Vikram vs State Of M.P

Vijay Kumar Shukla, J

This is the first bail application under Section 439 of the Cr.P.C. filed on behalf of the applicant. The applicant is in custody since 09/10/2021 in

connection with Crime No.881/2021 registered at Police Manawar, District Dhar (M.P.) under Sections 458, 294, 323, 427, 506, 34, 307, 354-A and

354-B of the Indian Penal Code, 1860 read with Section 67 and 67-A of the Information Technology Act, 2000.

Learned counsel for the applicant submits that in the statement of complainant Kusumbai recorded under Section 164 of Cr.P.C. she has not named

present applicant Vikram. The name of the present applicant has also not named in the FIR and in the statement recorded under Section 161 of

Cr.P.C.

Learned Panel Lawyer for the State opposes the bail application. Considering the aforesaid facts and circumstances of the case and taking into

consideration the fact that applicant is in jail since 09/10/2021, 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 bail application is allowed.

It is directed that Applicant â€" Vikram S/o Nemichand @ Nemu 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.

Certified copy as per rules.