Madhya Pradesh High Court
Gajendra Mishra vs The State Of Madhya Pradesh on 29 November, 2021
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No. 56667/2021
(Gajendra Mishra Vs. State of M.P. )
Gwalior Bench:
Dated -29/11/2021
Shri Susheel Goswami, learned counsel for the applicant.
Shri Ravindra Singh Kushwah, learned PP for the
respondent/State.
Shri Sanjay Kumar Agrawal, learned counsel for the complainant.
I.A.No. 32122/2021 moved on behalf of complainant under Section 301(2) Cr.P.C. is allowed and complainant is allowed to assist learned Public Prosecutor through his counsel.
Heard learned counsel for the parties. Perused the case diary.
The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 17/10/2021 by Police Station Bhitarwar, District Gwalior in connection with Crime No. 434/2021 registered for offence punishable under Sections 307, 294 of IPC.
Learned counsel for the applicant submits that applicant has been falsely implicated in the matter and he is suffering confinement since 17/10/2021 and no custodial interrogation is required because as per allegations itself, only role attributable over the applicant is of exhortation at best. Nothing else. Main allegations are against prime accused Sachin, who wielded firearm and allegedly caused injury to victim. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial / HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No. 56667/2021 (Gajendra Mishra Vs. State of M.P. ) investigation and not to be a source of embarrassment or harassment to the complainant party in any manner. He further intends to perform community service to serve the environment/national/social cause voluntarily by planting saplings, to purge his misdeeds, if any. On these grounds, prayer for bail is made out.
Learned counsel for the State as well as complainant opposed the prayer and prayed for dismissal of the application.
Heard.
Considering the facts and circumstances of the case and the fact that no injury has been caused by present applicant, without expressing any opinion on merits of the case, I deem it appropriate to allow this application but with certain stringent conditions. It is hereby directed that on furnishing bail bond of Rs. 1,00,000/- (Rupees One Lac Only) with two solvent sureties of like amount to the satisfaction of trial Court applicant shall be released on bail.
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 inducement, threat or promise to any person acquainted with the HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No. 56667/2021 (Gajendra Mishra Vs. State of M.P. ) 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 seek unnecessary adjournments during the trial and shall not be a source of embarrassment or harassment to the complainant party in any manner;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;
7. The applicant will not be a source of embarrassment or harassment to the complainant party in any manner and would not move in their vicinity and further would mark his appearance before the concerned police station on every Sunday between 10 am to 1.30 pm till filing of charge-sheet; and 8- ,rn~ }kjk muds vfHkHkk"kd }kjk nh xbZ opu ds vuqlkj ;g Hkh ;g funZsf'kr fd;k tkrk gS fd izR;sd vkosndx.k 05 ikS/kksa dk ¼ Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA izR;sd vkosndx.k dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ 9- izR;sd vkosndx.k fo'ks"kr% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] izR;sd vkosndx.k dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A 10- o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA HIGH COURT OF MADHYA PRADESH 4 M.Cr.C.No. 56667/2021 (Gajendra Mishra Vs. State of M.P. ) blfy, vkosnd dks isM+ksa dh çxfr vkSj izR;sd vkosndx.k }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkonsd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ fopkj.k U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh A 11- o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA 12- vkosndx.k dks viuh ilan ds LFkku ij bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA 13- bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk ldsA orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k] lsok] izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA 14- ;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA 15- ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ Application stands allowed and disposed of.
E-Copy/Copy of this order be sent to the trial Court concerned.
E copy/Certified copy as per rules/directions.
(Anand Pathak) Judge jps/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, PRAKASH st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c76 33f4cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB219 3780D8357, SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D 8C01433EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2021.11.30 10:02:03 +05'30'