AI Structured Summary
Not yet generated for this judgment
Judgment
Atul Sreedharan, J
This is third bail application moved by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.123/2022 registered at Police Station-Gijorra District- Gwalior for the offence punishable under Sections 341 and 392 of IPC and 11 and 13 of MPDVPK Act.
T he applicant is in judicial custody since 04.10.2022 in the aforesaid case. The allegation against him is that he alongwith co-accused persons robbed the complainant of Rs.5,000/- out of which Rs.3,000/- was recovered from the applicant herein. He has been named in the FIR.
Learned counsel for the State while opposing the application for grant of bail has submitted that there are no antecedents of the applicant given along with the police tip accompanying the case diary. Further a co-accused has already been granted the benefit of bail though, the question of parity does not arise.
Be that as it may, looking at the period of incarceration undergone by the applicant, the quantum of money that was robbed by the applicant and also the fact that there are no previous antecedents against the applicant, the application is allowed and it is directed that the applicant shall be released on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.
C.C. as per rules.