Sonu Kumar Dhobi vs State Of Madhya Pradesh

Nandita Dubey, J

This is repeat (2nd) application filed by the applicant under section 439 of the Cr.P.C. for grant of bail. His first bail application was dismissed as withdrawn vide order dated 17.06.2022 in M.Cr.C. No.27968/2022.

The applicant is in custody since 19.04.2022 in connection with Crime No.132/22 registered at Police Station Singhpur, District Satna for the offences punishable under Sections 420, 467, 468, 471 and 419 read with section 34 of IPC.

The allegation against the present applicant is that he extracted money from the villagers on the pretext of registering their names for the M.P. Mukhya Mantri Solar Yojna. It is submitted that an amount of Rs.2,38,500/- has been extracted by the present applicant along with other co-accused from different persons.

Learned counsel for the applicant submits that the applicant has been falsely implicated. No one has come forward to file any complaint against him. He further submits that he is ready to deposit the entire amount in case if he is released on bail. It is further submitted that he has no criminal antecedents.

This fact that the applicant has no criminal antecedents is not disputed by the learned counsel for the State.

Considering the aforesaid, this application is allowed. It is directed that the applicant be released on bail subject to deposit of 50% of the amount of Rs.2,38,500/- before the Trial Court, Nagoud, District Satna, and on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court/committal Court for his appearance on the dates given by the concerned Court. It is further directed that the applicant shall also comply with the provisions of Section 437(3) of the Cr.P.C.

In case, if the amount is not deposited by the applicant within 30 days from today, this bail will automatically stand cancelled and the Police Authority will be at liberty to arrest him.

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