Ankit Dangi vs The State Of Madhya Pradesh
2022 Latest Caselaw 3615 MP

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          THE HIGH COURT OF MADHYA PRADESH
                      MCRC No. 12648/2022
          (ANKIT DANGI Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 14/03/2022

      Shri Ramraj Singh Dangi, Counsel for applicant.

      Shri Sushant Tiwari, Counsel for State.

      Case diary is available.

      This is second application filed under Section 439 of Cr.P.C. for

grant of bail. The first application was dismissed by order dated

25.10.2021 passed in M.Cr.C. No.51497/2021.

      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 Sections 305, 306, 323, 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 co-accused-Nitin Dangi has

been granted bail by this Court by order dated 03.03.2022 passed in

M.Cr.C. No.9892/2022.
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                              THE HIGH COURT OF MADHYA PRADESH
                                          MCRC No. 12648/2022
                              (ANKIT DANGI Vs THE STATE OF MADHYA PRADESH)

                          Per contra, the application is opposed by the counsel for the

                    respondent/State.

Heard the learned counsel for the parties.

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 and 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 Only) 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 the 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 & Ors. vs. State of M.P. passed on 18/3/2021

in Criminal Appeal No.329/2021, the intimation regarding grant of

bail be sent to the complainant.

Certified copy as per rule.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2022.03.14 17:17:59 +05'30'