SALIF Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this repeat bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 16/05/2021 by Police Station Dharnavada, District Guna in connection with Crime No.410/2020 registered for offence punishable under Ss. 307, 294, 323, 341, 506, 147, 148, 149 of IPC.

(2.) Learned counsel for the applicant submits that applicant has been falsely implicated in the matter and is suffering confinement since 16/5/2021 and material prosecution witnesses including complainant Rahul Pardi (PW/9) and his wife Jasmin Pardi (PW/7) have been examined, therefore, chance of tampering with evidence / witness is remote. Although, applicant bears criminal record of seven cases but now he learnt the lesson hard way and now would mend his ways to become a better citizen. Counsel for the applicant further submits that co-accused Virendra Puvar has been enlarged on bail vide order dtd. 4/8/2022 in MCRC.No.37975/2022 and seeks parity. Confinement amount to pretrial detention. He undertakes to cooperate in trial and that he will not involve in any criminal activity in future. Applicant further undertakes to serve the environment/national/social cause voluntarily by planting saplings, to purge his misdeeds, if any. On these grounds prayer for bail is made out.

(3.) Considering the submissions and arguments advanced by counsel for the parties, without commenting on the merits of the case, this Court intends to allow this application and it is hereby directed that the applicant shall be released on bail, on his furnishing personal bond of Rs.50,000.00 (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of trial Court.