Danish vs The State Of Madhya Pradesh
2021 Latest Caselaw 8631 MP

THE HIGH COURT OF MADHYA PRADESH MCRC.60951/2021 Danish V. State of M.P.

Gwalior, Dated:10.12.2021

Shri Deepak Shrivastava, Counsel for the applicant.

Shri A.K. Nirankari, Counsel for the State.

This application under Section 482 of Cr.P.C. has been filed

seeking modificiton of order dated 08.09.2021 passed in M.Cr.C. No.

42975/2021 by which the applicant has been granted bail on

furnishing cash surety of Rs. 1,00,000/-.

It is submitted that the Hon'ble Supreme Court in the case of

[email protected] v. The State of M.P. by order dated 06.09.2021

passed in SLP (Cri.) No. 6321/2021 had also permitted the accused to

deposit original title-deed(s) of immovable property worth of more

than the said amount, therefore, the applicant may also be granted the

said liberty. It is further submitted that the judgment passed in the

case of Sharo alias Shahrukh (supra) was also followed by this

Court while deciding the bail application of the co-accused Lokendra

on 01.10.2021 passed in M.Cr.C. No. 46502/2021.

Per contra, the application is opposed by the Counsel for the

State.

The Hon'ble Supreme Court in the case of Sharo alias

Shahrukh (supra) had given liberty to the accused to deposit

original sale deeds of immovable property worth of more than the

cash surety.

THE HIGH COURT OF MADHYA PRADESH MCRC.60951/2021 Danish V. State of M.P.

Accordingly, the order dated 08.09.2021 passed in M.Cr.C. No.

42975/2021 is modified. It is directed that the applicant be released

on bail either on furnishing cash surety or Rs. 1,00,000/- ( Rupees

One Lac Only) or in the alternative by deposing his original title-

deed(s) [not Rin Pustika] of the immovable property worth of more

than the said amount.

with aforesaid observations, this application is finally

disposed of.

The order passed today shall be treated as part of order dated

08.09.2021 passed in M.Cr.C. No. 42975/2021.

(G.S. Ahluwalia) Judge ar

ABDUR RAHMAN 2021.12.10 16:03:29 +05'30'