Madhya Pradesh High Court
Amandeep Ravish vs The State Of Madhya Pradesh on 10 May, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
ON THE 10th OF MAY, 2022
MISC. CRIMINAL CASE No. 20629 of 2022
Between:-
AMANDEEP RAVISH
S/O JAGMAL SINGH RAVISH,
AGED ABOUT 31 YEARS,
OCCUPATION: TEACHER
R/O. FLAT NO. 301, TREASURE TOWN,
BIJALPUR, DIST.:INDORE, (M.P.)
.....PETITIONER
(BY SHRI VINAY SARAF, SENIOR ADVOCATE WITH SHRI RIZWAN
NIZAM, ADVOCATE )
AND
THE STATE OF MADHYA PRADESH
STATION HOUSE OFFICER THROUGH
POLICE STATION BHAWARKUAN
DIST.:INDORE, (MADHYA PRADESH)
.....RESPONDENTS
(SHRI RAJESH JOSHI, GOVT. ADVOCATE FOR RES./STATE)
(SHRI KRISHNA PANDEY, ADVOCATE FOR RES./ OBJECTOR)
This application coming on for admission this day, the court passed the
following:
ORDER
This is first application under Section 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of bail during trial.
T h e applicant is facing trial in connection with Crime No.409/2022 registered at Police Station-Bhawarkuan, District-Indore, concerning offence under Sections 406, 420 of IPC, 1860. The applicant is in jail since 06.04.2022. SUMATHI JAGADEESAN Digitally signed by SUMATHI JAGADEESAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH Allegation against the applicant who is an English lecturer of Ocean INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=2c031063fea95cabb51a5432c9ce6df4c49ae556251c6a 1b1fca11a86643b2a2, Academy is that he is involved in inducing the students to deposit caution pseudonym=BEF252392AFC4F748B6F8C1E18D805F7FACD91F 2, serialNumber=28E58B6FE482FD4DF2469FAAFF13E836178C3C 81533BF4D0F8641FFAB3DD337B, cn=SUMATHI JAGADEESAN Date: 2022.05.10 16:32:04 +05'30' 2 money, thereafter, the caution money deposited by the students have not been returned by the institute to the students, on being demanded by the students.
Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated in the present crime. Present applicant is impleaded in the case only because he is lecturer at Ocean Academy teaching English. There is no material evidence on record to prove his involvement in inducing any person for depositing any amount as caution money in the academy. The applicant is in custody since 06.04.2022 and conclusion of trial will take sufficient long time. Under these circumstances, learned counsel prays for grant of bail to the applicant.
Learned Govt. Advocate has opposed the application and prayed for its rejection.
Learned counsel for the objector has submitted that the respondent/objector has no objection if the applicant is released on bail.
Looking to the facts and circumstances of the case, on a perusal of the material available on record including the case diary, without commenting on the merits of the case, this application is allowed.
It is directed that the applicant/accused be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty thousand Only) with one solvent surety in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
It is also directed that the applicant shall comply with the provisions of SUMATHI JAGADEESAN Section 437(3) Cr.P.C.
Digitally signed by SUMATHI JAGADEESANDN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=2c031063fea95cabb51a5432c9ce6df4c49ae556251c6a1 b1fca11a86643b2a2, I n view of the outbreak of 'Corona Virus disease (COVID-19)' the pseudonym=BEF252392AFC4F748B6F8C1E18D805F7FACD91F2, serialNumber=28E58B6FE482FD4DF2469FAAFF13E836178C3C81 533BF4D0F8641FFAB3DD337B, cn=SUMATHI JAGADEESAN Date: 2022.05.10 16:32:39 +05'30' 3 concerned jail authorities are directed to follow the directions/guidelines issued by the Government with regard to 'COVID-19' before releasing the applicant.
This order shall remain effective till the end of the trial but in case of bail jump and breach of any of the precondition of bail, it shall become ineffective and cancelled without reference to this Bench.
Certified Copy as per rules.
(RAJENDRA KUMAR (VERMA)) JUDGE sumathi SUMATHI JAGADEESAN Digitally signed by SUMATHI JAGADEESAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=2c031063fea95cabb51a5432c9ce6df4c49ae556251c6a1b1f ca11a86643b2a2, pseudonym=BEF252392AFC4F748B6F8C1E18D805F7FACD91F2, serialNumber=28E58B6FE482FD4DF2469FAAFF13E836178C3C8153 3BF4D0F8641FFAB3DD337B, cn=SUMATHI JAGADEESAN Date: 2022.05.10 16:33:08 +05'30'