Madhya Pradesh High Court
Anwar Khan vs The State Of Madhya Pradesh on 21 October, 2021
Author: Anand Pathak
Bench: Anand Pathak
1
HIGH COURT OF MADHYA PRADESH
MCRC.No.50552/2021
(Anwar Khan Vs. The State of M.P.)
Gwalior, Dated : 21.10.2021
Shri Gyan Singh Yadav, learned counsel for the applicant.
Shri Kuldeep Singh, learned Public Prosecutor for the
respondent/State.
The applicant has filed this second bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 07.07.2021 by Police Station Jhansi Road, District Gwalior (M.P.) in connection with Crime No.360/2021 for the offence punishable under Sections 147, 148, 149, 307, 427, 506 and further enhanced Section 120 B and 195 of IPC and Sections 25/27 of Arms Act.
First bail application was dismissed as withdrawn with the liberty to renew the prayer after filing of charge sheet by this Court vide order dated 22.07.2021 in M.Cr.C.No.35861/2021.
It is the submission of the learned counsel for the applicant that the applicant has been falsely implicated in this case and he is suffering confinement since 07.07.2021. Now the charge sheet has been filed. As per the allegation, role of the applicant is confined to destruction of vehicle and he did not use firearm to aim at Aniket Shivhare and his friends to cause any grievous injury or danger to life. It is further submitted that the applicant does not bear any criminal record. Co-accused Raj alias Prithviraj Chauhan and Aabid Mansoori have already been enlarged on bail by this Court vide order dated 2 HIGH COURT OF MADHYA PRADESH MCRC.No.50552/2021 (Anwar Khan Vs. The State of M.P.) 27.09.2021 and 07.10.2021 in M.Cr.C.No.42698/2021 and M.Cr.C.No. 49195/2020 respectively and the case of present applicant is identical to that of co-accused Raj alias Prithviraj Chauhan and Aabid Mansoori. Confinement amounts to pretrial detention. He undertakes to cooperate in trial. He further intends to perform community service voluntarily by serving the environment and National/Social cause by contributing his part voluntarily by planting saplings, to purge his misdeeds. On these grounds, he prayed for bail on the ground of parity.
Learned Public Prosecutor for the respondent/State opposed the prayer but he fairly submits that on the basis of case diary, it appears that the applicant does not bear any criminal record. He could not dispute the factum of parity with the co-accused Raj alias Prithviraj Chauhan and Aabid Mansoori.
Heard learned counsel for the parties and perused the documents appended thereto.
Considering the submissions advanced by the learned counsel for the parties and the fact that co-accused Raj alias Prithviraj Chauhan and Aabid Mansoori have already been enlarged on bail, but without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of 3 HIGH COURT OF MADHYA PRADESH MCRC.No.50552/2021 (Anwar Khan Vs. The State of M.P.) the 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 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 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
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
7. The applicant would not be a source of embarrassment or harassment to the complainant parties.
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Application stands allowed and disposed of and file be consigned to the record.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules/directions.
(Anand Pathak)
AK/- Judge
ANAND KUMAR
2021.10.21
17:36:32 +05'30'