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Rampal vs The State Of Madhya Pradesh
2022 Latest Caselaw 6830 MP

Citation : 2022 Latest Caselaw 6830 MP
Judgement Date : 6 May, 2022

Madhya Pradesh High Court
Rampal vs The State Of Madhya Pradesh on 6 May, 2022
Author: Gurpal Singh Ahluwalia
                           1
          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.17485/2022
               (RAMPAL VS. STATE OF M.P.)


Gwalior, Dated : 06/05/2022

       Shri Ashish Singh Jadon, learned counsel for the applicant.

       Shri C.P.Singh, learned counsel for the State.

       Case diary is available.

       This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

       The applicant has been arrested on 23/03/2022 in connection

with Crime No.38/2022 registered by Police Station Bamori, District

Guna for offence punishable under Section 8/20 of NDPS Act.

       It is submitted by the counsel for the applicant that according

to the prosecution case, 1.5 k.g. of Ganja has been seized from the

possession of the applicant. The applicant is in jail from 23/03/2022

i.e. more than one month.

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

respondent/State. It is submitted that the applicant has a criminal

history and an offence under Sections 294, 323 and 506-II of IPC has

been registered against the applicant.

Considering the facts and circumstances of the case, 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

THE HIGH COURT OF MADHYA PRADESH MCRC No.17485/2022 (RAMPAL VS. STATE OF M.P.)

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: 2022.05.06
         15:14:09 -07'00'
 

 
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