Madhya Pradesh High Court
Amit Singh Raghav vs The State Of Madhya Pradesh on 24 March, 2022
Author: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.13505/2022
Amit Singh Raghav Vs. State of M.P.
Gwalior, Dated:24/03/2022
Shri S.K. Tiwari, Advocate for applicant.
Ms. Anjali Gyanani, Public Prosecutor for respondent/State.
Case diary is available.
This seventh application under Section 439 of Cr.P.C. has been
filed for grant of bail. The sixth application was dismissed by order
dated 18/2/2022 passed in M.Cr.C. No.7028/2022.
The applicant has been arrested on 10/4/2019 in connection
with Crime No.480/2015 registered at Police Station Gwalior for
offence under Sections 420, 467, 468, 471 of IPC, 3/6 of MP
Nikshepakon Ke Hito Ka Sanrakshan Adhiniyam, Sections 45 A, 45
S, 58 B, 5 A of RBI Adhiniyam, Sections 4, 5, 6 of the Prize Chits
and Money Circulation Schemes (Banning) Act.
This application has been filed for grant of bail on the ground
that the wife of the applicant is pregnant and is carrying the
pregnancy of eight and half months, however, during the course of
arguments it was submitted by the counsel for the applicant that his
prayer for release on bail for a limited period may be considered on
the said ground. Accordingly, by order dated 22/3/2022 the State
counsel was directed to verify the factum of pregnancy of the wife of
the applicant.
Today, it is submitted by the counsel for the State that the wife
of the applicant is pregnant and she is due for delivery.
It is submitted by the counsel for the applicant that the wife of
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.13505/2022
Amit Singh Raghav Vs. State of M.P.
the applicant has already been admitted and accordingly, prayed that
he may be granted temporary bail for a period of 15 days, so that he
can make necessary arrangements for his wife and new born baby as
there is no other male member in the family.
Considering the submissions made by the counsel for the
applicant, this Court is of the considered opinion that the applicant
can be granted temporary bail for a period of 15 days to look after his
wife. Accordingly, on furnishing cash surety in the sum of
Rs.1,00,000/- (Rs. One Lac Only) to the satisfaction of the Trial
Court/Committal Court, the applicant shall be released on temporary
bail upto 11/4/2022.
The applicant shall also furnish an undertaking that he would
surrender before the Trial Court either on or before 11/4/2022. It is
made clear that in case if the applicant fails to surrender before the
Trial Court on or before 11/4/2022, then the cash surety so furnished
by the applicant would automatically stand forfeited without any
further order in this regard.
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.
With aforesaid, the application is disposed of.
(G.S. Ahluwalia)
Judge
Arun*
ARUN KUMAR MISHRA
2022.03.24 18:11:07 +05'30'
