Madhya Pradesh High Court
Lallu @ Prem Singh vs The State Of Madhya Pradesh on 25 August, 2020
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C. No.27726/2020
(Lallu alias Prem Singh Vs. State of M.P.)
Gwalior Bench:Dated -25.08.2020
Shri Vikash Parashar, learned counsel for the applicant.
Shri Sohit Mishra, learned PL for the respondent/State.
Matter is heard through Video Conferencing. The applicant has filed this repeat bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 26/11/2019, by Police Station- Dehat, District Bhind, in connection with Crime No.684/2018, registered for offence under Sections 457 and 380 of IPC.
It is the submission of learned counsel for the applicant that false case has registered against him and he is suffering confinement since 26/11/2019 whereas charge-sheet has already been filed. It is further submitted that applicant has been implicated in the matter on the basis of memo under Section 27 of Evidence Act of co-accused. Looking t o the pandemic Covid-19 situation, confinement since 26/11/2019 becomes more acute and therefore, this case be considered sympathetically. He undertakes to cooperate in trial and would be available as and when required. He would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertake to perform community service voluntarily by way of plantation to purge his misdeeds, if any.
Learned PL for the State opposed the prayer and prayed for HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No.27726/2020 (Lallu alias Prem Singh Vs. State of M.P.) its dismissal.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.
Considering the submissions of the learned counsel for the parties and in view of COVID-19 pandemic situation, without commenting on the merits of the case, this application is allowed. 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) with one solvent surety of the like amount to the satisfaction of trial Court.
In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicant, his preliminary Corona Virus test shall be conducted and if he is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his house, and if he is found positive then the applicant shall be immediately sent to concerned hospital for him treatment as per medical norms. If the applicant is fit for release and if he is in a position to make him personal arrangements, then he shall be released only after taking due travel permission from local administration. After release, the applicant is further directed to strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for HIGH COURT OF MADHYA PRADESH 3 M.Cr.C. No.27726/2020 (Lallu alias Prem Singh Vs. State of M.P.) combating the COVID-19. If it is found that the applicant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take her in custody and would sent her to the same jail from where he was released.
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/her 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 will inform the SHO of concerned police station about his residential address in the said area and it HIGH COURT OF MADHYA PRADESH 4 M.Cr.C. No.27726/2020 (Lallu alias Prem Singh Vs. State of M.P.) would be the duty of the Public Prosecutor to send E-copy of this order to SHO of concerned police station for information.
8. ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd vkosnd 02 ikS/kksa dk ¼Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ vkosnd fo'ks"kr% 3&4 QhV ÅWaps ikS/ks@isM+ksa dks 3&5 QhV ds xM~<s djds yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vkSj ;FkklaHko gks rks riksou ulZjh] Xokfy;j ¼ou foHkkx] e/;izsn'k 'kklu½ ls izkIr dj ikS/kjksi.k djsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xhA
9. o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkonsd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k ^^ 'kh"kZ ds varxZr j[kk tk,xkA
10. o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
11. vkosnd dks viuh ilan ds LFkku ij bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA
12. bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds HIGH COURT OF MADHYA PRADESH 5 M.Cr.C. No.27726/2020 (Lallu alias Prem Singh Vs. State of M.P.) lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk ldsA orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k] lsok] izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA
13. ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ Applicant stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for compliance, if possible, for the office of this Court. Certified copy/ e-copy as per rules/directions.
(Anand Pathak) Judge jps/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRAKASH PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865 c7633f4cfb9e38ce14fcbb05b9522a, cn=JAI SOLANKI PRAKASH SOLANKI Date: 2020.08.26 11:28:34 +05'30'