stand cancelled automatically without further reference to this Court.

A copy of this order be sent to the Court concerned for compliance as well as copy of the order be given to the learned Public Prosecutor with a direction to keep the same in the concerned case diary.