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
17 paragraphs · 342 wordsVijay Kumar Shukla, J
This is first application under Section 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.224/2020 registered at Police
Station Boda, distt. Rajgarh (M.P.) under Sections 294, 307 of IPC & Sec.25(1B)(B) of Arms Act.
Counsel for applicant submits that the complainant has been examined in the Court and he has not supported the prosecution case.
In view of the statement of the complainant in which he has specifically denied any such incident, I am of the view that the applicant is entitled for
grant of bail. Therefore, without expressing any view on the merits of the case, the application is allowed.
It is directed that Applicant shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one
surety of the like amount to the satisfaction of the Ld. Court below.
The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19
VIRUS IN PRISONS in SUO MOTU ""W.P. (C) No.1/2020"" and ensure that the applicant is examined by the jail doctor before his release. If the
applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the
detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall
ensure his transportation from the jail till his place of residence.
It is further made clear that if it is found that the applicant is involved in any other case during the trial, this bail order shall stand cancelled
automatically without reference to the Court and the Police will be at liberty to arrest the applicant.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station
concerned. The office is requested to forward a copy of this order to the Ld. Court below.