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
22 paragraphs · 338 wordsAnjuli Palo, J
This is the second application filed by the applicant under Section 439 o f the Cr.P.C. seeking regular bail. Earlier application was dismissed as
withdrawn on 05.10.2020.
The applicant is in custody since 05.07.2020 in connection with Crime No.115/2020 registered at Police Station Sirmour, District Rewa for offence
punishable under Sections 399 & 402 of the Indian Penal Code, Sections 25/27 of the Arms Act and Sections 11/13 of the M.P. Daikiti and
Vyapharan Prabhavit Kshetra Adhiniyam, 1981.
As per the prosecution case, on 05.07.2020 police received information that some people were planning dacoity. On the said information, police
reached on the spot and arrested the applicant and other co-accused persons.
Learned counsel for the applicant submits that the applicant is an innocent person and has been falsely implicated in the case. The other co-accused
persons namely Umesh Tiwari, Sudama Dwivedi and Ramvallabh @ Ballu Tripathi have been released on bail by this Court vide order dated
14.08.2020 & 11.09.2020 passed in M.Cr.C. Nos.24156/2020, 26800/2020 & 32335/2020. The case of the present applicant is similar to them. Due to
Covid-19 pandemic, trial would take considerable time, therefore, it is prayed that the applicant be granted bail.
Learned Panel Lawyer for the respondent/State has opposed the prayer for bail application.
Heard learned counsel for the parties.
Considering the facts and circumstances of the case and on the ground of parity, without commenting on the merits of the case, this application
is allowed.
It is directed that applicant-Vinod Pandey be released on bail onfurnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand
only) with one solvent surety, in the like amount to the satisfaction of the concerned trial Court for his appearance on the dates so fixed by that Court
during trial.
If the applicant is found involved in any criminal case in future, this order of bail shall stand ineffective. The applicant shall comply with the provisions
of Section 437 (3) of the Cr.P.C.
Accordingly, the application is allowed and disposed of.