Pradeep Shrivas vs State Of Madhya Pradesh

Sunita Yadav, J

This is second application u/S.439 of Cr.P.C. for grant of bail to the applicant who has been arrested on 14/02/2023 by Police Station Dehat, District Bhind (M.P.) in connection with Crime No.64/2023 registered for the offence punishable under Sections 307, 294/34 of IPC & Sections 25/27 of Arms Act. First application was dismissed as withdrawn vide order dated 09/05/2023 passed in M.CrC. No.19269/2023.

As per prosecution story, the allegation against the present applicant is that he tried to commit murder of injured/complainant- Satya Narayan @ Banti.

Learned counsel for the applicant argued that applicant is innocent and has been falsely implicated. It is further argued that the applicant is in custody since 14/02/2023. After conclusion of investigation, charge-sheet has been filed and trial is going on, during trial, injured- Satya Narayan @ Banti alongwith other witnesses including eye-witness have been examined and they have not supported the case of prosecution and turned hostile. Further argument is that the applicant is permanent resident of District Bhind (M.P.). Conclusion of trial is likely to take time and there is no likelihood of his absconsion, if released on bail. Hence, he prays for grant of bail to the applicant.

Per contra, learned counsel for the State vehemently opposed the bail application and prays for its dismissal.

Heard learned counsel for the rival parties and perused the case diary available on record.

Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand Only) with two solvent sureties in the like amount to the satisfaction of the trial Court.

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 investigation/trial, as the case may be;

3 ) 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;

4 ) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he is found involving in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

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

6 ) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and necessary action.

E- copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.