Azal Ansari vs The State Of Madhya Pradesh
2023 Latest Caselaw 13736 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. 23979 of 2023

                           BETWEEN:-
                           AZAL ANSARI S/O SHRI NASIM MIYAN, AGED ABOUT 23
                           YEARS, OCCUPATION: PRIVATE JOB R/O PANCHAYAT
                           PATHARGHATIYA VILLAGE JARMUNDI PO DUBRAJPUR
                           P.S. PALOJORI DUBRAJPUR DEOGHAR (JHARKHAND)

                                                                                             .....APPLICANT
                           (BY SHRI RAVINDRANATH CHATURVEDI - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THORUGH POLICE
                           STATION   CIRME BRANCH DISTRICT BHOPAL
                           (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 first application filed by applicant under Section 439 of Code of Criminal Procedure for grant of regular bail to applicant who is in custody since 28.03.2023 relating to FIR/Crime No.30/2023, registered at Police Station Crime Branch Bhopal District-Bhopal (MP) for the offence punishable under Sections 419, 420, 120-B of the IPC and section 66 D of the I.T. Act, 2000.

2. Learned counsel appearing for the applicant submitted that offence is punishable upto seven years of imprisonment. Investigation is complete and charge sheet has been filed. It is further submitted that the applicant is ready to Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 23-08-2023 17:17:22

deposit the entire amount before the trial Court. In these circumstances, he may be granted bail.

3. Learned Government Advocate appearing for the State has opposed the bail application. It is submitted that the applicant is not resident of Madhya Pradesh and he belongs to State of Jharkhand. If he is granted bail, he will escape and will not appear before the Court. In these circumstances, he may not be granted bail.

4. Heard learned counsel for the parties.

5. Considering the aforesaid fact particularly the fact that the applicant is ready to deposit the entire amount, bail application filed by the applicant is

allowed on condition that applicant will deposit an amount of Rs.39,980/- before the trial court. Said amount will be subject to final judgment which will be passed by the trial court.

6. 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 two local solvent sureties in the like amount to the satisfaction of the trial court.

7 . 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