Madhya Pradesh High Court
Virendra Singh @ Veeran vs The State Of Madhya Pradesh on 23 June, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
01 M.Cr.C. No.17283/2020
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 17283/2020
(Virendra Singh @ Veeran vs. State of M.P. )
Gwalior, Dated: 23/06/2020
Shri Rajiv Sharma, learned counsel for the applicant.
Shri Purushottam Rai, learned Panel Lawyer for
respondent/State.
Matter is heard through Video Conferencing.
I.A. No. 4875/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
This is second application under Section 439 of CrPC for grant of bail.
The applicant has been arrested on 24/1/2020 in connection with Crime No.324/2014 registered at Police Station Shamshabad, District Vidisha (M.P.) for offences punishable under Sections 420, 467, 468, 471, 201, 34 of IPC.
It is submitted by learned counsel for the applicant - Virendra Singh @ Veeran that this is second bail application of the applicant. Earlier bail application (MCRC No. 8472/2020) was dismissed on merits by this Court on 29.2.2020 with the observation that "at this stage, this Court is not inclined to grant bail to the present applicant". Thereafter, sufficient incarceration has been suffered by the applicant. The complainant and present applicant are real brothers and after death of their father the property has been divided between the complainant and applicant. The dispute is between two brothers. Till 02 M.Cr.C. No.17283/2020 date no handwriting expert's report has been received in this case. The trial will take its own time as normal functioning of the Courts is hampered due to present COVID-19 condition. Hence, prayed for grant of bail to the applicant. He further undertakes to abide by all the terms and conditions of guidance, 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.
Learned counsel for the State has vehemently opposed the prayer and submitted that prima facie case is made out against the present applicant. Earlier bail application of the applicant has been rejected on merits, thereafter there is no changed circumstance under which this second bail application could be considered. Therefore, prayed to reject the bail application.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the available record.
The Supreme Court by order dated 23-3-2020 passed in the case of IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU W.P. (C) No. 1/2020 has directed all the States to constitute a High Level Committee to consider the release of prisoners in order to decongest the prisons. The Supreme Court has observed as under :
03 M.Cr.C. No.17283/2020
"The issue of overcrowding of prisons is a matter of serious concern particularly in the present context of the pandemic of Corona Virus (COVID
- 19).
Having regard to the provisions of Article 21 of the Constitution of India, it has become imperative to ensure that the spread of the Corona Virus within the prisons is controlled. We direct that each State/Union Territory shall constitute a High Powered Committee comprising of (i) Chairman of the State Legal Services Committee, (ii) the Principal Secretary (Home/Prison) by whatever designation is known as, (ii) Director General of Prison(s), to determine which class of prisoners can be released on parole or an interim bail for such period as may be thought appropriate. For instance, the State/Union Territory could consider the release of prisoners who have been convicted or are under trial for offences for which prescribed punishment is up to 7 years or less, with or without fine and the prisoner has been convicted for a lesser number of years than the maximum. It is made clear that we leave it open for the High Powered Committee to determine the category of prisoners who should be released as aforesaid, depending upon the nature of offence, the number of years to which he or she has been sentenced or the severity of the offence with which he/she is charged with and is facing trial or any other relevant factor, which the Committee may consider appropriate."
In view of the aforesaid, considering the fact that earlier bail application was rejected by this Court on 29.2.2020, the applicant is in custody since 24.1.2020, due to present COVID-19 condition normal functioning of the Courts is adversely affected and the matter is between two brothers, in the interest of justice, the application is allowed and it is hereby directed that applicant shall be released on bail on his furnishing personal bond of Rs.75,000/- (Rupees Seventy Five Thousand only) with one solvent surety of the like amount to 04 M.Cr.C. No.17283/2020 the satisfaction of the Court concerned for his regular appearance before the Court concerned on the dates fixed by it.
In view of COVID-19 pandemic, the Jail Authorities are directed that before releasing the applicant, his/her Corona Virus test shall be conducted and if it is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his house, and if the test is found positive then the applicant shall be immediately sent to concerning hospital for his treatment as per medical norms. If the applicant is found fit for release and if he is in a position to make her personal arrangements, then he shall be released only after taking due travel permission from local administration. After release, the applicant is 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 applicant has 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 him in custody and would send him to the same jail from where he was released.
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 05 M.Cr.C. No.17283/2020 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 move in the vicinity of complainant party 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; and
7. The applicant will inform the SHO of concerned police 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.
Application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned for compliance.
Certified copy/ e-copy as per rules/directions.
(Rajeev Kumar Shrivastava)
vpn Judge
VIPIN KUMAR
AGRAHARI
2020.06.23
18:56:50 +05'30'
VALSALA
VASUDEVAN
2018.10.26
15:14:29 -07'00'