Madhya Pradesh High Court
Sanjay Rawat vs The State Of Madhya Pradesh on 11 June, 2020
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.12344/2020
(Sanjay Rawat Vs. State of M.P. )
Gwalior Bench:
Dated :11/06/2020
Shri Jitendra Kumar Tyagi, learned counsel for the applicant.
Shri C.P.Singh, learned PL 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. 62/2020 registered at Police Station Kotwali, Distrit Shivpuri in relation to the offences punishable under Sections 323, 327, 329, 294, 147, 148, 149 and 506 of IPC.
It is the submission of learned counsel for the applicant that applicant is apprehending his arrest on the basis of offence registered against him as referred above. It is further submitted that on 4/2/2020, a case has been registered at the instance of applicant's friend Deva Rawat and applicant accompanied him for lodging the complaint, therefore, in retaliation thereof, this case has been registered at the instance of complainant party on 6/2/2020. Applicant is not of criminal background. Confinement would bring social dispute and personal inconvenience. He undertakes not to be source of embarrassment or harassment to the complainant party in any manner and further undertakes to cooperate in investigation/trial. He further undertakes to serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. On these grounds, prayer for anticipatory bail is made out.
HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.12344/2020 (Sanjay Rawat Vs. State of M.P. ) Counsel for the State opposed the prayer and prayed for rejection of bail application.
Considering the submissions and looking to the COVID-19 situation, 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
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.12344/2020 (Sanjay Rawat Vs. State of M.P. )
8. Applicant shall deposit Rs.2,000/- within a month in PM CARES Fund having Account Number : 2121PM20202, IFSC Code: SBIN0000691, SWIFT Code : SBININBB104, Name of Bank & Branch : State Bank of India, New Delhi Main Branch from the date of passing of this order.
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.
(Anand Pathak) Judge jps/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH PRAKASH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf SOLANKI 179cec865c7633f4cfb9e38ce14fcbb05 b9522a, cn=JAI PRAKASH SOLANKI Date: 2020.06.12 11:45:08 +05'30'