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Judgment
Sanjay Dwivedi, J
This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with
Crime No.417/2020 registered at Police Station- Police Ratibad, Bhadbhada Road, District Bhopal (M.P.), for the offence punishable under Sections
420, 467, 468, 471 and 120-B of the IPC.
Learned counsel for the applicant submits that the applicant is under arrest since 14.04.2021. He further submits that the present applicant has gifted
the property through a gift deed to various persons and according he acquired the said property from Rohit Parashar. He submits that the State
Government has made an allegation that the property land which has been transferred by the present applicant basically belongs to the State
Goverment and transaction made by the applicant transferring the title of land is nothing but the fraud played by him. Counsel for the present applicant
submits the other co-accused person namely Raju who is also facing similar allegation has been granted bail by this Court in M.Cr.C.No.11868/2021.
On the other hand, Shri Shrivastava, appearing for the respondent/State opposes the bail application.
Considering the aforesaid, without commenting anything on the merits and to maintain parity, I am inclined to consider and allow this bail application.
Accordingly, the same is hereby allowed.
It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one
solvent surety of the like amount to the satisfaction of the Court concerned for his appearance on the dates given by it.
It is further directed that the applicant shall abide by the conditions enumerated in Section 437(3) of the Code of Criminal Procedure.
The jail authority is also directed to ensure that the applicant is examined by the jail doctor to ascertain that he is not afflicted with the COVID-19
virus. If the doctor suspects otherwise, the applicant shall be referred to the appropriate hospital for further management as per the protocol laid down
by the State. In the event the jail doctor is of the opinion that the applicant can be released, then he shall be released.
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