Paramjeet vs State Of Madhya Pradesh

Subodh Abhyankar, J

They are heard. Perused the case-diary.

This is the first bail application filed by applicant under Section 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.651/2022 registered at Police Station - Gwalior, District - Gwalior (MP) for offence punishable under Sections 420, 406 and 409 of the Indian Penal Code, 1860. The applicant is in custody since 13.12.2023.

Counsel for the applicant, at the outset, has submitted that the matter has already been compromised between the parties and the complainant has also rendered his no objection before the trial court but the still bail application has been rejected. The applicant is lodged in jail since 13.12.2023. It is also submitted that the final conclusion of the trial is likely to take sufficiently long time. Thus, it is submitted that the applicant be released on bail.

Counsel for the respondent / State, on the other hand, has opposed the prayer.

Having considered the rival submissions and perusal of the case diary and the documents filed on record and the fact that applicant is a student and complainant has also given his no objection before the trial court, this Court sees no reason to restrain the applicant in jail any further.

Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. The applicant is directed to be released on bail upon his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one surety in the like amount to the satisfaction of the Trial Court for his appearance, as and when directed and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

C.c. as per rules.