Salman vs State Of Madhya Pradesh

Learned counsel for the rival parties are heard.

This is 1st bail application u/S.439 CrPC filed by the petitioner for grant of bail.

Petitioner has been arrested on 16.12.2019 by Police Station Kotwali Vidisha District Vidisha (M.P.) in connection with Crime No.708/2019 registered in relation to the offences punishable u/S. 420 of IPC.

Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

Petitioner is alleged with cheating. Though investigation in the matter is not complete but appears to be nearing completion. Looking to the period of custody, further custodial interrogation of petitioner may not be necessary. Factum of cheating is yet to be established.

In view of above and looking to the fact that early conclusion of the trial is a bleak possibility and prolonged pre-trial detention being an anathema to the concept of liberty and the material placed on record does not disclose the possibility of the petitioner fleeing from justice, this Court though is inclined to extend benefit of bail to the petitioner but with certain stringent conditions in view of pendency of investigation.

Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that the petitioner-Salman be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand only) with two solvent sureties each of Rs. 25,000/- to the satisfaction of the concerned Trial Court.

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

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

The petitioner will cooperate in the investigation/trial, as the case may be;

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 appear and mark his presence before the concerned trial Court once every week, till conclusion of investigation.

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