Prakash Verma vs State Of M.P

Rajeev Kumar Dubey, J

Applicant Prakash Verma was arrested on 15.06.2021 in Crime No.202/2021 registered at Police Station Hanumana, District Rewa (M.P.) for the

offence punishable under Section 399, 402 IPC and Section 25-B, 25 / 27 of Arms Act.

As per the prosecution case, on 14.06.2021 on the information of the informant that applicant Prakash Verma and co-accused Siddharth Dwivedi,

Neelesh Yadav, Om Mishra, Nikhil Mishra, Ravendra Vishwakarma, Vishnu Vishwakarma, were sitting in the forest and making plan to commit

dacoity. Police apprehended them and seized one Baka and mobile phone from the possession of applicant Prakash Verma, iron rods and mobile

phones from the possession of co-accused Neelesh Yadav, Siddharth Dwivedi and Nikhil Mishra, one axe and mobile phone from the possession of

co-accused Om Mishra, one Farsa from the possession of co-accused Ravendra Vishwakarma, one country made pistol and one cartridge from the

possession of co-accused Vishnu Vishwakarma.

Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in this case. It is further submitted that

applicant has no criminal past. The applicant has been in custody since 15.06.2021 and the conclusion of trial will take time, hence prayed for release

of the applicant on bail.

Learned counsel for the State opposed the prayer.

Looking to the facts and circumstances of the case and the fact that applicant has no criminal past, he is in custody since 15.06.2021 and conclusion of

trial will take time, without commenting on the merits of the case, the application is allowed and it is directed that the applicant be released on bail upon

his furnishing personal bond in the sarathe sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the

concerned C.J.M/trial Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the

pendency of trial.

This order will remain operative subject to 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 trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to

dissuade him 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 he is accused;

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

The applicant will not leave India without prior permission of the trial Court.

C.C. on payment of usual charges.