Ravindra Harijan vs State Of MP

Vijay Kumar Shukla, J

This is first application under Section 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.269/2021, registered at Police

Station Nagalwadi, district Barwani, under Section 489-A of IPC.

It is alleged that from the possession of the applicant two fake currency of Rs.200/- has been seized.

Learned counsel for the applicant submits that the applicant is in jail since 28.9.2021 and the investigation has been completed.

Learned Panel Lawyer for the State submits that applicant is resident of U.P. and, therefore, he may be asked to furnish local surety.

Considering the aforesaid submissions and taking into consideration the fact that there are no criminal records and the investigation has already been

completed, I am of the view that applicant is entitled for grant of bail. Therefore, without expressing any view on the merits of the case, the application

is allowed.

It is directed that Applicant â€" Ravindra Harijan, shall be released from custody upon furnishing a personal bond of Rs.1,00,000/- (Rupees One Lac)

with one local surety of the like amount to the satisfaction of the Ld. Court below.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19

VIRUS IN PRISONS in SUO MOTU ""W.P. (C) No.1/2020"" and ensure that the applicant is examined by the jail doctor before his release. If the

applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the

detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall

ensure his transportation from the jail till his place of residence.

It is further made clear that if it is found that the applicant is involved in any other case during the trial, this bail order shall stand cancelled

automatically without reference to the Court and the Police will be at liberty to arrest the applicant.

A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station

concerned. The office is requested to forward a copy of this order to the Ld. Court below.