Sukhveer Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1637 MP

                            1
            THE HIGH COURT OF MADHYA PRADESH
                     MCRC No.6292/2022
             (SUKHVEER JATAV VS. STATE OF M.P.)

                     Through Video Conferencing

Gwalior, Dated : 04/02/2022

       Shri K.K.Shrivastava, learned counsel for the applicant.

       Shri C.P.Singh, 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 24/12/2021 in connection

with Crime No.562/2021 registered by Police Station Kolaras,

District Shivpuri for offence punishable under Sections 376 and 506-

B of IPC.

       It is submitted by the counsel for the applicant that the

prosecutrix is undisputedly a major girl aged about 22 years. On

18/10/2021

, she eloped with the applicant and went to Ahmedabad

where they stayed for two months. No complaint was ever made by

the prosecutrix about her forcible detention at Ahmedabad. It appears

that the prosecutrix was a consenting party. 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.

Considering the facts and circumstances of the case, without

THE HIGH COURT OF MADHYA PRADESH MCRC No.6292/2022 (SUKHVEER JATAV VS. STATE OF M.P.)

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.

This order shall remain effective till the end of 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 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: 2022.02.04
         15:06:10 -08'00'