Citation : 2023 Latest Caselaw 17624 MP
Judgement Date : 20 October, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 39648 of 2023
(AALAMGEER MANDAL Vs THE STATE OF MADHYA PRADESH)
Dated : 20-10-2023
Ms. Gyatri Ladhiya - Advocate for the applicant.
Shri Y. D. Yadav - Govt. Advocate for the State.
1.
Applicant has filed I.A.No. 25183/2023, an application for modification of the order dated 12.10.2023.
2. It is submitted that total allegation made against the
applicant/accused person in crime no. 305/2022 registered at Police Station Simariya District Panna is in respect of Rs. 8,25,000/-. It is submitted that Rs. 2,42,000/- has been deposited by the applicant. Remaining amount comes to Rs. 3,41,000/- Direction was given to deposit Rs. 3,82,000/-. In view of the aforesaid circumstances, order may be modified and applicant may be released on bail on depositing an amount of Rs. 3, 41,000/-.
3. Govt. Advocate has opposed the application.
4. Considering the aforesaid facts and circumstances of the case, order dated 12.10.2023 is modified to the extent that if applicant deposits an
amount of Rs. 3,41,000/- before the trial Court then applicant shall be released on bail. Chief Judicial Magistrate is directed to pass an order for making an FDR of the amount which is deposited by the applicant/accused before the trial Court. At the time of passing of the final judgment, disposal of FDR shall be done in accordance with law.
5. I.A.No. 25183/2023 stands disposed off.
(VISHAL DHAGAT) Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 10/20/2023 5:11:24 PM
JUDGE DUBEY/-
Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 10/20/2023 5:11:24 PM
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