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Judgment
Rajeev Kumar Dubey, J
This is the first application under Section 439 Cr.P.C for grant of bail. The applicants were arrested on 28.08.2020 in connection with Crime
No.177/2020 registered at Police Station Garhi Malehara, Distt. Chhatarpur (M.P.) for the offence punishable under Sections 457, 380 of IPC.
Learned counsel for the applicants submits that the applicants are innocent and have falsely been implicated in the offence. The alleged offence is
triable by JMFC. The applicants have no criminal past. They have been in custody since 28.08.2020 and conclusion of trial will take time, hence it is
prayed that the applicant be released on bail.
Learned counsel for the State opposed the prayer.
Looking to the facts and circumstances of the case and the fact that alleged offence is triable by JMFC, applicants are in custody since 28.08.2020
and conclusion of the trial will take time, without commenting on merits of the case, the application is allowed and it is directed that the applicants be
released on bail upon their furnishing personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand Only) each with surety each in the like amount to
the satisfaction of the concerned CJM/trial Court for their 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 applicants :
The applicants will cooperate in the trial;
3.The applicants will not indulge themselves 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;
The applicants shall not commit an offence similar to the offence of which they are accused;
The applicants will not seek unnecessary adjournments during the trial; and
The applicants will not leave India without prior permission of the trial Court. Certified copy as per rules.