Sunil Dhanak vs The State Of Madhya Praesh
2021 Latest Caselaw 8002 MP

                                                           1                              MCRC-51218-2021
                              The High Court Of Madhya Pradesh
                                      MCRC No. 51218 of 2021

(SUNIL DHANAK Vs THE STATE OF MADHYA PRAESH)

Jabalpur, Dated : 30-11-2021 Shri Saurabh Shrivastava, learned counsel for the applicant. Ms. Hemlata Chhatriya, learned Panel Lawyer for the State. This is first bail application under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant.

T he applicant has been arrested on 16.08.2021 in connection with

Crime No.793/2021 for offence under Section 420 and 406 of the Indian Panel Code registered at Police Station-Piplani, District-Bhopal (M.P.).

Learned counsel for the applicant submitted that applicant has cheated the complainant and has withdrawn an amount of Rs.5,00,000/- from his account. From applicant cheque and some bank documents belonged to complainant-Sanjay Gurjar was seized by the police. It is further submitted that applicant is innocent has falsely been implicated in the case. Investigation in the case is complete and charge sheet has been filed. Applicant is ready to deposit sum of Rs.4,50,000/- to show his bonafide. It is also submitted that

Rs.50,000/- is said to have been recovered from the applicant. In these circumstances, he prayed for grant of bail to the applicant.

Learned Panel Lawyer appearing for the State opposed the application for grant of bail.

Heard the counsel for the parties.

Considering the aforesaid facts and circumstances of the case, without expressing any opinion on the merits of the case, bail application filed by the applicant is allowed.

It is directed that applicant-Sunil Dhanak be released on bail on furnishing personal bond of Rs.50,000/-(Rs. Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court on

Signature Not condition of depositing of Rs.4,50,000/- before the trial Court. SAN Verified

Digitally signed by SHABANA ANSARI Date: 2021.12.01 10:59:49 IST 2 MCRC-51218-2021 Said amount which will be deposited by the applicant shall be subject to final judgment passed by the trial Court.

The applicant shall abide by the following conditions of Section 437 (3) of Cr. P. C. as under:-

(a) that such person shall attend in accordance with the conditions of

the bond executed under this Chapter;

(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected of the commission of which he is suspected and;

(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

C.C. as per rules.

                                                                                (VISHAL DHAGAT)
                                                                                     JUDGE

                      shabana




Signature
 SAN      Not
Verified

Digitally signed by
SHABANA ANSARI
Date: 2021.12.01
10:59:49 IST