Madhya Pradesh High Court
Nitesh Tyagi vs The State Of Madhya Pradesh on 17 February, 2020
Author: Anand Pathak
Bench: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
Cr.A. No.1380/2020
(Nitesh Tyagi Vs. State of M.P.)
Gwalior, dated :17.02.2020
Shri R.K. Shukla, learned counsel for the appellant.
Shri Ankit Saxena, learned PP for the respondent/State.
Shri V.S. Chauhan, learned counsel for the complainant. The appellant has filed this first criminal appeal under Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 28.01.2020 passed by trial Court; whereby, application of appellant preferred under Section 439 of Cr.P.C. has been rejected.
Appellant has been arrested on 17.01.2020 by Police Station Aswar, District Bhind in connection with Crime No. 01/2020 registered in relation to the offences punishable under Sections 376, 323 of IPC and Section 3(2)(V) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
It is the submission of learned counsel for the appellant that false case has been registered against the appellant and he is suffering confinement since 17.01.2020 on false pretext. Statement of prosecutrix recorded under Section 164 of Cr.P.C. indicates consensual nature of relationship. Prosecutrix lived with the appellant for three months and thereafter she came back. Learned counsel referred different photos/ notarized documents to suggest that earlier also she 2 was involved in a relationship. Confinement amounts to pre trial detention specially when the appellant has no criminal antecedents. He undertakes to cooperate in the investigation/ trial and would make himself available if required. He further undertakes that he would not be a source of embarrassment or harassment to the complainant party in any manner and intends to do some community service. Thus, prayed for bail.
Learned Public Prosecutor for the respondent-State as well as counsel for the complainant opposed the prayer and prayed for dismissal of the application.
Heard the learned counsel for the parties and perused the record. Considering the submissions advanced and looking to the fact situation but without commenting on the merits of the case, appeal is allowed. It is hereby directed that the appellant shall be released on bail on his furnishing personal bond of Rs. 50,000/- (Rupees Fifty Thousand only) with a solvent surety of the like amount to the satisfaction of the concerned trial Court.
This order will remain operative subject to compliance of the following conditions by the appellant :-
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Certified copy as per rules.
(Anand Pathak) Judge neetu SMT NEETU SHASHANK 2020.02.18 10:37:28 +05'30'