Madhya Pradesh High Court
Sonu Vanshkar vs The State Of Madhya Pradesh on 7 December, 2023
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT G WA L I O R
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 7th OF DECEMBER, 2023
MISC. CRIMINAL CASE No. 53145 of 2023
BETWEEN:-
SONU VANSHKAR S/O SHRI MUNNA, AGED
28 YEARS, R/O VILLAGE SEMAI TEHSIL AND
DISTRICT DATIA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI ASHFAQ KHAN - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION SINAVAL
DISTRICT DATIA (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI R.S. KUSHWAH- DY. ADVOCATE GENERAL)
This application coming on for admission this day, the court
passed the following:
ORDER
The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 16.08.2023 by Police Station- Sinaval, District Datia, in connection with Crime No.76/2022, for the offence punishable under Sections 395 of IPC and Section 11/13 2 of MPDVPK Act, and Section 25/27 of Arms Act.
2. 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 16.08.2023 and charge-sheet has already been filed. Source of implication of applicant is memo under Section 27 of the Evidence Act. He bears criminal record of eight cases but they are not of serious denominations and even otherwise he learnt the lesson hard way and would mend his ways and would not involve in criminal activities in future. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He shall not be a source of embarrassment or harassment to the complainant party. 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 circumstances, his case may be considered for grant of bail.
3. Learned Deputy Advocate General for the State opposed the prayer and submitted that applicant bears criminal record of eight cases.
4. Heard learned counsel for the parties at length and perused the documents appended.
5. Considering the submissions advanced by the learned counsel for the parties, period of custody and fact situation, a chance be given to the applicant 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 3 applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety in the like amount to the satisfaction of trial Court.
6. This order will remain operative subject to compliance of the following conditions by the applicant :-
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 the are 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 be a source of embarrassment or harassment to the complainant party.
8. The applicant shall mark his presence on 1st and 15 th of every month before the police station concerned between 10.30 am to 2.00 pm till conclusion of trial.
9. Applicant shall not move in the close vicinity of the 4 complainant party and shall not be a source of embarrassment and harassment to them in any manner otherwise benefit of bail shall immediately be recalled.
10. 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.
11. Applicant shall not try to temper evident/witnesses and shall not try to intimidate complainant party/any person acquainted with facts of the case, personally, through other persons or through mobile.
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7. It is expected from the applicant that he shall submit photographs by downloading the mobile application (NISARG App) 6 prepared at the instance of High Court for monitoring the plantation through satellite / Geo-tagging / Geo-fencing.
8. Application stands allowed and disposed of.
9. A copy of this order be sent to the trial Court concerned for compliance and information.
Certified copy as per rules.
(ANAND PATHAK) JUDGE vishal VISHAL Digitally signed by VISHAL UPADHYAY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH UPADH GWALIOR, 2.5.4.20=5d5050008f4c040023a64cb030d9 c80d25cbf5f3eb4f56fa864a20db4fbe3d3e, postalCode=474001, st=Madhya Pradesh, serialNumber=637E939E833627AE8CC13D YAY 85E5F2383A287E83C6CDFA6347A00E4827 72314FE9, cn=VISHAL UPADHYAY Date: 2023.12.07 19:21:07 +05'30'