Prahlad Sharma vs State Of Madhya Pradesh

Rajeev Kumar Shrivastava, J

Therefore, the matter is heard finally on the basis of documents available on record as well as impugned order passed by Court below.

Th e applicant- Prahlad Sharma has filed this third application u/S.439 Cr.P.C for grant of bail.

Applicant has been arrested on 17/7/2021 by Police Station Mehgaon, District Bhind(M.P.) in connection with Crime No.308/2019 registered for offence under Sections 420, 467 and 468 of the IPC.

As per pleadings of the application, this is the third bail application of the present applicant. Earlier two bail applications filed by the applicant were rejected on merits. The allegation leveled against the present applicant is of manipulating the revenue record wherein lease was granted for 20 years and the present applicant was manipulated it to 30 years. It is further submitted that applicant is in custody since 17/7/2021, i.e. for more than four and half months. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, the applicant prays for grant of bail.

Perused the documents available on record as well as the case diary. Considering the facts and circumstances of the case along-with the facts that the applicant is in custody since 17/7/2021 and trial will take its own time, without commenting upon the merits of the case, the application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety in the like amount to the satisfaction of the Court concerned for his regular appearance before the trial Court concerned on the dates fixed by it.

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

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the investigation/trial, as the case may be;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any kind of offence. In case of commission of any kind of offence, this bail order shall automatically stand cancelled;

5 . The applicant will not move in the vicinity of complainant party and applicant will not seek unnecessary adjournments during the trial; and

The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Application stands disposed of in above terms.

Let a copy of this order be sent to the trial Court concerned for compliance.

Certified copy/ e-copy as per rules/directions.