Aditya Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 13581 MP

                                                             1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           BEFORE
                                             HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                    ON THE 14th OF OCTOBER, 2022

                                           MISC. CRIMINAL CASE No. 32851 of 2022

                                   BETWEEN:-
                                   ADITYA SINGH S/O SHRI HIRENDRA KUMAR
                                   SINGH, AGED ABOUT 24 YEARS, OCCUPATION:
                                   PRIVATE JOB, WARD NO. 5, MAINA SAHARSA,
                                   BIHAR (BIHAR)

                                                                                        .....PETITIONER
                                   (BY SHRI R. K. RAGHUVANSHI, GOVT. ADVOCATE)

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH
                                   POLICE STATION T.T. NAGAR BHOPAL
                                   DISTRICT- BHOPAL, M.P.

                                                                                     .....RESPONDENTS
                                   (BY SHRI A. RAJESHWAR RAO, GOVT. ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                              ORDER

This is first bail application filed under Section 439 CrPC on behalf of

applicant in connection with Crime No.908/2021, registered at Police Station T.T. Nagar, Bhopal, District Bhopal (M.P.), for the offences punishable under Sections 420, 201 and 120-B of IPC.

As per prosecution story, applicant has cheated the complainant of an amount of Rs.80,000/-.

Learned counsel appearing for the applicant submitted that offences are triable by Judicial Magistrate First Class and are punishable upto 7 years of imprisonment. It is further submitted that applicant is ready to deposit Signature Not Verified Signed by: MONSI M SIMON Signing time: 10/14/2022 5:28:58 PM

Rs.80,000/-, under protest, which is subject matter of crime. Learned counsel further submitted that investigation in the case is complete and charge sheet has been filed.

Learned Govt. Advocate appearing for the respondent/State opposed the prayer for grant of bail. It is submitted that applicant may be involved in other cases and he has committed a white collar crime, therefore, he may not be enlarged on bail.

Heard the learned counsel for the parties. At present there is only one case which is registered against the applicant. Other persons had not filed any complaint or during investigation

other crimes committed by applicant has not come to light. Applicant is ready to deposit amount of Rs.80,000/-. Investigation is complete and charge sheet has been filed.

Considering the aforesaid circumstances, b ail application filed by the applicant is allowed on condition that applicant will deposit an amount of Rs.80,000/- before the trial court, on protest. The amount so deposited will be subject to final judgment.

Subject to depositing Rs.80,000/- before the trial court, it is directed that applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court.

The applicant shall abide by the conditions enumerated under Section 437(3) of Cr.P.C.

C.C as per rules.

Signature Not Verified Signed by: MONSI M SIMON Signing time: 10/14/2022 5:28:58 PM

(VISHAL DHAGAT) JUDGE mms

Signature Not Verified Signed by: MONSI M SIMON Signing time: 10/14/2022 5:28:58 PM