Madhya Pradesh High Court
Karan @ Arvind vs The State Of Madhya Pradesh on 14 July, 2021
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH
1 M.Cr.C.No.32034/2021
(Karan alias Arvind Vs. State of M.P.)
Gwalior Bench: Dated -14/07/2021
Shri Kuldeep Thapak, learned counsel for the applicant.
Shri B.M. Shrivastava, learned PP for the respondent/State.
With consent heard finally through video conferencing. This is the first application preferred by the applicant under Section 438 of Cr.P.C. wherein he is apprehending his arrest in a case registered at Crime No.211/2021 at Police Station Bhitarwar District Gwalior for the offence under Sections 336, 447, 394, 395 of IPC and Section 11/13 of MPDVPK Act.
It is submitted by learned counsel for the applicant that he is apprehending his arrest because of registration of offence referred above. It is further submitted that earlier vide crime No.209/2021 just a day before the date of incident of present case, complainant party inflicted injuries through gun shot over the present applicant party and one of the members of the applicant party; Natthu Gurjar sustained gun shot injury (pellets) and his medical report indicates the said fact. In retaliation thereof, complainant party has filed this case against the present applicant to wreak vengeance and to exert pressure. No cartridge or spent bullets is being recovered from the crime spot nor any Katta has been seized from the possession of the applicant. Applicant does HIGH COURT OF MADHYA PRADESH 2 M.Cr.C.No.32034/2021 (Karan alias Arvind Vs. State of M.P.) not bear any criminal record. Counsel for the applicant fairly submits that applicant intends to cooperate in investigation as well as in trial and would not be source of harassment and embarrassment in any manner to the complainant party. Confinement would bring social disrepute and personal inconvenience. Further looking to the situation of pandemic, he intends to serve the National/Social/Environmental cause voluntarily, in case bail is granted.
Learned counsel for the State opposed the prayer made by the applicant and submitted that investigation is going on, therefore, the application for anticipatory bail be dismissed.
Heard learned counsel for the parties through video- conferencing and case diary perused.
Considering the facts and circumstances of the case and looking to the COVID -19 situation, but without expressing opinion on merits of the case, I deem it appropriate to allow this application under Section 438 of Cr.P.C.. It is hereby directed that in the event of arrest, the applicant shall be released on bail on furnishing personal bond of Rs.50,000/-(Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of Investigating Officer/Investigating Agency.
This order will remain operative subject to compliance of HIGH COURT OF MADHYA PRADESH 3 M.Cr.C.No.32034/2021 (Karan alias Arvind Vs. State of M.P.) 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 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 be a source of embarrassment or harassment to the complainant party in any manner 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;
7. Applicant shall mark his attendance every Sunday and Thursday of every week from 10:30 am to 2:00 pm before the concerned Police Station for investigation purpose till filing of charge-sheet.
8. Applicant shall not move in the vicinity of complainant HIGH COURT OF MADHYA PRADESH 4 M.Cr.C.No.32034/2021 (Karan alias Arvind Vs. State of M.P.) party and he would not be source of harassment and embarrassment to the complainant party in any manner.
9. Looking to the undertaking and intent of the applicant and looking to the fact that water is depleting day by day and this area is anticipated to come under Zero Day zone, it is imperative that applicant must install Water Harvesting System or Water Recharge System in his house in which he is residing within one month from today, if he has not installed the system already. If he has installed the system already, then he shall have to submit proof and photographs regarding this before the trial Court. Applicant shall seek necessary permission required, if any, in this regard from the concerned departments including District Collector, Gwalior, Municipal Corporation, Gwalior and local authorities shall facilitate and cooperate in this regard for installation of water recharge/ harvesting system. Applicant shall have to maintain the said system in future on regular basis. After installation of system, applicant shall submit a report and compliance certificate (if required), as well as photographs in this regard before the registry of this Court, which shall be placed before this Court under the caption "Direction".
This direction is being given by this Court in peculiar fact situation and looking to the intent and desire of the applicant to do some work for the betterment of Environment and Community. It is earnestly expected that this act of applicant would create an atmosphere of awareness in the public regarding water conservation.
HIGH COURT OF MADHYA PRADESH 5 M.Cr.C.No.32034/2021 (Karan alias Arvind Vs. State of M.P.)
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11. 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 through satellite/Geo- Tagging.
E- copy of this order be sent to the District Collector, Gwalior, Municipal Corporation, Gwalior and trial Court concerned for information and necessary compliance.
Application stands allowed and disposed of. Certified copy/ e-copy as per rules/directions.
(Anand Pathak) Judge Anil* Digitally signed by ANIL KUMAR ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH CHAURASIY COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, A 2.5.4.20=8512f40a1a9eaa50b6802d068 b51dae27e84c266b09d283f0799e67cd c7df50f, cn=ANIL KUMAR CHAURASIYA Date: 2021.07.15 07:49:31 -07'00'