Manjeet Singh Ghuraiya (Gurjar) vs The State Of Madhya Pradesh on 13 May, 2022

[Cites 4, Cited by 4]

Madhya Pradesh High Court

Manjeet Singh Ghuraiya (Gurjar) vs The State Of Madhya Pradesh on 13 May, 2022

The applicant has filed this fifth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 29.12.2020 by Police Station Tharet, District Datia, in connection with Crime No.183/2020 registered for offence punishable under Sections 8B/20 NDPS Act.

It is the submission of counsel for the applicant that he is suffering confinement since 29.12.2020 and material prosecution witnesses including independent witnesses of seizure have been examined before the trial Court therefore, chance of tampering with evidence/witnesses is remote. Applicant does not bear any criminal record and he suffered around 22 months of incarceration which amounts to pretrial detention. He further submits that in the case in hand, packets 3 of contraband article were taken and they were mixed together and thereafter, weighing was done which is contrary to the guidelines issued by concerned department from time to time and reference of which finds place in the case of Noor Aga vs State Of Punjab & Anr, 2008 (16) SCC 417 and in many more judgments in which it has been held that sample must be taken from each bag/packets, seized from the possession of accused persons so that exact nature of contraband article and its quantity can be ascertained. Here no such mechanism is found to be existing in charge-sheet. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial. He further undertakes to perform community service to purge his misdeeds, if any, by way of plantation and to serve national/environmental/social cause voluntarily. Under these grounds, he prayed for bail.

Counsel for the State opposed the prayer and prayed for 4 dismissal of this application.

Heard learned counsel for the parties at length and perused the case diary.

Considering the submissions and looking to the period of custody, without commenting on the merits of the case, this Court intends to allow this application but with certain stringent condition. 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 two solvent sureties in which one is to be of cash surety to the satisfaction of trial Court.

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 5 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 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; and

7. Applicant shall mark his presence on first week of every month before the Police Station concerned between 10 am to 2.30 pm. till conclusion of trial. 6

It is made clear that this bail is granted once the 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 and file be consigned to the record.

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

Certified copy as per rules/directions.

(Anand Pathak) Judge Ashish* ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, CHAURAS st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c 6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD20 1D0242B64, IA serialNumber=A926F3CBF979ECA6A4C477577EEDBA 3AB4F94593A930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.05.14 10:42:21 -07'00'

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