M.Cr.C. No. 8086/2012

M.Cr.C. No. 8000/2012

14.8.2012

Shri Manish Datt, Sr. Counsel with Shri Yogesh Soni and Shri Ranjan Banerjee, Advocate for the applicants. Shri Chandrakant Mishra, GA for the State. Heard finally with the consent of the learned counsel for the parties.

These are the first bail applications filed by the applicants under Section 439 of the Cr.P.C. for grant of bail. Applicants Arun and Sourabh are custody since 5.6.2012 and applicant Ajay Kumar is in custody since 26.6.2012 in connection with Crime No. 265/2012 registered at P.S. Garhakota, District Sagar for the offence punishable under sections 419, 467, 468, 471, 506, 507, 120-B/34 of the IPC Learned counsel for the applicants submits that the applicants have been falsely implicated in the case. They have no criminal past. They are dealers and distributors of the mobile Sims. As per prosecution, a person made a call on the mobile of a Minister of the State that your life is in danger and also threatened him to kill. During investigation it was found that the said mobile Sim was issued by the applicants. The applicants are dealers and distributors of the sims, they did not call or give threat to the Minister. They are permanent resident of Damoh. They are ready to co-operate in the investigation and trial. The applicants are in custody and trial would take considerable time to conclude, therefore, they be released on bail. Learned counsel for State has opposed the applications. Considering the overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicants on bail, therefore, without commenting on the merits of the case, this applications are allowed and it is directed that applicants shall be released on bail on their furnishing a personal bond in a sum of Rs. 30,000/- (Rs. Thirty Thousand only) each with one surety in the like amount to the satisfaction of the committal Court/ trial Court for securing their presence before the said Court on all the dates of hearing fixed in this regard during trial.

Certified copy as per rules.

(G.S.Solanki)

Judge

PB