Madhya Pradesh High Court
Ram @ Ramkali Kinnar @ Shriram Kushwah vs State Of Mp on 2 July, 2021
Author: Anand Pathak
Bench: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 31798/2021
Ram @ Ramkali Kinner Vs. State of M.P.
Gwalior Bench:
Dated :02.07.2021
Shri Chandra Bhan Pandit, learned counsel for the applicant.
Ms. Kalpana Parmar, learned PL for the respondent/State.
Heard learned counsel for the parties through video conferencing.
The applicant has filed this third application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 23.07.2020 by Police Station-Janankganj, District Gwalior, in connection with Crime No.447/2020, registered for offence under Sections 365 of IPC and Section 11/13 of M.P.D.V.P.K Act.
It is the submission of learned counsel for the applicant that he is suffering confinement since 23.07.2020 and material prosecution witnesses including the victim have been examined. Therefore, chance of tempering with evidence/witnesses is remote. He undertakes to cooperate in trial and would not be a source of imbarrassment and harrassment to the complainant party in any manner and shall not move in their vicinity. He further intends to perform community service voluntarily by serving the environment and National/Social cause by contributing his part voluntarily to purge his misdeeds and to reform himself and to indugle in creative 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 31798/2021 Ram @ Ramkali Kinner Vs. State of M.P. pursuits. Looking to the challenging period of Covid-19 Pandemic, prayer for bail has been made.
Counsel for the State opposed the prayer and prays for dismissal of application.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.
Considering the fact situation especially the period of custody as well as in view of the challenging situation of Covid-19 pandemic, this Court intends to allow the present application and 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 of the like amount to the satisfaction of trial Court.
After release, the applicant is further directed to strictly follow all the instructions which may be issued by the Central Government/State Government or Local Administration for combating the COVID -19 pandemic.
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 3 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 31798/2021 Ram @ Ramkali Kinner Vs. State of M.P. conditionsof 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 shall not commit an offence similar to the offence of which he is accused;
5. The applicant shall regular appear in the trial Court and shall not seek unnecessary adjournments during the trial; and;
6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
7. Applicant shall cooperate in trial and shall not commit same nature of offence in future.
8. Applicant shall not to be a source of imbarrassment and harrassment to the complainant party in any manner at any point of time and shall not move in their vicinity
9. ,rn~ }kjk muds vfHkHkk"kd }kjk nh xbZ opu ds vuqlkj ;g Hkh ;g funZsf'kr fd;k tkrk gS fd vkosnd 02 ikS/kksa dk ¼ Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa 4 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 31798/2021 Ram @ Ramkali Kinner Vs. State of M.P. dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA"^^
10. vkosnd fo'ks"kr% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsa A rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A
11. o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO;
gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; 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, 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
12. 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
13. 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] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA
14. 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 5 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 31798/2021 Ram @ Ramkali Kinner Vs. State of M.P. 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 ,oa 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" "
It is expected from the applicant that he shall submit photographs by downloading the mobile application (App) prepared at the instance of High Court for monitoring the plantation though satellite/Geo-tagging.
Copy of this order be sent to the trial Court concerned for compliance, if possible, from the office of this Court.
Certified copy/ e-copy as per rules/directions.
(Anand Pathak) Judge neetu SMT NEETU SHASHANK 2021.07.05 11:29:00 +05'30'