Karu @ Govind Singh Gurjar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8478 MP

THE HIGH COURT OF MADHYA PRADESH MCRC.59995/2021 Karu alias Govind Singh Gurjar v. State of M.P.

Gwalior, Dated: 08.12.2021

Shri Vikas Parashar, Counsel for the applicant.

Shri C.P. Singh, Counsel for the 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 15.09.2021 in connection

with Crime No.201/2021 registered at Police Station Gormi Distt.

Bhind for offence under Sections 457, 380 of IPC.

It is submitted by the counsel for the applicant that on a single

day, the police has registered four offences against him i.e. Crime No.

200/2021, 201/2021 (present case), 202/2021 and 204/2021. It is

further submitted that two currency note of denomination of Rs.

500/- each are alleged to have been seized from the possession of the

applicant which cannot be said to be a stolen property in absence of

any specific mark. It is submitted that except the above mentioned

four ofences, there is no other offence to the credit of the applicant.

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 State. It is submitted that one more offence under

Gambling Act was registered in Crime No. 157/2021.

THE HIGH COURT OF MADHYA PRADESH MCRC.59995/2021 Karu alias Govind Singh Gurjar v. State of M.P.

Heard the learned Counsel for the parties.

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) 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) Judge ar

ABDUR RAHMAN 2021.12.08 17:23:55 +05'30'