Madhya Pradesh High Court
Satish Dhakad vs State Of Madhya Pradesh on 13 July, 2020
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.22394/2020
(Satish Dhakad Vs. State of M.P. )
Gwalior Bench:
Dated :13/07/2020
Shri R.K.Sharma, learned senior counsel with Shri
M.K.Chaudhary, counsel for the applicant.
Shri Rohit Mishra, learned Additional Advocate General for the
respondent/State.
Heard the counsel for the parties through Video Conferencing.
The applicant has filed this first bail application u/S.438, Cr.P.C. for grant of bail. Applicant is apprehending his arrest in respect of registration of crime No.73/2020 registered at Police Station Chinnoni, District Morena, in relation to the offences punishable under Sections 341, 294, 323, 506, 147, 148, 149, 327, 427 and 325 of IPC.
It is the submission of learned counsel for the applicant that he is apprehending his arrest on the basis of registration of a false case.
Except offence under Section 327 of IPC, all other offences are bailable. Contents of the FIR indicate that ingredients of offence under Section 327 of IPC were missing, but later on, incorporated in statement under Section 161 of Cr.P.C. Applicant is a Government Teacher and confinement would bring social disrepute as well as professional inconvenience. He undertakes to cooperate in investigation and to perform community service. On these grounds, he prayed for anticipatory bail.
Counsel for the State opposed the prayer and prayed for HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.22394/2020 (Satish Dhakad Vs. State of M.P. ) rejection of bail application.
Considering the submissions advanced by learned counsel for the applicant as well as fact situation of the case, but without expressing any opinion on the merits of the case, this Court is inclined to allow the application under Section 438 of Cr.P.C. It is directed that applicant shall be released on bail in case of his arrest on furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of Arresting Authority/Investigating Officer.
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 him/her from disclosing such facts to the Court or to the Police Officer, as the case may be.
4. The applicant will not commit an offence similar to the offence of which he is accused;
5. The applicant will not seek unnecessary adjournments during the trial and will not move in the vicinity of the complainant party;
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 appear before the investigation officer as and when required and would cooperate in the investigation.
HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No.22394/2020 (Satish Dhakad Vs. State of M.P. )
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Certified copy/ e-copy as per rules/directions.
(Anand Pathak) Judge ms/-
MADHU SOODAN PRASAD 2020.07.14 11:57:45 -07'00'