Vikas Mishra @ Golu vs The State Of Madhya Pradesh
2021 Latest Caselaw 1694 MP

                                                                         1                           MCRC-18812-2021
                                             The High Court Of Madhya Pradesh
                                                       MCRC-18812-2021
                                                    (VIKAS MISHRA @ GOLU Vs THE STATE OF MADHYA PRADESH)

                                     1
                                     Jabalpur, Dated : 30-04-2021
                                           Heard through Video Conferencing.
                                           Mr. Ashutosh Joshi, learned counsel for the applicant.
                                           Mr. Akshit Saigal, learned Panel Lawyer for the respondent-State.

This application under Section 439 of the Code of Criminal Procedure, 1973 has been filed for grant of bail to applicant Hari Prasad in

connection with Crime No.30/2021 for the offences punishable under Sections 8,21,22 of the Narcotic Drugs and Pshychotropic Substances Act, 1985 and section 5/13 of the MP Drugs Control Act, registered at Police Station Sohagi, District Rewa (MP).

At the very outset, learned counsel for the applicant has drawn the attention of this Court to the order passed by it on 1.4.2021 in M.Cr.C.No.9318/2021 by which the co-accused who was travelling in the same car was granted the benefit of bail by this Court, relying upon the judgment of the Supreme Court in State of Rajasthan Vs. Parmanand and

another, (2014) 5 SCC 345, where the consent of the accused persons who were been searched was not taken individually of each of the accused persons.

Under the circumstances, as the same facts and circumstances would apply to the applicant herein, the application is allowed. It is directed that the applicant herein shall be enlarged on bail upon his furnishing 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 learned trial court.

The jail authorities shall have the applicant checked by the jail doctor to ensure that he is not suffering from the Novel Corona Virus (COVID-19) disease and if he is, he shall be sent to the nearest hospital designated by the Signature Not Verified SAN State for treatment. If not, he shall be transported to his place of residence by

Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2021.04.30 17:34:12 IST 2 MCRC-18812-2021 the jail authorities.

Certified copy as per rules.

(ATUL SREEDHARAN) JUDGE

ss

Signature Not Verified SAN

Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2021.04.30 17:34:12 IST