SUNY Vs. STATE OF M P

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. The applicant has filed this first bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Dehat, District Bhind in connection with Crime No. 256/2013 registered in relation to the offences punishable u/Ss. 302/34 of IPC. Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(2.) Considering the fact that the applicant is in custody since 24/07/2013, charge sheet has been filed where allegation of murder has been imposed against the applicant leading to registration of FIR under suspicion . Statement is recorded after one month of lodging of FIR. The statement of eye witness was recorded, the possibility of over/false implication cannot be ruled out and that the applicant has no criminal antecedents earlier and looking to the age of the applicant which is 19 years, this Court is inclined to extend the benefit of bail to the applicant but with certain stringent conditions in view of the nature of offence. Accordingly, this application is allowed and it is directed that the applicant be released on bail on his furnishing a personal bond each in the sum of Rs.1,00,000/ - (Rs. One Lac only) with two solvent surety each in the like amount to the satisfaction of the concerned Trial Court.

(3.) This order will remain operative subject to compliance of the following conditions by the applicant : -