Veeru @ Balgovind vs The State Of Madhya Pradesh
2021 Latest Caselaw 7651 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.56623/2021 Veeru alias Balgovind vs. State of M.P.

Gwalior, Dated :22.11.2021

Shri Rajiv Sharma, 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 24.10.2021 in connection

with Crime No.174/2021 registered at Police Station Nagra Distt.

Morena for offence under Sections 25/27 of Arms Act.

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

the prosecution case, one country made pistol of .315 bore along with

one .315 bore live cartridges have been seized from the possession of

the the applicant. The applicant is an innocent person and has been

falsely implicated and is in jail for the last approximately one month.

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 applicant has a criminal

history and three more criminal cases have been registered against

him, out of which, one was registered in the year 2019 for offence

under Section 341, 294, 323, 427 and 324 of IPC, whereas another

offence was registered in the year 2020 for offence under Sections

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.56623/2021 Veeru alias Balgovind vs. State of M.P.

394 of IPC r/w Sections 11/13 of MPDVPK Act and under Sections

25/27 of Arms Act. The third offence was registered in the year 2021

for offence under Sections 323, 294, 506 and 34 of IPC

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.

It is further directed that the applicant shall appear before the

S.H.O. Police Station Nagra, District Morena on 1st of every

month for a period of one year. 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 Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d2b510cc

RAHMAN 133f1b56faa63e77b, pseudonym=352E5BC6169A1C65270B76C8214AD91A9A2E28EB, serialNumber=1B0EA1B496C965067285A628B81AE07B60D342048 B7853E6108263F1DDCC0F50, cn=ABDUR RAHMAN Date: 2021.11.22 16:49:10 -08'00'