Jitendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8637 MP

THE HIGH COURT OF MADHYA PRADESH MCRC.59398/2021 Jitendra Singh V. State of M.P.

Gwalior, Dated:10.12.2021

Ms. Kalpana Parmar, Counsel for the applicant.

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

Case diary is available.

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

filed for grant of bail. Previous application was dismissed by order

dated 26.10.2021 passed in M.Cr.C. No. 52056/2021.

The applicant has been arrested on 25.09.2021 in connection

with Crime No.52/2021 registered at Police Station G.R.P. Morena

Distt. Morena for offence under Section 392 of IPC and 11/13

MPDVPK Adhiniayam.

It is submitted by the Counsel for the applicant that according

to the prosecution case, the applicant had snatched a hand bag from

the complainant which was containing gold and artificial ornaments.

The applicant was arrested on the spot. He is in jail form 25.09.2021

and the previous bail application was rejected on 26.10.2021 on the

ground of short period of detention. 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 State. However, it is fairly conceded that the applicant

THE HIGH COURT OF MADHYA PRADESH MCRC.59398/2021 Jitendra Singh V. State of M.P.

has no criminal history.

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.

It is further directed that the applicant shall appear before the

S.H.O. Police Station G.R.P., Morena District Morena on 1st of

every month during the pendency of the Trial. In case of bail jump

or non-appearance of the applicant before the police station as

directed by this Court, this order shall lose its effect.

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 2021.12.10 17:02:02 +05'30'