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Judgment
22 paragraphs · 344 wordsVandana Kasrekar, J
This is second application under Section 439 of Cr.P.C. for grant of bail. The applicant is implicated in connection with Crime No.347/20, registered at
Police Station â€" Neemuch Kent, District â€" Neemuch(M.P.) for commission of offence punishable under Sections 365, 394, 411, 403 and 201 of
IPC. The applicant is in custody since 08/08/2020.
His first bail application has been dismissed as withdrawn vide order dated 13/10/2020, passed in M.Cr.C. No.33286/2020 with liberty to renew the
prayer after filing of challan.
Learned counsel for the applicant has submitted that this repeat application for grant of bail has been filed after filing of challan. He submits that the
present applicant is innocent and has been falsely implicated in the alleged crime. There is no legal evidence to connect him with the aforementioned
offence. He further submits that now the investigation is over and charge-sheet has also been filed on 30/10/2020. Conclusion of the trial is likely to
take considerable long time and, therefore, he prays for grant of bail.
Learned Panel Lawyer for the non-applicant/State has opposed the prayer. He submits that no case for grant of bail as prayed is made out and,
therefore, prays for dismissal of the bail application.
On due consideration of the totality of the facts and circumstances, without expressing any opinion on the merits of the case, I allow this bail
application and 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 concerned Magistrate for his appearance on all the dates of hearing as
may be directed in this regard during bail.
He is further directed that on being so released on bail, he would comply with the conditions enumerated under Section 437(3) of the Cr.P.C.
meticulously.
This order shall be effective till the end of the trial.
However, in case of bail jump, it shall become ineffective.
Certified copy as per rules.
Certified copy as per rules.