Madhya Pradesh High Court
Santosh Jatav vs The State Of Madhya Pradesh on 8 June, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1
The High Court of Madhya Pradesh
M.Cr.C. No. 10960/2020
(Santosh Vs. State of M.P. )
Gwalior dated 08.06.2020
Shri Nirmal Sharma, learned counsel for the petitioner.
Shri A.S. Ghuraiya, learned Public Prosecutor, for respondent/State.
Learned counsel for the rival parties are heard through video conferencing.
The petitioner has filed this fifth repeat application u/S.439 Cr.P.C. for grant of bail after rejection of earlier one with liberty to come again after examination of main Pws/complainant vide order dated 03.12.2019 in Mcrc.43913/2019.
The petitioner has been arrested on 12.04.2019 by Police Station- Mehgaon District, Bhind (M.P.), in connection with Crime No.85/2019 registered in relation to the offence punishable u/S. 392 IPC & Sec 11/13 of the MPDVPK Act.
Learned counsel for State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.
It is submitted by the counsel for petitioner that complainant has not been examined despite expiry of one year. Petitioner is in custody since 12.04.2019 and is alleged with robbery. Petitioner has no antecedents.
In view of above facts, considering the period of custody and especially looking to the ongoing Covid-19 pandemic crises and that early conclusion of 2 the trial is a bleak possibility and prolonged pre-trial detention being an anathema to the concept of liberty and the material placed on record does not discloses possibility of petitioner fleeing from justice, this Court is inclined to extend the benefit of bail to the petitioner.
Undoubtedly, the petitioner is young/middle aged/able bodied responsible citizen. In the present time where the entire humanity is struggling to survive against the Covid-19 pandemic the governmental machinery is experiencing extreme shortage of hands in the process of disaster management, the petitioner as citizen of nation is obliged to assist the govt. in times of this deep crises by discharging their fundamental duty enshrined under Article 51- A(d) which reads thus:-
"51A. Fundamental duties. - It shall be the duty of every citizen of India -
(a). XXX-XXX-XXX
(b). XXX-XXX-XXX
(c). XXX-XXX-XXX
(d). to defend the country and render national service when called upon to do so;"
Accordingly, this Court deems it appropriate to pass suitable order prescribing it to be a part of one of the conditions subject to which petitioner has been granted bail so that the human resource in shape of the petitioner can be utilized for the betterment of the society and to ward off the crises.
Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that the petitioner be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand 3 only) with one solvent surety of the like amount to the satisfaction of the concerned Magistrate.
This order will remain operative subject to compliance of the following conditions by the petitioner :-
1. The petitioner will comply with all the terms and conditions of the bond executed by him;
2. The petitioner will cooperate in the trial ;
3. The petitioner 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 petitioner shall not commit an offence similar to the offence of which he is accused;
5. The petitioner will not seek unnecessary adjournments during the trials;
6. The petitioner will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;
7. The learned concerned Magistrate and the prosecution are directed to ensure following of Covid-19 precautionary protocol prescribed from time to time by the Supreme Court, the Central Govt. and as well as the State Govt during release, travel and residence of the petitioner during period of bail as a consequence of this order.
8. The petitioner through his counsel undertakes that petitioner shall register himself with the District Magistrate concerned as "Covid-19 Warriors" by entering his name in a Register named as COVID-19 WARRIOR REGISTER to be maintained in the o/o the concerned DM who in turn shall assign work to 4 petitioner of Covid-19 disaster management at the discretion of District Magistrate, by taking all prescribed precautions. The nature, quantum and duration of the work assigned is left to the the wisdom of District Magistrate, concerned. This Court expects that the petitioner shall rise to the occasion to serve the society in this time of crises to discharge his fundamental duty of rendering national service when called upon to do so, as per Article 51- A(d) of the Constitution.
Registry is directed to communicate about the passing of this order to the concerned District Magistrate for compliance.
The District Magistrate concerned is directed to intimate this Court in case condition No.8 is not complied with and on receipt of any such intimation, Registry is directed to list the matter before appropriate bench as PUD.
A copy of this order be sent to the Court concerned for compliance. C.c as per rules.
(Sheel Nagu) Judge (Bu) DHANANJAY BUCHAKE 2020.06.08 18:58:09 +05'30'