Monu @ Munendra Tomar vs The State Of Madhya Pradesh on 18 October, 2019

[Cites 6, Cited by 4]

Madhya Pradesh High Court

Monu @ Munendra Tomar vs The State Of Madhya Pradesh on 18 October, 2019

The applicants have filed this first application under Section 439 of Cr.P.C for grant of bail, who have been arrested and are in custody since 24-05-2019, in connection with Crime No.147/2019, registered at Police Station Dehat Dabra, District Gwalior for the offence punishable under Sections 392, 394, 414 of IPC and Section 11/13 of MPDVPK Act.

At the outset learned counsel for the applicants seeks withdrawal of this application in respect of applicant No.2 -Ajay Parmar.

Prayer accepted.

Application is dismissed as withdrawn so far as it relates to applicant No.2 -Ajay Parmar.

Matter is heard in respect of applicant No.1 -Monu alias Munendra Tomar.

It is the submission of learned counsel for the applicant that false case has been registered against him. He is suffering confinement since 24-05-2019. Charge-sheet has already been filed. It is further submitted that only allegation attributed over the applicant is in respect of offence under Section 414 of IPC in which maximum THE HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No.42450/2019 sentence which can be awarded is 3 years only. No allegation of loot can be attributed over applicant No.1 for the offence under Sections 392 and 394 of IPC read with Section 11/13 of MPDVPK Act. Chance of tampering with the evidence is remote. Confinement since 24-05-2019 amounts to pretrial detention. He undertakes to cooperate in trial and to appear before the trial court as and when required and further undertakes that he would not be a source of harassment and embarrassment to the complainant party and would not move in the vicinity of complainant party and intends to do some community service. Thus, prayed for bail.

Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.

Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that applicant No.1

-Monu alias Munendra Tomar shall be released on bail on his furnishing personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only), with one solvent surety of the like amount to the satisfaction of Trial Court concerned.

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

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

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

3. The applicant will not indulge himself in extending THE HIGH COURT OF MADHYA PRADESH 3 M.Cr.C. No.42450/2019 inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be.

4. The applicant will not commit an offence similar to the offence of which he is accused;

5. The applicant will not seek unnecessary adjournments during the trial; and

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

7. As per the undertaking of the counsel on behalf of the applicant for social/community work, the applicant is directed to visit Community Health Center, Hazira District Gwalior in Outdoor Patient Department (OPD) and serve the patients on every Monday and Tuesday between 09:00 am to 1 pm from this month of October till April, 2020 so that he may learn the lesson to believe in peaceful co-existence in the society and become a better citizen. Chief Medical Health Officer (CMHO), Gwalior/Hospital Superintendent, Community Health Center, Hazira District Gwalior as the case may be, shall permit the applicant to work in the Outdoor Patient Department only while assisting the ward boys and male nurses to serve the patients.

He would not be allowed to move in the Wards and ICU etc. CMHO, Gwalior/ Hospital Superintendent, Community Health Center, Hazira District Gwalior shall use the service of applicant in maintaining cleanliness in the building and serving the patients and doing work like First Aid etc., so that applicant may inculcate some basic knowledge of First Aid or Emergency Care of patients which may be helpful for unforeseen exigencies or natural calamities wherein applicant may be helpful as a volunteer.

A copy of this order be sent to CMHO, Gwalior/Hospital THE HIGH COURT OF MADHYA PRADESH 4 M.Cr.C. No.42450/2019 Superintendent, Community Health Center, Hazira District Gwalior for information and ensuring compliance of this order. CMHO, Gwalior/ Hospital Superintendent, Community Health Center, Hazira District Gwalior may inform the Registry of this Court, if any default is made by the applicant. Even otherwise, CMHO/Hospital Superintendent as the case may be may submit a report about the work done by the applicant after completion of his stint with community service in every two months. The report may be submitted in December 2019. On the other hand, applicant shall also have to submit a report about his experience of community service before this Court, which shall be placed before this Court under the caption "Direction".

This direction is made by this Court as a test case to address the Anatomy of Violence and Evil by process of Creation and a step towards Alignment with Nature. The natural instinct of compassion, service, love and mercy needs to be rekindled for human existence as they are innately engrained attributes of human existence.

Copy of this order be sent to the District Judge, Gwalior, CMHO, Gwalior/Hospital Superintendent, Community Health Center, Hazira district Gwalior and the concerned trial Court for information and necessary compliance.

Certified copy as per rules.

(Anand Pathak) Judge Anil* ANIL KUMAR CHAURASIYA 2019.10.18 15:08:00

-07'00'

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