Setu Kumar @ Devraj Mishra vs The State Of Madhya Pradesh
2023 Latest Caselaw 8980 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                  ON THE 16 th OF JUNE, 2023
                                          MISC. CRIMINAL CASE No. 20601 of 2023

                           BETWEEN:-
                           SETU KUMAR @ DEVRAJ MISHRA S/O NOT MENTION,
                           AGED    ABOUT  33  YEARS, NEAR NEELKANTH
                           APARTMENT URJA NAGAR DANAPUR PATNA BIHAR
                           (BIHAR)

                                                                                             .....APPLICANT
                           (BY SHRI SHREYASH DUBEY - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH SPECIAL
                           TASK FORCE DISTRICT- BHOPAL (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI C.P.SINGH PARMAR - GOVT. ADVOCATE)

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

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

Code of Criminal Procedure for grant of regular bail relating to FIR No.01/2021 registered at Police Station-Bhopal District-Bhopal (MP) for the offence under Sections 467, 468, 471, 120-B, 420, 419 of IPC.

2. Learned counsel appearing for the applicant submitted that other co- accused persons have already been enlarged on bail. Case of applicant is on parity. Other co-accused persons have deposited Rs.7 Lacs. Applicant has also deposited Rs.5 Lacs and he is ready to deposit a sum of Rs.2 Lacs, therefore,

Signature Not Verified applicant may also be released on bail on the ground of parity. Signed by: NEETI TIWARI Signing time: 16-06-2023 18:10:24

3. Learned Govt. Advocate appearing for the respondent/State opposed the prayer for grant of bail, however, it is submitted that it has already been verified that applicant has deposited Rs.5 Lacs.

4. Heard the learned counsel for the parties.

5. Considering the aforesaid circumstances, bail application filed by the applicant is allowed on condition that applicant will deposit a sum of Rs.2 Lacs (Rupees Two Lacs Only) before the trial court. Said amount shall be subject to final judgment which will be passed by the trial court. Amount deposited by the applicant will be kept in FDR by the concerned 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 two local solvent sureties in the like amount to the satisfaction of the trial court.

8. The applicant shall abide by the conditions stipulated in Section 437 (3) of Cr. P. C.

C.C as per rules.

(VISHAL DHAGAT) JUDGE nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 16-06-2023 18:10:24