Madhya Pradesh High Court
Manish Parte @ Anand Kumar Dhurve vs The State Of Madhya Pradesh on 17 April, 2023
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
ON THE 17 th OF APRIL, 2023
MISC. CRIMINAL CASE No. 15568 of 2023
BETWEEN:-
MANISH PARTE @ ANAND KUMAR DHURVE S/O
SHIVRAT DHURVE, AGED ABOUT 19 YEARS,
OCCUPATION: STUDENT R/O VILLAGE S ILGHITI
POLICE STATION AND TEHSIL GHUGHARI DISTRICT
MANDLA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI DURGESH SINGRORE-ADVOCATE )
AND
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION MANDLA DISTRICT MANDLA (MADHYA
PRADESH)
.....RESPONDENTS
(BY MS. NALINIG GURANG-PANEL LAWYER )
This application coming on for admission this day, the court passed the
following:
ORDER
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No. 0163/2023 dated 28.02.2023, registered at P.S.-Mandla, District Mandla (M.P.) for commission of offence under Sections 417, 419, 420, 370, 120-B and 511 of IPC. He is in detention since 01.03.2023.
A s per the prosecution case, on 09.01.2023, Devanti Tekama and her friend Ranjana received a call on her mobile number through one IPS Manish Parte and asked whether they have to serve in police and were asked to send Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 4/18/2023 2:11:11 PM 2 their Adhar-card and mark-sheet of Class-XII. They forwarded the same. After some days he sent some questions on their whatsapp number and directed them to send the answers of those questions in answer-sheet on whatsapp. Complainant Ranjana and Devanti wrote the questions in the answer-sheets and forwarded the same on the whatsapp contact number of the applicant. A message was sent to them by applicant informing that they have been selected in Railway and they have to undergo for training for a month at Delhi. He asked them to meet at Nagpur bus stand on 15.03.2023. They informed the same to her landlady stating that they have got employment and they would be leaving for Delhi on 15.03.2023. Landlady made them aware about the forgery and told them that jobs are not so easily available. Landlady took the mobile number of that man and talked to so called IPS Manish Parte, who introduced himself as Anand Dhurve resident of village Silgitti. Landlord informed them that Anand Dhurve is not an IPS officer and was committing fraud with them and was attempting to take them for human trafficking. FIR was registered.
Learned counsel for the applicant has submitted that applicant has not committed any offence. He is innocent. He has been falsely implicated. Applicant is only 19 years old young boy with no criminal background. After investigation, charge-sheet has been filed.Trial of the case will take considerable time. Therefore, it has been prayed that applicant be released on bail.
On the other hand, learned counsel for the State has opposed the grant of bail to the applicant.
I have gone through the case diary and material available on record. Undoubtedly, messages of selection have been sent by the applicant but having taken into consideration the fact that after investigation charge-sheet has been Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 4/18/2023 2:11:11 PM 3 filed and aplicant is a first offender, without expressing any opinion on merits of the case, I am of the view that it is a case in which applicant/accused may be released on bail as trial of the case will take considerable time. Consequently, this first bail application under Section 439 of the Code of Criminal Procedure for grant of bail filed on behalf of applicant, stands allowed.
I t is directed that applicant-Manish Parte alias Anand Kumar Dhurve be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the concerned Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial. He shall abide by all the conditions enumerated under Section 437(3) of Cr.P.C.
This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Certified copy as per rules.
(DINESH KUMAR PALIWAL) JUDGE kundan Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 4/18/2023 2:11:11 PM