Madhya Pradesh High Court
Pawan Lodhi vs The State Of Madhya Pradesh on 6 September, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 6th OF SEPTEMBER, 2022
MISC. CRIMINAL CASE No. 30231 of 2022
Between:-
PAWAN LODHI S/O SHRI JWALA PRASAD
LODHI, AGED ABOUT 34 YEARS, R/O VILLAGE
DULHAI POLICE STATION BHONTI DISTRICT
SHIVPURI (MADHYA PRADESH)
.....APPLICANT
(BY SHRI VIVEK KUMAR VYAS- ADVOCATE)
AND
STATE OF MADHYA PRADESH,
THROUGH POLICE STATION KARERA
DISTRICT SHIVPURI (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI BPS CHAUHAN-PUBLIC PROSECUTOR)
-----------------------------------------------------------------------------------------------
This application coming on for admission this day, the court passed the
following:
ORDER
The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28-01-2020 by Police Station Karera District Shivpuri in connection with Crime No.47/2020 registered for offence punishable under Sections 302, 394, 365, 412 of IPC and Section 2 11/13 of MPDVPK Act. His earlier bail applications were dismissed as withdrawn.
It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 28-01- 2020 whereas charge-sheet has already been filed. Applicant suffered more than two and half years of incarceration and meanwhile some material prosecution witnesses have been examined, therefore, chance of tampering with the evidence/witnesses is remote. Even otherwise, case is of circumstantial evidence and motive assumes importance. Considering the period of custody and stage of trial, his case be considered for bail specially when applicant does not bear any criminal record. Confinement amounts to pretrial detention and it is antitheses to the concept of liberty. He undertakes not to be source of embarrassment and harassment to the complainant party in any manner and would not move in the vicinity of complainant party. He further intends to perform community service voluntarily by serving the Environment/National/Social cause. Under these grounds, he prayed for bail.
Counsel for the State opposed the prayer and prayed for dismissal of the bail application.
Heard learned counsel for the parties at length and considered the arguments advanced by them.
Considering the arguments advanced and period of custody, but without commenting on the merits of the case, this Court intends to allow this application. It is hereby directed that the applicant shall be released on bail, on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) alongwith two solvent sureties of the like amount to the satisfaction of trial Court.
3This 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 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 may be;
7. Applicant shall not be source of harassment and embarrassment to the complainant party in any manner and shall not move in their vicinity.
8. Applicant shall mark his presence in first week of every month between 10:30 am to 2 pm before the concerned Police Station till conclusion of trial.
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10. It is expected from the applicant that he shall submit photographs by downloading the mobile application (NISARG App) prepared at the instance of High Court for monitoring the plantation through satellite/Geo- Tagging/Geo-fencing.
Application stands allowed and disposed of. Copy of this order be sent to the trial Court concerned for information and necessary compliance.
Certified copy as per rules.
(Anand Pathak) Judge Anil* ANIL KUMAR CHAURASIYA 2022.09.06 06:38:16
-07'00'