Rinku vs State Of Madhya Pradesh

Rajendra Kumar Verma, J

This is the first application filed by the applicant under Section 439 of the Cr.P.C. seeking regular bail.

The applicant is in custody since 25.03.2021 in connection with Crime No.168/2021 registered at P.S. Arera Hills, District Bhopal for the offences

punishable under Sections 294, 324, 307, 506 & 34 of IPC,

Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. Learned counsel for the applicant has further

submitted that main accused is Guljar who caused grievous injury to the complainant and the allegation against the present applicant is that he

assaulted the complainant by means of lathi in his hand. Co-accused Balram has already been enlarged on bail by the trial Court. There is no criminal

past of the applicant. Charge sheet has been filed. Applicant is in custody since 25.03.2021. The trial would take considerable time to conclude in this

Covid-19 situation, therefore, he may be released on bail.

Learned Panel Lawyer for the respondent/State, on the other hand, has opposed the application.

Keeping in view the facts and circumstances of the case in their entirety, particularly the facts as pointed out by the learned counsel for the applicant,

in the opinion of this Court, the applicant deserves to be released on bail.

Consequently, this first application for bail under Section 439 of the Cr.P.C. filed on behalf of the applicant is allowed.

It is directed that applicant Rinku shall be released on bail on his furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only)

with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be

fixed in this regard during the pendency of trial. It is further directed that the applicant shall comply with the provisions of Section 437(3) of the

Cr.P.C.

This order be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.

Jail authorities and State Government are directed to follow the guidelines issued by the Health Ministry in the wake of Novel Corona Virus, before

and after releasing the applicant.

 The M.Cr.C. stands allowed and disposed of accordingly.

 C.C. as per rules.