Madhya Pradesh High Court
Prem Singh vs The State Of Madhya Pradesh on 4 September, 2020
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.30235/2020
(Prem Singh & Anr. Vs. State of M.P. )
Gwalior Bench: Dated 4/09/2020
Shri J.S.Rathore, learned counsel for the applicants.
Shri Poonam Chandra Soni, learned Panel lawyer for the
respondent/State.
Matter is heard through Video Conferencing. The applicants have filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicants have been arrested on 11.8.2020 by Police Station, Chinnoni, District Morena, in connection with Crime No.13/2019 for the offence punishable under Sections 147, 294, 353, 332, 186, 342, 224, 212, 216 of IPC.
It is the submission of learned counsel for the applicants that false case has been registered against them and they are suffering confinement since 11.8.2020, whereas charge-sheet has already been filed. It is further submitted that though name of the applicants figures in the FIR and statement, but no role is attributable over the applicants. Applicants have utmost respect for the uniform department, and therefore, they never think of doing such activity as alleged to have been committed by other co-accused. Confinement amounts to pretrial detention. They undertake to cooperate in trial. They further undertake to perform community service and to serve national/environmental cause to HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.30235/2020 (Prem Singh & Anr. Vs. State of M.P. ) purge their, if any. On these premises, they prayed for bail Learned counsel for the State opposed the prayer and prayed for dismissal of the bail application.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.
Considering the submissions advanced by learned counsel for the applicants as well as fact situation of the case, but without expressing any opinion on the merits of the case, this application is allowed. It is hereby directed that the applicants shall be released on bail on their furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each along with one solvent surety each of the like amount to the satisfaction of trial Court and that they will have to install Arogya Setu App, if not already installed.
In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicants, their preliminary Corona Virus test shall be conducted and if they are found negative, then the concerned local administration shall make necessary arrangements for sending the applicants to their house, and if they are found positive then the applicants shall be immediately sent to concerned hospital for their treatment as per HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No.30235/2020 (Prem Singh & Anr. Vs. State of M.P. ) medical norms. If the applicants are fit for release and if they are in a position to make their personal arrangements, then they shall be released only after taking due travel permission from local administration. After release, the applicants are further directed to strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the Covid19. If it is found that the applicants have violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take them in custody and would sent him to the same jail from where they were released.
This order will remain operative subject to compliance of the following conditions by the applicants :-
1.The applicants will comply with all the terms and conditions of the bond executed by them;
2. The applicants will cooperate in the investigation/trial, as the case may be, and make themselves available whenever required by the police authorities or by the trial Court;
3. The applicants will not indulge themselves 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 applicants shall not commit an offence similar to the HIGH COURT OF MADHYA PRADESH 4 M.Cr.C.No.30235/2020 (Prem Singh & Anr. Vs. State of M.P. ) offence of which they are accused ;
5. Applicants will not seek unnecessary adjournments during trial ;
6. The applicants will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be; and
7. The applicants will inform the SHO of concerned police station about their residential address in the said area and it would be the duty of the Public Prosecutor to send E-copy of this order to SHO of concerned police station for information.
8. Applicants shall deposit Rs.2,500/- each (Total Rs.5,000/-) in Army Central Welfare Fund having A/C No.520101236373338 of Corporation Bank, Chandani Chowk Delhi, within a period of one month from the date of their release.
9. ,rn~ }kjk ;g funZsf'kr fd;k tkrk gS fd izR;sd vkosndzx.k 2 ikS/kksa dk ¼ Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosndx.k dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ vkosndx.k fo'ks"kr% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks yxk;sxs rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosndx.k dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosndx.k ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosndx.k }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosndx.k dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds HIGH COURT OF MADHYA PRADESH 5 M.Cr.C.No.30235/2020 (Prem Singh & Anr. Vs. State of M.P. ) laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkonsd x.k } kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k ^^ 'kh"kZ ds varxZr j[kk tk,xkA o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosndx.k dh vksj ls dh xbZ dksbZ Hkh pwd vkosndx.k dks tekur dk ykHk ysus ls oafpr dj ldrh gSA vkosndx.k dks viuh ilan ds LFkku ij bu ikS/kksa@isMksa dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrs gS] vU;Fkk vkosndx.k dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA 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 ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ Application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for compliance, if possible from the office of this Court.
Certified copy/ e-copy as per rules/directions.
(Anand Pathak) Judge ms/-
MADHU Digitally signed by MADHU SOODAN
PRASAD
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
SOODAN
COURT OF MADHYA PRADESH BENCH
GWALIOR, postalCode=474011,
st=Madhya Pradesh,
2.5.4.20=d6b55bd7b8b095e45b0d58a876
PRASAD
e9dd057f98aa4a26968acc4ea58035d05b0
084, cn=MADHU SOODAN PRASAD
Date: 2020.09.05 11:57:16 -07'00'