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Judgment
Anjuli Palo, J
This is the first application filed by the applicants under Section 439 of the Cr.P.C. seeking regular bail.
The applicants are in custody since 12.06.2021 in connection with Crime No.287/2021 registered at P.S. Uchehara District Satna (M.P.) for the
offence punishable under Sections 302/34 of the IPC.
Learned counsel for the applicants seeks permission to withdraw the application of applicant no.2 Rinku Chaudhary.
Permission granted.
Accordingly, the application of applicant no.2 Rinku Chaudhary is dismissed as withdrawn.
Learned counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the case. The applicants are in custody
since 12.06.2021 and there is no hope of commencement and conclusion of trial in near future on account of situation created due to Covid-19
pandemic, therefore, he may be released on bail.
Learned Panel Lawyer for the State has opposed the application. After perusal of the case, it is found that there is no direct evidence or
circumstantial evidence is available in this case against the applicant no.1 Vikram Chaudhary in the involvement of murder of deceased namely Ashok
Chaudhary.
Looking to the facts and circumstances of the case as also material available on record, I deem it proper to enlarge the applicant no.1 Vikram
Chaudhary application on bail, without commenting on the merits of the case, this is partly allowed in respect of applicant no.1 Vikaram Chaudhary.
It is directed that applicant - Vikram Chaudhary shall be released on bail on his furnishing a personal bond in a sum of Rs.40,000/- (Rupees Forty
Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such
dates as may be fixed in this regard during the pendency of trial.
It is further directed that the applicant shall comply with the provisions of Section 437(3) of the Cr.P.C.
The jail authorities and the State Government are directed to follow the guidelines issued by the Health Ministry in the wake of Novel Corona Virus,
before and after releasing the applicant.