DURESH BATHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier one on merits by order dated 07.08.2019 passed in M.Cr.C. No.22481/19.

(2.) In view of above and looking to the fact that material placed on record does not disclose the possibility of the petitioner fleeing from justice and trial is not likely to conclude in the near future and prolonged pre-trial detention being an anathema to the concept of liberty, this Court though is inclined to extend benefit of bail to the petitioner but with certain stringent conditions in view of nature of offence.

(3.) Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that petitioner-Durgesh Batham be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand only) with two solvent sureties each of Rs.25,000/- to the satisfaction of the concerned Trial Court.