Suneel Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 5456 MP

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           THE HIGH COURT OF MADHYA PRADESH
                    MCRC No.14779/2022
              (SUNEEL JATAV VS. STATE OF M.P.)

Gwalior, Dated : 13/04/2022

        Shri Palendra Dangi, learned counsel for the applicant.

        Smt. Anjali Gyanani, learned 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 14/02/2022 in connection

with Crime No.55/2022 registered at Police Station City Kotwali,

District Bhind for offence under Sections 457 and 380 of IPC.

        It is submitted by the counsel for the applicant that according

to the prosecution case, one LED TV of Sony company was stolen

from the house of the applicant. The said LED TV has been seized

from the possession of the applicant. The applicant is in jail from

14/02/2022

. 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 the applicant has a criminal

history and three more offences i.e. (1) under Section 25/27 of the

Arms Act (2) under Section 34(2) of M.P. Excise Act and (3) under

Sections 323, 294, 506 and 34 of IPC have been registered against

the applicant.

THE HIGH COURT OF MADHYA PRADESH MCRC No.14779/2022 (SUNEEL JATAV VS. STATE OF M.P.)

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 City Kotwali, District Bhind 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)
Pj'S/-                                                                 Judge

   Digitally signed
   by PRINCEE
   BARAIYA
   Date: 2022.04.13
   15:03:30 -07'00'