The Single Judge Bench of the Madhya Pradesh High Court comprising Justice Sanjay Dwivedi in the case of Ravish Sood v. State of Madhya Pradesh has granted bail to the Appellant to take care of his wife who is expected to have child and no one is available to look after her .
Reasoning and Judgement of the Case
The Counsel for the petitioner has applied for the temporary bail for the applicant on the ground that the wife of the present applicant is pregnant and date of delivery is expected in coming week.
The Court was informed by the Respondent’s counsel that the wife of the present applicant is pregnant and is to be hospitalized.
The Court considered the contentions and pleadings of the parties and expounded that “The applicant be released on temporary bail for a period of 90 days upon his furnishing a personal bond in the sum of Rs.1,00,000/- with one solvent surety of the like amount to the satisfaction of trial court concerned .”
The Court further imposed conditions which are as follows:
[a] not take undue advantage of or abuse the liberty. He shall maintain law and order and shall not indulge in any illegal act or offence.
[b] not act in manner injurious to the interest of the prosecution.
[c] not, in any manner, tamper with the evidence and/or induce or influence any witness or complainant or any person connected with the case or acquainted with the facts of the case.
[d] he will not leave the country without permission of the Court.
Therefore the Court allowed the application and instructed the appellant to surrender before the Court concerned where trial is pending on 14/07/2022.
Case Details
Case: - MCRC No. 17988 of 2022
Petitioner – Ravish Sood
Respondent - State of Madhya Pradesh
Judge: Justice Sanjay Dwivedi
Picture Source :
