Madhya Pradesh High Court
Santosh Kumar @ Panda vs The State Of Madhya Pradesh on 30 January, 2023
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT J A B A L P U R
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 30th OF JANUARY, 2023
MISC. CRIMINAL CASE No. 2890 of 2023
BETWEEN:-
1. SANTOSH KUMAR @ PANDA S/O LATE
BALKARAN CHAUDHARY, AGED ABOUT 23
YEARS, OCCUPATION: AGRICULTURIST
2. SHANKAR S/O LATE BALKARAN
CHAUDHARY, AGED ABOUT 20 YEARS,
OCCUPATION: AGRICULTURIST
BOTH R/O SON MAUHRI POLICE STATION
KOTWALI ANUPPUR, DISTRICT ANUPPUR
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI SANJEEV SAXENA - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH THE POLICE STATION KOTWALI
DISTRICT ANUPPUR (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI AKSHAY NAMDEO - ADVOCATE)
This application coming on for admission this day, the court passed
the following:
2
ORDER
The applicants have filed this FIRST bail application u/S 439 Cr.P.C. for grant of bail. Applicant No.1 and applicant No.2 have been arrested on 28.09.2022 and 29.09.2022 respectively by Police Station Kotwali, District Anuppur in connection with Crime No. 370/2022, for the offences punishable under Sections 294, 323, 506, 307, 34 of the IPC.
At the outset, learned counsel for the applicants seeks withdrawal of application so far as applicant No. 2 Shankar is concerned.
Prayer noted.
The application stands withdrawn so far as applicant No.2 Shankar is concerned.
Learned counsel for the applicant prays for bail so far as applicant No.1 Santosh Kumar @ Panda is concerned.
It is submitted by the learned counsel for the applicant that the applicant is suffering confinement since 28.09.2022 and charge-sheet has already been filed. Applicant does not bear any criminal record. It is further submitted that the role of the applicant is confined to inflicting lathi blows to injured Radheshyam who sustained simple injuries. Confinement amounts to pre-trial detention. He undertakes to 3 cooperate in trial and will abide by all the terms and conditions as imposed by this court. He further undertakes to perform community service to purge his misdeeds if any and to save National/Environmental/Social Cause. Under these grounds, counsel prayed for bail.
Learned Government Advocate for the State opposed the prayer and prayed for its dismissal.
Heard learned counsel for the parties at length and perused the case diary.
Considering the above submissions advanced by the learned counsel for the parties and the fact situation, a chance be given to the applicant for course correction, therefore, without commenting on the merits of the case, and 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, the application is allowed so far as applicant No.1 is concerned.
It is hereby directed that the applicant No.1 Santosh Kumar @ Panda shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court.
This order will remain operative subject to compliance of the following conditions by the applicant :-
41. 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 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;
7. The applicant shall not involve in any criminal activity in future and would participate in creative pursuits.
8. 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 so far as applicant No.1 is concerned and disposed of.
A copy of this order be sent to the trial Court concerned for compliance and information.
Certified copy as per rules.
(ANAND PATHAK) JUDGE Vikram VIKRAM SINGH 2023.01.31 10:37:43 +05'30'