Madhya Pradesh High Court
Mr. Harvinder Singh vs The State Of Madhya Pradesh on 8 September, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 8th OF SEPTEMBER, 2022
MISC. CRIMINAL CASE No. 43342 of 2022
BETWEEN:-
MR. HARVINDER SINGH S/O SHRI
GURUCHARAN SINGH, AGED ABOUT 37
YEARS, OCCUPATION: AGRICULTURIST, R/O-
GRAM SHANKARPUR THANA KATNIPURA
(RAIPURA), DISTRICT BHIND (MADHYA
PRADESH)
.....APPLICANT
(BY MS. MONICA MISHRA - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION SIHONIYA DISTRICT
MORENA (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI P.P.S. VAJEETA - PUBLIC PROSECUTOR)
This application coming on for hearing this day, the court passed
the following:
ORDER
The applicant has filed this FIRST bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 29.08.2022 by Police Station- Sihoniya, District- Morena, in connection with Crime No.114/2022, for the offence punishable under Sections 306, 370, 201, 34 of the IPC and Section 16/20 of the Bonded Labour System (Abolition), 2 Act 1976.
It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 29.08.2022 (date of arrest has wrongly been mentioned in the bail application as 29.09.2022). Applicant was not arrested rather he surrendered himself before the course of justice. His only source of implication primarily is memo prepared under Section 27 of the Evidence Act of co-accused Gurucharan Sing Gill. Ingredients of Sections 16/20 of the Bonded Labour System (Abolition) Act, 1976 are not applicable and apparently, parameters as defined in Section 2(g) of the Bonded Labour System (Abolition) Act are not attracted. No ingredients of abetment as per Section 107 of IPC exists per se. No custodial interrogation is required. Applicant does not bear any criminal record. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would himself available as and when required. He would not be a source of embarrassment or harassment to the complainant. Applicant intends to perform some community service to purge himself out of the guilt felt by him and to serve national / environmental / social cause. Under these grounds, counsel prayed for grant of bail.
Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this bail application.
Heard learned counsel for the parties and perused the documents appended.
Considering the submissions advanced by the learned counsel for 3 the parties and the fact that no custodial interrogation is required in respect of allegations, therefore, a chance be given to him for course correction, 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. 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 one solvent surety in the like amount to the satisfaction of trial Court.
This order shall remain operative subject to compliance of the following conditions by the applicant :-
1. The applicant shall comply with all the terms and conditions of the bond executed by him;
2. The applicant shall cooperate in the investigation/trial, as the case may be;
3. The applicant shall 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 shall not seek unnecessary adjournments during the trial;
6. The applicant shall not leave India without previous 4 permission of the trial Court/Investigating Officer, as the case may be;
9. 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.
A copy of this order be sent to the trial Court concerned for compliance and information.
Certified copy as per rules.
(Anand Pathak) Judge Rashid