Chandrabhan Soni vs The State Of Madhya Pradesh
2021 Latest Caselaw 7585 MP

                                                         1                               CRA-5735-2021
                              The High Court Of Madhya Pradesh
                                       CRA No. 5735 of 2021
                                (CHANDRABHAN SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      4
                      Jabalpur, Dated : 18-11-2021
                            Shri Jai Shukla, learned counsel for appellant.
                            Shri Santosh Yadav, learned Panel Lawyer for respondent No.1/State.

Shri Dulare Baiga, learned counsel for respondent No.2. This is first criminal appeal filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, for grant

of bail to the appellant, who is in jail since 26.08.2021 in connection of Crime No.295/2021, registered at Police Station Dhanpuri, District Shahdol (M.P.) for the offences punishable under Sections 420, 467, 468, 471 of IPC and Section 3(2)(5) of SC/ST Act.

It is submitted by the counsel appearing for the appellant that as per allegation, appellant has transferred an amount of Rs.4,00,000/- from the account of complainant to his own account. Said act was done by taking his thumb impression and without informing the complainant that money from his account will be transferred in the account of appellant. It is submitted that

most of the amount of complainant has already been paid, only Rs.4,00,000/- is left. It is submitted that though appellant is innocent and falsely involved in the offence but to show he is bonafide, he is ready to deposit Rs.4,00,000/- under protest before the Court.

Considering the aforesaid statement of counsel for the appellant, this appeal is allowed. Appellant be released on bail on depositing a sum of Rs.4,00,000/- before the trial Court. Amount deposited shall be subject to final judgment which will be passed in the trial.

It is directed that appellant shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty thousand) with one solvent surety in the like amount to the satisfaction of trial Court.

Signature Not The appellant shall abide by the conditions enumerated in Section 437 SAN Verified

Digitally signed by RASHMI RONALD VICTOR Date: 2021.11.18 16:54:28 IST 2 CRA-5735-2021 (3) of Cr.P.C.

Certified copy as per rules.

                                                               (VISHAL DHAGAT)
                                                                    JUDGE

                      RS




Signature
 SAN      Not
Verified

Digitally signed by
RASHMI RONALD
VICTOR
Date: 2021.11.18
16:54:28 IST