Ajabsingh @ Ajay Singh Gurjar vs The State Of Madhya Pradesh on 30 June, 2021

[Cites 6, Cited by 9]

Madhya Pradesh High Court

Ajabsingh @ Ajay Singh Gurjar vs The State Of Madhya Pradesh on 30 June, 2021

The applicant has filed this sixth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 13.08.2020 by Police Station- Janakganj Gwalior, in connection with Crime No.498/2020, registered for offence under Section 376, 376(2)(n), 506, 294 of IPC. His earlier bail applications were dismissed as withdrawn by this Court.

It is the submission of counsel for the applicant that applicant is suffering confinement since 13.08.2020 and material prosecution witnesses including prosecutrix are being examined therefore, chance of tampering with evidence/witnesses is remote. Even otherwise, trial is prolonged because sample of prosecutrix and applicant are being sent for Voice Spectrographic Test before FSL, Gwalior therefore, it may take some time. Now applicant learnt the lesson hard way and would mend his ways and would not involve in any criminal activity in future. Confinement 2 amounts to pretrial detention. He undertakes to cooperate in trial and perform community by serving national/social/environmental cause. On these grounds, he prayed for bail.

Learned counsel for the State opposed the prayer and submitted that this bail may be dismissed on the basis of nature of allegation. In alternative, it is submitted that if the bail is granted, then this Court may impose some stringent condition including to perform community service.

Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.

Considering the submissions and looking to the period of custody as well as the fact that material prosecution witnesses have been examined including the prosecutrix, a chance be given to the applicant to reform himself. This application is allowed with certain stringent conditions 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, it 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 of the like amount to the satisfaction of trial Court.

This order will remain operative subject to compliance of 3 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 facts of the case so as to dissuade him/her 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 shall regular appear in the trial Court and shall 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. Applicant shall mark his presence on every Sunday and Thursday between 10:30 am to 02:30 pm before the Police Station Cantt, District Guna, till conclusion of trial.

8. Applicant shall not move in the vicinity of prosecutrix either her maternal or matrimonial home and would not cause any 4 embarrassment and harassment to her in any manner.

9. Applicant shall not cause any irritation in the marriage life of prosecutrix otherwise, benefit of bail shall immediately be withdrawn and applicant shall have to remain in confinement till conclusion of trial.

10. 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 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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Application is allowed and disposed of.

E-copy of this order be sent to the trial Court concerned for compliance, if possible, from the office of this Court.

Certified copy/ e-copy as per rules/directions.




                                                          (Anand Pathak)
Ashish*                                                      Judge
ASHISH
CHAURASIA
2021.07.01
10:58:57
+05'30'

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