RAJESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD This is first bail application filed by the applicant under Section 439 of Cr.P.C. for grant of bail. The applicant is in custody in connection with Crime No.117/2012 registered against him under Section 393 of IPC and Section 11/ 13 of M.P.D.V.P.K. Act at Police Station Raun, District Bhind (M.P.).

(2.) LEARNED Panel Lawyer has informed to this Court that there is no previous criminal history of the applicant. She opposed the bail application and prays for its rejection.

(3.) LOOKING to the nature of allegation and fact that the applicant is in jail since 19/7/2012, but without commenting upon the merits of the case, the application is allowed and it is directed that the applicant be released on bail on his furnishing a personal bond of Rs.50,000/ -(Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of trial Court for his regular appearance during trial. The applicant shall also comply with the conditions enumerated under Section 437 (3) of the Cr.P.C.