Arvind @ Allu vs The State Of Madhya Pradesh
2021 Latest Caselaw 8172 MP

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          THE HIGH COURT OF MADHYA PRADESH
                    MCRC No.58636/2021
                Arvind @ Allu vs. State of M.P.

Gwalior, Dated :03/12/2021

       Shri R.S. Yadav, Counsel for the applicant.

       Shri Rajesh Shukla, Deputy Advocate General for the

respondent/State.

Case diary is available.

This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

The applicant has been arrested on 26.9.2021 in connection

with Crime No.25/2021 registered at Police Station G.R.P., District

Vidisha for offence under Sections 392, 201 of IPC.

It is submitted by the counsel for the applicant that according to

the prosecution case, the applicant is alleged to have snatched a

mobile from the complainant in a running train. It is alleged that the

looted mobile has been seized from the co-accused persons whereas

the cover of the mobile has been seized from the present applicant.

The applicant has no criminal history. The trial is likely to take

sufficiently long time and there is no possibility of his absconding or

tampering with the prosecution case.

Per contra, the application is vehemently opposed by the

counsel for the respondent/State. However, after going through the

case diary, it is fairly conceded that there is nothing to indicate the

criminal antecedents of the applicant.

THE HIGH COURT OF MADHYA PRADESH MCRC No.58636/2021 Arvind @ Allu vs. State of M.P.

Considering the facts and circumstances of the case, without

commenting on the merits of the case, the application is allowed. It is

directed that the applicant be released on bail on furnishing a personal

bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) with one

surety in the like amount to the satisfaction of the Trial

Court/Committal Court to appear before the Court on the dates given

by the concerned Court.

This order shall remain effective till the end of trial but in case

of bail jump, it shall become ineffective.

In the light of the judgment passed by the Supreme Court in the

case of Aparna Bhat and others Vs. State of M.P. Passed on

18.03.2021 in Criminal Appeal No. 329/2021, the intimation

regarding grant of bail be sent to the complainant.

Certified copy as per rules.

                                                               (G.S. Ahluwalia)
(alok)                                                             Judge




ALOK KUMAR
2021.12.03 15:05:13 +05'30'