Madhya Pradesh High Court
Surendra Singh Sikarwar @ Kallu vs The State Of Madhya Pradesh on 18 February, 2020
Author: Anand Pathak
Bench: Anand Pathak
THE HIGH COURT OF MADHYA PRADESH
1 M.Cr.C. No.5258/2020
(Surendra Singh Sikarwar alias Kallu Vs. State of M.P.)
Gwalior Bench ,
Dated : 18/02/2020
Shri Tajjuddin Khan, learned counsel for the applicant.
Shri M.M.Tripathi, learned Public Prosecutor for the
respondent/State.
With consent heard finally.
The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail. Applicant has been arrested and is in custody since 8/12/2019, in connection with Crime No.667/2019, registered at Police Station Civil Lines, District Morena for the offence punishable under Sections 306, 34 of IPC.
It is the submission of learned counsel for the applicant that false case has been registered against him. He is suffering confinement since 8/12/2019. Charge-sheet has already been filed. It is further submitted that on the basis of omnibus allegations, he has been implicated. Marriage was solemnized in year 2011, therefore, exceeded the statutory time limit of seven years for dowry demand and therefore, under the garb of alleged harassment, this allegations has been levelled against the applicant. No instigation has been caused by the applicant to the deceased to commit suicide. One girl child aged seven years has to be nurtured by the present applicant. Confinement since 8/12/2019 amounts to pretrial detention. He undertakes to cooperate in trial and to appear before the trial court as and when required and further undertakes that he would not be a source of harassment and embarrassment to the complainant party and intends to do some community service. Thus, THE HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No.5258/2020 (Surendra Singh Sikarwar alias Kallu Vs. State of M.P.) looking to the period of custody also, he is seeking bail.
Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.
Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only), with one solvent surety of the like amount to the satisfaction of Trial Court concerned.
This order will remain operative subject to compliance of the following conditions by the applicant:-
1- vkosnd Loa; }kjk fu"ikfnr can i= dh leLr fuca/kuks ,oa 'krksZ dk vuqikyu djsxkA 2- vkosnd vUos"[email protected] esa izdj.k ,oa funsZ'kkuqlkj lg;ksx djsxkA 3- vkosnd ekeys ds rF;ksa ls ifjfpr fdlh Hkh O;fDr dks izyksHku] /kedh vFkok opu nsus esa Lo;a dks fyIr ugha djsxk] tks fd mls@mldks ,sls rF;ksa dks U;k;ky; ;k iqfyl vf/kdkjh ls izdVhdj.k djus ls izofjr djs] tSlh Hkh fLFkfr gks( 4- vkosnd ftl vijk/k ds fy, nks"kh gS ml izdkj dk lekUk vijk/k dkfjr ugha djsxk A 5- vkosnd fopkj.k ds nkSjku vuko';d LFkxu dh ekWx ugh djsxkA 6- vkosnd fopkj.k U;k;ky;@vUos"k.k vf/kdkjh dh iwoZ vuqefr ds fcuk Hkkjr ugh NksMsxkA tSlh Hkh fLFkfr gks] ,oa 7- blds vfrfjDr mijksDr of.kZr tekur dk ykHk bl 'krZ ds v/khu gksxk fd vkosnd izR;sd cq/kokj vkSj xq:okj dks lqcg 9 cts ls nksigj 1 cts rd vkxkeh Ng% ekg ds fy, ftyk vLirky. ftyk eqjSuk esa viuh lsok,sa nsxk ,oa mldh Hkwfedk ckg~; foHkkx ds ejhtksa dks] MkWDVjksa ,oa dEikmUMjksa }kjk nh tkus okyh lsokvksa esa lgk;rk djus dh gksxhA mls uk rks "kY; d{k ¼vkWijs'ku fFk;sVj½ vkSj uk gh futh okMkasZ esa tkus dh vuqefr gksxh vkSj uk gh fdlh izdkj dh nokbZ ;k batsD'ku bR;kfn ejhtksa dks yxkus dh vuqefr gksxhA og fdlh Hkh izdkj ls THE HIGH COURT OF MADHYA PRADESH 3 M.Cr.C. No.5258/2020 (Surendra Singh Sikarwar alias Kallu Vs. State of M.P.) vius }kjk ejhtksa dks ladze.k vFkok vlqfo/kk ugh nsxk vkSj MkWDVj bl ckr dks lqfuf'pr djssaxs] rkfd vkosnd mDr vLirky ds fy, ,d lgk;d dh Hkwfedk fuHkk, uk fd vius fdlh d`R; ls ejhtksa vFkok MkWDVjksa@vLirky iz'kklu dks fdlh izdkj dh vlqfo/kk dkfjr djsA ;g funZs'k vkosnd dh vk;q ,oa Hkfo"; dh laHkkoukvksa dks ns[kdj fn;k x;k gS rkfd mls lekt dh eq[; /kkjk esa vkus dk ,d volj izkIr gks ldsA eq[; fpfdRld ,oa LokLF; vf/kdkjh ¼CMHO½@vLirky v/kh{kd] ftyk eqjSuk] vkosnd dks ckg~; foHkkx esa dk;Z djus dh vuqefr iznku djsaxs vkSj vkosnd dks fpfdRlk lsok,sa tSls %& lkQ lQkbZ dh O;oLFkk cuk, j[kuk] izkFkfed mipkj esa lg;ksx djuk] jftLVªs'ku dk;Z ,oa ejhtksa dh lqfo/kkvksa dks /;ku esa j[kdj fd, tkus okys dk;Z nsaxsA bu dk;ksZa dks djus ls laHkor% vkosnd dks izkFkfed fpfdRlk vFkok izkd`frd vkinkvksa ls fuiVus dh izkFkfed f'k{kk fey ldsxh] rkfd og lekt dh eq[; /kkjk esa vkus ds lkFk&lkFk vius {ks= esa vkink izca/ku Loa;lsod ¼volunteer) ds rkSj ij dk;Z dj ldsA 8- ;gkWa ;g Li"V fd;k tkrk gS fd vkosnd vLirky@vLirky iz'kklu ,oa jksfx;ksa ds fy, fdlh Hkh izdkj ds laØe.k@vlqfo/kk vFkok ijs'kkuh dk dkj.k ugha cusxk ,oa vLirky iz'kklu }kjk mlds nqO;Zogkj vFkok voKkiw.kZ vkpj.k dh tkudkjh feyus dh fLFkfr esa ;g rF; mlds tekur vkosnu dks [kkfjt djus dk vk/kkj cu ldsxkA vkosnd }kjk lq/kkj ds fy, lq>ko vkSj mlds }kjk fd, x, dk;Z dk izfrosnu] vxLr] 2020] esa izLrqr fd, tk;saxsA 9- 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 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 lacaf/kr eq[; fpfdRld vf/kdkjh dks lwfpr fd;k tk, ,oa fopkj.k U;k;ky; dks ,d ewyizfr vuqikyu ds fy, Hksth tk,A Certified copy as per rules.
(Anand Pathak) Judge jps/-
JAI PRAKASH SOLANKI 2020.02.18 14:44:46 +05'30'