SAKATSINGH MARKAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No. 17/16 registered at P.S. Birsa, District Balaghat for the offence punishable under Sections 420, 120 (B) of the IPC and also under Sections 9 (1) and 9 (3) of the M.P. Adim Janjati Ka Sanrakshan (Vrikshon Ka Hit) Adhiniyam, 1999. Learned counsel for the applicant submits that other accused persons have been enlarged on bail by this Court. The court passed following order in the case of one accused Ramzan Khan in M.Cr.C. No.5637/2016: -

(2.) The prayer for bail is opposed by learned Public Prosecutor. Looking to the facts of the case that similarly placed opther accused have been enlarged on bail, this application is allowed.

(3.) It is directed that on furnishing a personal bond in the sum of Rs.50,000/ - (Rs. Fifty Thousand only) by the applicant along with one solvent surety in the like amount to the satisfaction of trial court, the applicant be released on bail with a direction to appear before the trial court on the date of the trial. The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under: -