SATISH RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) It is the submission of learned counsel for the applicant that false case has been registered against him and is suffering confinement since 22-10-2019 whereas charge-sheet has already been filed. Recovery has been made from the possession of the driver -Vijay Verma and applicant was just pillion rider in the vehicle. He does not have any criminal history. Confinement amounts to pretrial detention. He undertakes to cooperate in trial and to appear before the trial court as and when required and intends to do some community service. Thus, prayed for bail.

(2.) Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.

(3.) Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only), with one solvent surety of the like amount to the satisfaction of Trial Court concerned.