Madhya Pradesh High Court
Pawan vs The State Of Madhya Pradesh on 23 July, 2021
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.31785/2021
(Pawan Vs. State of M.P.)
Gwalior Bench:Dated -23/07/2021
Ms. Uma Kushwah, learned counsel for the applicant.
Shri B.S. Gaur, learned PL for the respondent/State.
Shri D.K. Sharma, learned counsel for the complainant. Matter is heard through Video Conferencing. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 20-05- 2021 by Police Station Dabra Dehat, District Gwalior in connection with Crime No.139/2021 registered for offence punishable under Sections 376, 366, 376(2)(n),294, 323, 506 of IPC.
It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 20-05-2021 and charge-sheet is likely to be filed soon. Story indicates consensual nature of relationship because prosecutrix was major and married lady and she left her matrimonial home along with applicant and lived with him for almost 9 months and thereafter, complaint has been filed. From the statement of prosecutrix, it appears that she lived with the applicant for 9 months without raising any alarm. Applicant does not bear any criminal record and it was the first offence, HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) therefore, a chance be given to reform himself. He undertakes not to move in the vicinity of prosecutrix and would not try to contact her through any mode of communication by himself or through anybody and further he would not interrupt in her married life. Applicant undertakes that he would not live in Dabra and Simariyataal till statement of prosecutrix in the Court is held. Confinement amounts to pretrial detention. He further undertakes not to be source of embarrassment and harassment to the complainant party in any manner and would cooperate in trial. He further undertakes to abide by all the terms and conditions of guidelines, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Further looking to the situation of pandemic, he intends to serve the National/Environmental/Social cause voluntarily, in case bail is granted.
Counsel for the State opposed the prayer and submitted that applicant may tamper with the evidence and therefore, bail be dismissed and if bail is allowed then some stringent conditions be imposed so that applicant may not tamper with the evidence and HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) witnesses and applicant may be asked to perform community service as per his undertaking as per the spirit of Sunita Gandharva Vs. State of M.P. reported in 2020 (3) MPLJ(Cri.)
247. Learned counsel for the complainant Shri Sharma opposed the prayer and submitted that applicant may tamper with the evidence, therefore, either bail be rejected or some stringent conditions be imposed on the applicant.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.
Considering the submissions specially the fact that applicant is 22 years old boy without any criminal record, therefore, a chance be given to him to reform himself but with certain stringent conditions. Therefore, as per the spirit echoed in the order of Sunita Gandharva Vs. State of M.P. reported in 2020 (3) MPLJ(Cri.) 247 and especially looking to the mandate of Apex Court in the case of Aparna Bhat Vs. State of M.P. reported in 2021 SCC Online 230, this Court intends to allow the present application but with certain stringent condition and some reformatory measure so that applicant may have a chance to reform himself and not indulge in criminal activities therefore, it HIGH COURT OF MADHYA PRADESH 4 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lac only) with two solvent sureties (each of Rs.50,000/-) to the satisfaction of trial Court.
This order will remain operative subject to compliance of the following conditions by the applicants :-
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 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;
4. The applicant shall not commit an offence similar to the offence of which he is accused;
5. The applicant will not be a source of embarrassment or harassment to the complainant party in any manner and applicant will not seek unnecessary adjournments during the trial;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case HIGH COURT OF MADHYA PRADESH 5 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) may be;
7. Applicant would not be source of embarrassment and harassment to the prosecutrix in any manner and he shall not move in the vicinity of prosecutrix and would not try to contact her through any mode of communication by himself or through anybody.
8. Applicant shall live at a place other than Dabra town or Simariyataal where prosecutrix lives and if he is found in Dabra Town and Simariyataal then the benefit of bail shall be immediately withdrawn treating his action amounting to tampering with evidence or witnesses.
9. The Station House Officer of the concerned Police Station is directed as follows:
1. The Station House Officer shall inform the victim about the release of the petitioner/appellant on bail and shall also supply a copy of this bail order to the victim.
2. In case of breach of any of the conditions of this order, the victim shall be free to report the matter to the Station House Officer of the concerned Police Station.
3. On receipt of any such complaint from the victim, the Station House Officer of the concerned police station, in turn, shall inform the Registry of this HIGH COURT OF MADHYA PRADESH 6 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) Court.
4. On receipt of information from the Station House Officer as aforesaid, the Registry of this Court shall list this matter under caption "Directions" before the appropriate Bench.
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11. It is expected from the applicant that he shall submit photographs by downloading the mobile application (App) prepared at the instance of High Court for monitoring the plantation through satellite/Geo- Tagging.
HIGH COURT OF MADHYA PRADESH 9 M.Cr.C.No.31785/2021 (Pawan Vs. State of M.P.) Application stands allowed and disposed of. E- copy of this order be sent to the trial Court concerned for compliance, if possible, for the office of this Court.
Certified copy/ e-copy as per rules/directions.
(Anand Pathak)
Judge
Anil*
ANIL Digitally signed by ANIL KUMAR
CHAURASIYA
KUMAR
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
GWALIOR, postalCode=474001,
CHAURASIY st=Madhya Pradesh,
2.5.4.20=8512f40a1a9eaa50b6802d068 b51dae27e84c266b09d283f0799e67cdc A 7df50f, cn=ANIL KUMAR CHAURASIYA Date: 2021.07.26 11:23:21 -07'00'