Rohit Sahu vs State of Madhya Pradesh

Case diary is perused.

Learned counsel for the rival parties are heard.

This is the first application filed u/S.439 of Cr.P.C. by the petitioner for grant of bail.

The petitioner has been arrested on 25.04.2024 by Police Station Hanumantal, Jabalpur in connection with Crime No.196/2024 registered in relation to offences punishable u/S.419, 420, 467, 468, 471 and 120B IPC.

The petitioner who has no criminal antecedents is alleged with cheating and forgery along with criminal conspiracy arising out of transaction of sale and purchase of land. There is no overt act alleged against the petitioner except being present with the main accused. Petitioner is in custody since 25.04.2024. Investigation is pending and main accused has since been arrested though another co-accused has not  been arrested.

Considering the nature of offence and the involvement of the petitioner, this Court is inclined to grant bail to the petitioner but with certain stringent conditions.

Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that Petitioner- Rohit Sahu be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lakh only) with two solvent sureties of the like amount to the satisfaction of concerned Trial Court.

This order will remain operative subject to compliance of the following conditions by the petitioner:-

The petitioner will comply with all the terms and conditions of the bond executed by him;

The petitioner will cooperate in the trial;

The petitioner will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The petitioner shall not commit an offence similar to the offence of which he is accused;

The petitioner will not seek unnecessary adjournments during the trial;

The petitioner will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

The petitioner shall mark his appearance at the local police station within which his residence falls once a week till charge-sheet is filed and in case of any absence on any occasion, the police shall report the matter to the concerned Trial Judge who shall be free to cancel the bail granted to the petitioner by this Court without referring the matter to this Court.

A copy of this order be sent to the Court below for compliance.

M.Cr.C. stands disposed of.

C.C. as per rules.