Shukhveer Korav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1631 MP

                              1
           THE HIGH COURT OF MADHYA PRADESH
                     MCRC No.5999/2022
               (Sukhveer Kaurav Vs. State of M.P.)

                    Through video conferencing

Gwalior, Dated: 04.02.2022

      Shri Vinod Kumar Sharma, Counsel for the applicant.

      Shri Lokendra Shrivastava, 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 31.12.2021 in connection

with Crime No.699/2021 registered at Police Station Gola Ka

Mandir, Distt. Gwalior for offence under Sections 307, 34 of IPC.

      It is submitted by the counsel for the applicant that according

to the prosecution case, on 26.12.2021 complainant was going to the

shop of Chawala Chicken along with his friend to purchase the food.

It is alleged that co-accused Himanshu Sharma on the question of old

enmity fired at him causing injury on the ankle of his left leg. The

applicant and coaccused Dinesh Gurjar were instigating that the

complainant should be killed. It is submitted that the applicant has

been falsely implicated. In fact, a self-inflicted injury on his own

ankle has been caused by the complainant. Even otherwise, there is

no allegation of firing against him. However, in view of the criminal

antecedents, he is ready and willing to abide by any stringent

condition, which may be imposed by the Court. It is further
                               2
           THE HIGH COURT OF MADHYA PRADESH
                     MCRC No.5999/2022
               (Sukhveer Kaurav Vs. State of M.P.)

submitted that the co-accused Dinesh Gurjar has already been

granted bail by this Court by order dt.24.01.2022 passed in M.Cr.C.

No.4347/2022.

      Per contra, the application is vehemently opposed by the

counsel for the State. It is submitted that the applicant has a criminal

history and six more criminal cases were registered against him.

      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 Gola Ka Mandir, District Gwalior 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

THE HIGH COURT OF MADHYA PRADESH MCRC No.5999/2022 (Sukhveer Kaurav Vs. State of M.P.)

regarding grant of bail be sent to the complainant.

Certified copy as per rules.

(G.S. Ahluwalia) Judge Shanu Digitally signed by SHANU RAIKWAR Date: 2022.02.04 15:13:11 -08'00'