KADIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of temporary bail during trial.

(2.) The applicant is facing trial in connection with Crime No.470/2021, registered at Police Station-Pithampur Sector No.1, District-Dhar, concerning offence under Ss. 365, 366, 376, 376(2)(n) and 506 of IPC, 1860. The applicant is in jail since 07/10/2021.

(3.) It is directed that the applicant/accused be released on bail on his/her furnishing a personal bond in the sum of Rs.25,000.00 (Rupees Twenty five Thousand Only) with one local surety in the like amount to the satisfaction of the trial court for securing his/her presence before the said Court on all the dates of hearing fixed in this regard during trial.