Madhya Pradesh High Court
Bhagwat Singh Baghel vs The State Of Madhya Pradesh on 5 October, 2020
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.37392/2020
(Bhagwat Singh Baghel Vs. State of M.P.)
Gwalior Bench:Dated -05/10/2020
Shri Harshit Sharma, learned counsel for the applicant.
Shri Rohan Sharma, learned PL for the respondent/State.
Matter is heard through Video Conferencing. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 02-08- 2020 by Police Station Alampur, District Bhind in connection with Crime No.87/2020 registered for offence punishable under Sections 363, 366, 366-A, 376DA of IPC and Sections 5/6 of POCSO Act.
It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 02-08-2020 whereas charge-sheet has already been filed. It is further submitted that prosecution story indicates an improbable event wherein without raising any alarm prosecutrix got alighted by the applicant from first floor to ground floor and thereafter committed rape. Medical report belies the allegations. In rainy season, it is highly improbable that mother of prosecutrix continued to sleep over terrace whereas as per her own submission in FIR, drizzle started. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) grounds also. He further undertakes not to be source of embarrassment and harassment to the complainant party in any manner and would not move in the close proximity of the prosecutrix and would cooperate in investigation/trial. He further undertakes to abide by all the terms and conditions of guidelines, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Applicant further undertakes to perform community service to purge his misdeed, if any and to serve National /Environmental/Social cause on his own volition.
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.
After considering the rival submissions as well as considering the peculiar fact situation, wherein, we are facing wrath of pandemic COVID-19, this Court is of the considered opinion that applicant deserves to be released on bail.
Considering the fact situation of the case and the HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) challenging time of COVID-19 pandemic, but without commenting on the merits of the case, 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) alongwith one solvent surety of like amount to the satisfaction of trial Court and that he 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 applicant, his preliminary Corona Virus test shall be conducted and if he is found negative, then he be released and if he is found positive then the applicant shall be immediately sent to concerned hospital for his treatment as per medical norms. After release, the applicant shall 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 applicant has violated any of the instructions of the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and Police Authorities shall immediately take him in custody and would sent him to the same jail from where he was released.
This order will remain operative subject to compliance of HIGH COURT OF MADHYA PRADESH 4 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) the following conditions by the applicants :-
1.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 be a source of embarrassment or harassment to the complainant party in any manner and 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. Applicant shall not be source of harassment and embarrassment to the prosecutrix in any manner and he shall not move in the close proximity of prosecutrix.
8. The applicant will inform the SHO of concerned police HIGH COURT OF MADHYA PRADESH 5 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) station about his 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.
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vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, HIGH COURT OF MADHYA PRADESH 6 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) funZsf'kr fd;k tkrk gS ,oa vkonsd }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 vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA vkosnd 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 pkgrk gS] rks og vius Loa; ds O;; ij ;g djus ds fy;s Lora= gksxkA 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^^ HIGH COURT OF MADHYA PRADESH 7 M.Cr.C.No.37392/2020 (Bhagwat Singh Baghel Vs. State of M.P.) ;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA E- copy of this order be sent to the trial Court concerned for compliance, if possible, for the office of this Court.
Certified copy/ e-copy as per rules/directions. Application stands allowed and disposed of.
(Anand Pathak)
Judge
Anil*
ANIL Digitally signed by ANIL KUMAR
CHAURASIYA
DN: c=IN, o=HIGH COURT OF
KUMAR
MADHYA PRADESH BENCH GWALIOR,
ou=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR,
postalCode=474001, st=Madhya
CHAURASI Pradesh,
2.5.4.20=8512f40a1a9eaa50b6802d0
68b51dae27e84c266b09d283f0799e
YA
67cdc7df50f, cn=ANIL KUMAR
CHAURASIYA
Date: 2020.10.06 11:05:36 -07'00'