Sanjay Bhalavi vs The State Of Madhya Pradesh
2023 Latest Caselaw 13734 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                ON THE 22 nd OF AUGUST, 2023
                                          MISC. CRIMINAL CASE No. 35683 of 2023

                           BETWEEN:-
                           SANJAY BHALAVI S/O RAMLAL BHALAVI, AGED ABOUT
                           45 YEARS, OCCUPATION: AGRICULTURE CASTE GOND
                           OCCUPATION AGRICULTURE R/O VILLAGE JAGPUR
                           THANA WARASEONI (MADHYA PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI NITIN SHUKLA - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH THANA
                           BIRSA DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI C.S. PARMAR - GOVERNMENT ADVOCATE)

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

This is the first application filed by the applicant under Section 439 of the

Code of Criminal Procedure for grant of regular bail, who is in jail since 11.05.2023 relating to FIR No.60/2023 registered at Police Station Birsa District Balaghat (M.P.) for the offences 419, 420, 384, 34, 467, 468, 471 and 120-B of the Indian Penal Code.

2. Learned counsel appearing for the applicant submitted that the applicant is innocent and has falsely been implicated in the case. It is further submitted that co-accused in the case namely Madhu Uike has been released on

Signature Not Verified bail in M.Cr.C. No.29051/2023 vide order dated 25.07.2023. In view of the Signed by: PANKAJ NAGLE Signing time: 23-08-2023 17:17:22

same, the applicant may also be granted bail on the same conditions.

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

4. Heard the counsel for the parties.

5. In the present case, investigation is complete and charge sheet has been filed. Co-accused in the case has already been granted bail and case of the applicant is on parity with co-accused.

6. Considering the nature of offence and fact that applicant is in jail since 11.05.2023 and investigation is complete, bail application filed by the applicant is allowed on condition that applicant will deposit an amount of Rs.5,000/-

(Rupees Five Thousand Only) before the trial court. Said amount will be subject to final judgment which will be passed by the trial court.

7. It is directed that applicant shall be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/- (Rupees one lac only) with one solvent surety in the like amount to the satisfaction of the trial court.

8 . In addition to aforesaid condition, the applicant shall abide by the conditions enumerated in Section 437(3) of Cr.P.C.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 23-08-2023 17:17:22