Nitin Dangi vs The State Of Madhya Pradesh
2022 Latest Caselaw 3008 MP

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          THE HIGH COURT OF MADHYA PRADESH
                      MCRC-9892-2022
                 Nitin Dangi Vs. State of MP

Gwalior, Dated : 03.03.2022

      Shri Ashok Dohare, Counsel for the applicant.

      Shri A.K. Nirankari, Counsel for the State.

      Case Diary is available.

      This third application under Section 439 of CrPC has been filed

for grant of bail. Second application of the applicant was dismissed as

withdrawn    by    order   dated   11.02.2022     passed   in   M.Cr.C.

No.7478/2022.

      The applicant has been arrested on 12.08.2021 in connection

with Crime No.172/2021 registered at Police Station Gulabganj Distt.

Vidisha for offence under Section(s) 305, 306, 323 and 34 of IPC.

      It is submitted by the counsel for the applicant that the bail

application of the co-accused Shubham Dangi was rejected by this

Court, against which SLP (Criminal) No.10135/2021 was preferred

which has been allowed by the Supreme Court by order dated

14.02.2022

and the co-accused Shubham Dangi has been granted bail.

Case of the present applicant is identical to that of the co-accused

Shubham Dangi. According to the prosecution case, the applicant and

other co-accused persons had beaten the deceased who committed

suicide by jumping in front of running train. The Trial is likely to take

sufficiently long time and there is no possibility of his absconding or

tampering with the prosecution case.

THE HIGH COURT OF MADHYA PRADESH MCRC-9892-2022 Nitin Dangi Vs. State of MP

Per contra, the application is vehemently opposed by the

counsel for the State.

In view of the fact that the co-accused Shubham Dangi has been

granted bail by the Supreme Court and the case of the applicant is

identical to that of the co-accused Shubham Dangi, 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) Judge Abhi ABHISHEK CHATURVEDI 2022.03.03 15:45:28 +05'30'