Siddharth Rajawat vs The State Of Madhya Pradesh
2021 Latest Caselaw 6456 MP

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          THE HIGH COURT OF MADHYA PRADESH
                    MCRC No.49455/2021
              Siddharth Rajawat vs. State of M.P.

Gwalior, Dated : 05.10.2021

       Shri Vikram Singh Chauhan, Counsel for the applicant through

video conferencing.

       Shri C.P. Singh, Panel Lawyer for the respondent/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 7.9.2021 in connection with

Crime No.47/2019 registered at Police Station Kotwali, District

Bhind for offence under Sections 409, 420 of IPC.

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

the prosecution case, the applicant was an employee of Shriram

Transport Finance Limited, Bhind. After recovering the installments

from different beneficiaries, it was alleged that the applicant did not

deposit the amount of Rs.4,48,000/-. It is submitted that however,

after the FIR was lodged, the entire amount of Rs.4,48,000/- has been

deposited in the Company and Shriram Transport Finance Limited

has also issued a No Objection Certificate on 31.5.2019 Annexure

A/2. It is submitted that the applicant is in jail from 7.9.2021 i.e.

approximately one month. The trial is likely to take sufficiently long

time and there is no possibility of his absconding or tampering with

THE HIGH COURT OF MADHYA PRADESH MCRC No.49455/2021 Siddharth Rajawat vs. State of M.P.

the prosecution case.

Per contra, the application is vehemently opposed by the

counsel for the respondent/State. It is submitted that the offence was

registered in the month of January, 2019 and the applicant remained

absconding for two and half years.

Heard the learned counsel for the parties.

Considering the fact that the applicant has already deposited the

entire defalcated amount and in the light of order passed by the

Supreme Court in the case of Shyam Goyal vs. State of M.P. Passed

on 15.6.2021 in SLP (Cri.) No.3598/2021, the applicant can be

granted bail. It is directed that the applicant be released on bail on

furnishing a personal bond in the sum of Rs.1,00,000/-(Rs. One Lac

Only) 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 the trial but in

case of bail jump, it shall become ineffective.

In the light of the judgment passed by the Supreme Court in the

case of Aparna Bhat & Ors. vs. State of M.P. passed on 18/3/2021

in Criminal Appeal No.329/2021, the intimation regarding grant of

bail be sent to the complainant.

THE HIGH COURT OF MADHYA PRADESH MCRC No.49455/2021 Siddharth Rajawat vs. State of M.P.

The application for bail is Allowed.

                                                  (G.S. Ahluwalia)
  (alok)                                                Judge




ALOK KUMAR
2021.10.05 17:23:15 +05'30'