AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 284 wordsRajeev Kumar Dubey, J
At the outset learned counsel for the applicant submitted that he has filed an application (I.A.No.3460/2022) for grant of temporary bail to the applicant to attend the 13th ceremony of his father, who died on 16.02.2022, so he does not wish to press the bail application.
Prayer is accepted.
Accordingly, M.Cr.C. is dismissed as withdrawn.
Heard on I.A.No.3460/2022, which is an application for grant of temporary bail.
Applicant Sandeep Singh was arrested on 02.01.2017 in connection with Crime No.71/2015 registered at Police Station Dabhora District Rewa (M.P.) for the offence punishable under Sections 409, 420, 467, 468, 471, 34 and 120B of IPC.
Learned counsel for the applicant submits that the father of applicant has died on 16.02.2022 and his 13th ceremony is going to be held on 28.02.2022 and the presence of the applicant in the ceremony is necessary. So, applicant be released on temporary bail for a period of 10 days.
Learned counsel for the State opposed the prayer.
Looking to the reasons assigned by the applicant in the application (IA No.3460/2022) is allowed. It is directed that the applicant be released on interim bail from today i.e. 25.02.2022 to 03.03.2022 upon his furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned C.J.M/trial Court.
The applicant is directed to surrender before the concerned Court on 04.03.2022.
Learned counsel for the applicant shall file the copy of the order-sheet relating to surrender of the applicant thereafter.
It is made clear that if the applicant do not surrender on the aforesaid date, the trial Court shall take appropriate action regarding the same.
C.C. today.