Rajesh Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 244 MP

                                                                       1                               MCRC-63572-2021
                                            The High Court Of Madhya Pradesh
                                                    MCRC No. 63572 of 2021
                                                       (RAJESH SINGH Vs THE STATE OF MADHYA PRADESH)

                                    Jabalpur, Dated : 05-01-2022
                                           Shri S.P. Mishra, learned counsel for the applicant.

                                           Shri Ajay Shukla, learned Panel Lawyer for the respondent/State.

Heard.

This first application under Section 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.864/2009 registered at Police Station Kolgawan,

District Satna, for the offence punishable under Sections 498-A, 304-B, 34 of IPC and Section 3/4 of Dowry Prohibition Act. The applicant is in jail since 08.12.2021.

Learned counsel for the applicant submits that the present applicant was getting treatment and his mental condition was not proper and, therefore, he could not participate in the trial conducted in the alleged offence. He further submits that other co-accused persons have been acquitted because no witness has supported the case of the prosecution. He has also filed the judgment of the trial Court passed in pursuant to other co-accused persons in

which they have been acquitted. He, therefore, prays that the applicant may be released on bail.

On the other hand, learned counsel appearing for the State has opposed the bail application and prays for its rejection.

Considering the aforesaid, without commenting anything on the merits of the case, I am inclined to consider and allow this bail application. Accordingly, the same is hereby allowed with a clear direction that applicant will cooperate with the trial and the trial Court is also directed to conclude the trial expeditiously.

It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac) with one Signature Not Verified SAN solvent surety of the like amount to the satisfaction of the trial Court

Digitally signed by SATYA SAI RAO Date: 2022.01.06 11:47:33 IST 2 MCRC-63572-2021 concerned for his appearance on the dates given by it.

It is further directed that the applicant shall abide by the conditions enumerated in Section 437(3) of the Code of Criminal Procedure.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

rao

Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2022.01.06 11:47:33 IST