Jajpal Singh vs The State Of Madhya Pradesh on 17 January, 2022

[Cites 12, Cited by 1]

Madhya Pradesh High Court

Jajpal Singh vs The State Of Madhya Pradesh on 17 January, 2022

The applicant has filed this 5th bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 04.11.2018 by Police Station- Isagarh, District Ashoknagar, in connection with Crime No.371/2018, for the offence punishable under Sections 147, 148, 302, 304, 364, 336, 427, 120-B of IPC and Sections 25/27 of the Arms Act.

It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 04.11.2018. It is further submitted that applicant suffered 3 years of incarceration. Material witnesses have already been examined (total 7 in number). Looking to the challenging situation of third wave of COVID-19, he may be given a chance to reform himself. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in the trial. He would not be a source of embarrassment or 2 harassment to the complainant party in any manner. He further intends to perform community service voluntarily by serving the environment and National/Social cause by contributing his part voluntarily to purge his misdeeds, if any, in case application is allowed.

Learned PL for the State opposed the prayer and prayed for dismissal of the bail application.

Considering the submissions advanced by the learned counsel for the parties and fact situation as well as looking to the challenging situation of third wave of COVID-19 pandemic, a chance may be given to him for course correction. As per the spirit of community service echoed in the order of Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ(Cri.)247, without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) with one solvent surety of the like amount to the satisfaction of the Trial Court concerned.

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 3 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 herself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him 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 she is accused;

5. The 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. The applicant would not be a source of embarrassment or harassment to the complainant party in any manner.

8. The applicant shall mark his presence on 1 st and 15th day of every month before the concerned police station between 10.30 am to 2.00 pm, till conclusion of trial.

9. It is made clear that this bail is granted once the 4 case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.

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Application stands allowed and disposed of.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.


                                                                          (Anand Pathak)
Rashid                                                                       Judge
   RASHID KHAN
   2022.01.18 11:17:19 +05'30'

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Madhya Pradesh High Court