Madhur Singh Uikey vs The State Of Madhya Pradesh
2023 Latest Caselaw 11657 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                  ON THE 25 th OF JULY, 2023
                                          MISC. CRIMINAL CASE No. 29051 of 2023

                           BETWEEN:-
                           MADHUR SINGH UIKEY S/O MUNNALAL UIKEY, AGED
                           ABOUT 32 YEARS, OCCUPATION: LABOUR CASTE
                           PARDHAN R/O WARD NO 12, VILLAGE BAKHARIKONA
                           TEHSIL  AND   P.S. BIRSA DISTRICT BALAGHAT
                           (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI P. S. CHOUHAN, ADVOCATE )

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

                                                                                        .....RESPONDENTS
                           (BY SHRI D. P. PATEL, DY. GOVT. 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 17.5.2023 relating to FIR/Crime No.60/2023, registered at Police Station-Birsa, District-Balaghat (MP) for the offence punishable under Sections 419, 420, 384, 467 and 34 of IPC.

2. Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. To show bonafide, applicant is ready to deposit an amount of Rs.5,000/- under protest. In these Signature Not Verified Signed by: MONSI M SIMON Signing time: 26-07-2023 12:34:46

circumstances, applicant may be enlarged on bail.

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

4. Heard learned counsel for the parties.

5. Considering the nature of offence and fact that applicant is in jail since 17.5.2023 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.

6. 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.

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 mms

Signature Not Verified Signed by: MONSI M SIMON Signing time: 26-07-2023 12:34:46