Ravindra Singh vs The State Of M.P.
2021 Latest Caselaw 1496 MP

                                     1                           MCRC-9358-2021
        The High Court Of Madhya Pradesh
                  MCRC-9358-2021
                         (RAVINDRA SINGH Vs THE STATE OF M.P.)


Jabalpur, Dated : 22-04-2021
       Heard through Video Conferencing.

       Shri Vinay Singh Baghel, learned counsel for the applicant.
       Shri Palash Upadhyay, learned Panel Lawyer for the respondent/State.

This is first bail application under Section 439 of Cr.P.C. for grant of bail to the applicant.

The applicant has been arrested on 3.2.2021 in connection with Crime No.76/2021 registered at Police Station Morwa, District Singrauli (M.P.) for commission of offence punishable under Sections 420, 467, 468, 471 and 472/34 of the IPC.

Learned counsel for the applicant submitted that main accused in the case is Saurabh Singh. He is said to have cheated the complainant on the pretext of getting him a job in NCL. It is submitted by him that the only allegation against the applicant is that in his house there was talk between main accused Saurabh Singh and the complainant. There is no other role of the

applicant. It is also submitted that there is allegation that present applicant was given Rupees One Lakh from the total amount which has been cheated from the complainant. Learned counsel for the applicant submitted that applicant is ready to deposit Rupees One Lakh before the court below conditionally. It is further submitted that applicant is in jail since 3.2.2021. Challen in the case has already been filed and applicant is no longer required for further investigation.

Learned Panel Lawyer opposed the application for grant of bail. Considering the aforesaid facts and circumstances of the case, without expressing any opinion on the merits of the case, bail application filed by the applicant is allowed on condition that applicant will deposit an amount of Rupees One Lakh before the trial court.

It is directed that applicant Ravindra singh may be released on bail on 2 MCRC-9358-2021 his furnishing personal bond of Rs.25,000/- (Rs. Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court with condition that he will deposit an amount of Rupees One Lakh before the trial court. The said amount shall be disposed off by the trial court at the time of passing the final judgment.

The applicant shall abide by the conditions prescribed under of Section 437 (3) of Cr. P. C.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

mms

Digitally signed by MONSI M SIMON Date: 2021.04.22 14:26:14 +05'30'