Gorangshana vs The State Of Madhya Pradesh
2022 Latest Caselaw 6915 MP

                                                                       1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    BEFORE
                                                     HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                                                                ON THE 7th OF MAY, 2022

                                                   MISC. CRIMINAL CASE No. 21746 of 2022

                                             Between:-
                                     1.      GORANGSHANA S/O SHRI DHIRENDRA , AGED
                                             ABOUT 30 YEARS, OCCUPATION: LABOUR R/O
                                             PADUMGIR, UDISA, MALKANGIRI ORISA
                                             (ORISSA)

                                     2.      ASHISH S/O SHRI RAMADHAR SAKET , AGED
                                             ABOUT 22 YEARS, OCCUPATION: LABORE R/O
                                             BHADANPUR THANA BADERA DISTRICT SATNA
                                             M.P. (MADHYA PRADESH)

                                     3.      GANESH BAHELIYA S/O SHRI BHAGWANDEEN
                                             BAHELIYA , AGED ABOUT 37 YEARS,
                                             OCCUPATION: LABORE R/O BHADANPUR
                                             THANA BADERA DISTRICT SATNA M.P.
                                             (MADHYA PRADESH)

                                     4.      RAJESH S/O SHRI DAMDI SAKET , AGED ABOUT
                                             40     YEARS, OCCUPATION: LABORE R/O
                                             BHADANPUR THANA BADERA DISTRICT SATNA
                                             M.P. (MADHYA PRADESH)

                                                                                                    .....APPLICANTS
                                             (BY MS.SWATI ASEEM GEORGE, LEARNED COUNSEL)

                                             AND

                                             THE STATE OF MADHYA PRADESH THROUGH
                                             POLICE STATION AMHIYA DISTRICT- REWA,
                                             (M.P.) (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                             (BY SHRI C.M.TIWARI, LEARNED GOVERNMENT ADVOCATE)

                                           This application coming on for admission this day, the court passed the
Signature Not Verified
  SAN
                                     following:
                                                                        ORDER

Digitally signed by RAVIKANT KEWAT Date: 2022.05.09 17:01:54 IST

This second applications for grant of bail has been filed by the applicants

u/s 439 of Cr.P.C. who has been arrested in connection with Crime No.152/2021 for offences punishable u/s 8/20-B of NDPS Act registered at Police Station-Amhiya, District-Rewe, after the first applications being M.Cr.C.No.36425/2021 and 36454/2021 having been dismissed as withdrawn vide order dated 30.11.2021.

At the very out, learned counsel for the applicants has drawn the attention of this Court to the order dated 22.04.2022, by which, the co-accused Sufal, Anuj Jaiswal and Aditya Jaiswal were granted the benefit of bail by reasoned order. The case of the applicants is similarly covered by the judgment of the Supreme Court in State of Rajasthan Vs. Parmanand and Another,

(2014)5 SCC 345.

Under the circumstances, on the ground of parity, the application is allowed and and it is directed that the applicants shall be enlarged on bail upon their furnishing a personal bond in the sum of Rs.50,000/- (Fifty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the learned trial Court.

The jail authorities shall have the applicants checked by the jail doctor to ensure that they are not suffering from the coronavirus and if they are, they shall be sent to the nearest hospital designated by the state for treatment. If not, they shall be transported to their place of residence by the jail authorities.

C.C. as per rules.

(ATUL SREEDHARAN) Signature Not Verified SAN JUDGE rk.

Digitally signed by RAVIKANT KEWAT Date: 2022.05.09 17:01:54 IST