Shahisram vs The State Of Madhya Pradesh on 28 February, 2022

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Madhya Pradesh High Court

Shahisram vs The State Of Madhya Pradesh on 28 February, 2022

Bench: Vivek Agarwal

                                                                     1
                            IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                              BEFORE
                                                HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                      ON THE 28th OF FEBRUARY, 2022

                                            MISC. CRIMINAL CASE No. 7227 of 2022

                                 Between:-
                                 SHAHISRAM S/O SHRI GYAN SINGH , AGED ABOUT
                                 30   YEARS, OCCUPATION: LABOUR VILLAGE
                                 FITARI P.S. SAMNAPUR TEHSIL AND DISTT.
                                 DINDORI (MADHYA PRADESH)

                                                                                                            .....PETITIONER
                                 (NONE FOR APPLICANT )

                                 AND

                                 THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION SAMNAPUR DINDORI (MADHYA
                                 PRADESH)

                                                                                                        .....RESPONDENTS
                                 (BY SHRI JITENDRA SHRIVASTAVA, PL FOR STATE )

                              This bail application coming on for hearing this day, the court passed the
                      following:
                                                                      ORDER

None for the applicant.

Shri Jitendra Shrivastava, learned PL for the respondent/State.

Applicant/Shahisram has filed this first bail application under Section 439 of CrPC in connection with Crime No.605/2021 under Sections 363, 366, 370(5), 34 of IPC and section 75, 79, 84 of Juvenile Justice (Child Care and Custody) Act, 2015 registered at police station Sanmapur District Dindori (M.P) and applicant is in custody since 23/12/2021.

Nobody appeared for applicant on 11/02/2022 also. Taking this fact into consideration that case diary is available, application is perused with the help of Panel Lawyer.

Shri Jitendra Shrivastava submits that there is serious charge of child trafficking inasmuch as as per prosecution story 12 juveniles from village Pitara were taken for the purpose of engaging them as a labourers to Karnataka where they were beaten and illegally detained. They were not allowed to return back to their home, when guardians of the children along with NGO Jan Sahas Sanstha lodged a complaint when police had taken steps to secure custody of juvenile children.

Signature Not SAN Verified On going through the FIR, case diary and impugned order, and considering the fact that investigation is Digitally signed by not complete, this is not a fit case to enlarge applicant on bail at this stage. Therefore application fails TARUN KUMAR SALUNKE Date: 2022.02.28 18:04:57 IST 2 and is dismissed. (VIVEK AGARWAL) JUDGE tarun

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