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Judgment
9 paragraphs · 179 wordsLeave granted.
Heard counsel for the parties.
This appeal has been filed against the order passed by the Madhya Pradesh High Court dated 20.09.2018 rejecting the bail application of the appellant.
Appellant is accused in a case punishable under Sections 420, 467, 468, 471 & 120-B of IPC registered vide Crime No.28/2017.
The allegation made against the appellant was that he was involved in a conspiracy of preparing forged revenue documents which were being used for furnishing bail in the Court.
It is submitted by learned counsel for the appellant that appellant is in jail since 19.08.2017 i.e. more than one year and only one witness has been examined so far.
It is further submitted that appellant is an old person, aged about 66 years.
In facts of the present case, we are of the view that a case is made out for grant of bail. The order of the High Court is set aside. Let the appellant be released on bail on the terms and conditions as may be fixed by the trial Court.
Appeal is, accordingly, allowed.