Ramesh Singh Baghel vs The State Of Madhya Pradesh
2022 Latest Caselaw 3616 MP

                          1
         THE HIGH COURT OF MADHYA PRADESH
                  MCRC No.12632/2022
       (RAMESH SINGH BAGHEL VS. STATE OF M.P.)

Gwalior, Dated : 14/03/2022

      Shri Pradeep Katare, learned counsel for the applicant.

      Shri Shashank Tiwari, learned counsel for the State.

      Case diary is available.

      This third repeat application under Section 439 of Cr.P.C. has

been filed for grant of bail. Second bail application of the applicant

was dismissed as withdrawn by order dated 06/01/2022 passed in

MCRC No.64057/2021 with liberty to revive the prayer after

undergoing the reasonable period of detention.

      The applicant has been arrested on 23/09/2021 in connection

with Crime No.07/2021 registered at Police Station Barasau, District

Bhind for offence under Sections 147, 148, 149, 307 and 294 of IPC.

      It is submitted by the counsel for the applicant that according

to the prosecution case, the applicant and co-accused Santosh and

Gaya Prasad had fired gunshots. The applicant is in jail from

23/09/2021

i.e., more than five and half months. The applicant has no

criminal history. 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. It is submitted that as per the case diary the

applicant has no other criminal case to his credit.

THE HIGH COURT OF MADHYA PRADESH MCRC No.12632/2022 (RAMESH SINGH BAGHEL VS. STATE OF M.P.)

Considering the facts and circumstances of the case as well as

period of detention 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) 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: 2022.03.14
         16:55:58 -07'00'