Siddharth Kumar Harijan vs The State Of Madhya Pradesh
2023 Latest Caselaw 17622 MP

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                            IN   THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                            ON THE 20 th OF OCTOBER, 2023
                                       MISC. CRIMINAL CASE No. 38339 of 2023

                           BETWEEN:-
                           SANJAY KUMAR PAL S/O RAMJAS PAL, AGED ABOUT 27
                           YE A R S , OCCUPATION: LABOUR BADHNI, POLICE
                           STATION LEELAPUR DISTRICT PRATAPGARH (UTTAR
                           PRADESH)

                                                                               .....APPLICANT
                           (BY SHRI NARENDRA NIKHARE, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STASTION POLICE STATION SAMAN, REWA (MADHYA
                           PRADESH)

                                                                            .....RESPONDENTS
                           (BY SHRI C. M. TIWARI, GOVT. ADVOCATE)

                                       MISC. CRIMINAL CASE No. 36188 of 2023

                           BETWEEN:-
                           SIDDHARTH KUMAR HARIJAN S/O GENDALAL, AGED
                           ABOUT 32 YEARS, OCCUPATION: LABOUR RESIDENT
                           BADNI POST PANDVASI THANA LILLAPUR DISTT.
                           PRATAPGARH (UTTAR PRADESH)

                                                                               .....APPLICANT
                           (BY SHRI NARENDRA NIKHARE, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH THANA
                           SAMAN DISTRICT REWA (MADHYA PRADESH)

                                                                            .....RESPONDENTS
                           (BY SHRI C. M. TIWARI, GOVT. ADVOCATE )
Signature Not Verified
Signed by: MONSI
MANNAKUNNIL SIMON
Signing time: 20-10-2023
16:48:31
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                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

These are repeat applications filed by applicants under Section 439 of Code of Criminal Procedure for grant of regular bail to applicants who are in custody since 11.1.2023 and 7.9.2022 relating to FIR No.8/2022, registered at Police Station-Saman, District-Rewa (MP) for the offence punishable under Sections 420 and 34 of IPC.

2 . Learned counsel appearing for the applicants submitted that as per prosecution story, applicants had used ATM Cards for withdrawal of money. It is submitted that allegation made against the applicants is in respect of an

amount of Rs.40,000/-. Applicants are ready to deposit 20,000/- each under protest. In these circumstances, applicants may be enlarged on bail.

3. Learned Government Advocate appearing for the State has opposed the bail application. It is submitted that applicants are resident of State of U.P and are entering within State of M.P. for committing crime. Considering their records, bail applications be dismissed.

4. Heard learned counsel for the parties.

5. Two criminal cases are registered against the applicants. Applicants have already been released on bail in another offence which has been registered against them by High Court of Allahabad. Investigation is complete and charge sheet has been filed.

6. Considering the aforesaid circumstances, bail applications filed by the applicants are allowed on condition that each of the applicants shall deposit an amount of Rs.20,000/- before C.J.M Rewa. Said amount will be subject to final judgment to be passed by the trial court. Signature Not Verified Signed by: MONSI MANNAKUNNIL SIMON Signing time: 20-10-2023 16:48:31

7. It is directed that the applicants shall be released on bail on each of them furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with two local sureties each in the like amount to the satisfaction of the trial court.

8 . In addition to aforesaid condition, the applicants 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 MANNAKUNNIL SIMON Signing time: 20-10-2023 16:48:31