Rahul Dahiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 12093 MP

                                                            1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                ON THE 12th OF SEPTEMBER, 2022

                                        MISC. CRIMINAL CASE No. 40966 of 2022

                                  BETWEEN:-
                                  RAHUL DAHIYA S/O SHRI DINESH KUMAR
                                  DAHIYA, AGED ABOUT 27 YEARS, OCCUPATION:
                                  RECOVERY, AGENT IN BHAGYA LAXMI MICRO
                                  FINANCE COMPANY A.C.C. SANJAY NAGAR P.S.
                                  MADHAVNAGAR DISTRICT KATNI (MADHYA
                                  PRADESH)

                                                                                          .....APPLICANT
                                  (BY SHRI SANJAY KUMAR KUSHWAHA - ADVOCATE)

                                  AND
                                  THE STATE OF MADHYA PRADESH THROUGH
                                  POLICE STATION KOTWALI, KATNI, DISTRICT
                                  KATNI (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                                  (BY SHRI NARENDRA CHOURASIYA - GOVT. ADVOCATE)

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

This is first bail application under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant. Applicant has been arrested on 30.07.2022 in connection with Crime No.136/2021 registered at Police Station- Kotwali, District-Katni (M.P.) for the offences punishable under Sections 420, 406 and 34 of IPC.

At the outset, learned counsel for the applicant submitted that he is ready to deposit Rs.1,50,000/- (Rupees One Lac Fifty Thousand) to show his

Signature Not Verified bonafide for grant of bail. In these circumstances, he prayed that applicant be Signed by: SUNIL KUMAR PATEL Signing time: 9/13/2022 6:29:12 PM

released on bail.

Learned Govt. Advocate appearing for State opposed the application for grant of bail.

Heard the counsel for the parties. Considering the facts and circumstances of the case, bail application filed by the applicant is allowed on condition that applicant will deposit of Rs.1,50,000/- (Rupees One Lac Fifty Thousand only) before trial Court under protest.

Amount which will be deposited by the applicant shall be kept in FDR and same will be subject to final judgment passed by the trial Court.

It is directed that applicant be released on bail on his furnishing a personal bond in 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 also abide by the following conditions of Section 437 (3) of Cr. P. C. as under:-

(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter;

(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected of the commission of which he is suspected and;

(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

C.C. as per rules.

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 9/13/2022 6:29:12 PM

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 9/13/2022 6:29:12 PM