Madhya Pradesh High Court
Salman Alias Sonu vs The State Of Madhya Pradesh on 14 September, 2021
Author: Anand Pathak
Bench: Anand Pathak
1
Cr.A. No.1343/2021
THE HIGH COURT OF MADHYA PRADESH
Cr. A. No.1343/2021
(Salman alias Sonu Vs. State of M.P. and another)
Gwalior, dated : 14.09.2021
Shri Suresh Agarwal, learned counsel for the appellant.
Shri Narottam Sharma, learned PP for the respondent/State
Appellant has filed this 8th criminal appeal under Section 14- A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 22.08.2019, passed by Special Judge (Atrocities), District- Gwalior, whereby bail application under Section 439 of Cr.P.C. filed on behalf of appellant has been dismissed.
Appellant has been arrested on 18.08.2019, by Police Station- Mohna, District- Gwalior, in connection with Crime No.118/2019, in relation to the offences punishable under Sections 376, 506, 201 of IPC, Sections 3(2)(V), 3(2)(V-A), 3(1)(w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Section 3/4 of the POCSO Act.
It is the submission of learned counsel for the appellant that false case has been registered against the appellant and he is suffering confinement since 18.08.2019 whereas all material prosecution witnesses have been examined and they did not support the prosecution story. It is further submitted that recently DNA report does 2 Cr.A. No.1343/2021 not conclude specifically about the appellant and report remains inconclusive, therefore, said benefit of doubt may be given to the appellant at this stage for bail purpose. Appellant also suffered more than two years of incarceration. Counsel relied upon the judgments in the cases of Aparna Bhat Vs. State of M.P. reported in 2021 SCC Online 230 and Sunita Gandharva Vs. State of M.P. reported in 2020 (3) MPLJ(Cri.)247. Confinement amounts to pretrial detention. Appellant undertakes to cooperate in investigation/trial and would not be a source of embarrassment or harassment to the complainant party in any manner in future. He would not move in the vicinity of complainant party in any manner. 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. Under these grounds, he prayed for bail.
Learned PL for the respondent/State opposed the prayer and prayed for its dismissal.
Heard learned counsel for the parties at length through and perused the documents appended thereto.
Considering the submissions advanced by learned counsel for the parties and the fact situation as well as intention of appellant to reform himself and to serve the social cause as per the spirit echoed in the order of Sunita Gandharva (Supra), but with some stringent 3 Cr.A. No.1343/2021 condition as discussed by Hon'ble Supreme Court in the case of Aparna Bhatt Vs. State of M.P. reported in 2021 SCC Online 230, without expressing any opinion on merits of the case, I deem it appropriate to allow this appeal and impugned order dated 22.08.2019 is set aside in the following terms. It is hereby directed that the appellant shall be released on bail on his furnishing a 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 appellant 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 appellant :-
1. The appellant will comply with all the terms and conditions of the bond executed by him;
2. The appellant will cooperate in the investigation/trial, as the case may be;
3. The appellant 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 Cr.A. No.1343/2021
4. The appellant shall not commit an offence similar to the offence of which he is accused;
5. The appellant will not seek unnecessary adjournments during the trial; and he will not move in the vicinity of complainant party in any manner.
6. The appellant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
7. The appellant would not be a source of embarrassment or harassment to the complainant party in any manner in future and would not move in the vicinity of complainant party in any manner and any default is made, his bail may be withdrawn.
,rn~ }kjk ;g Hkh funZsf'kr fd;k tkrk gS fd vkosnd 05 ikS/kksa dk Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mUgs 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 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^^ vkosnd fo'ks"kr% 6&8 QhV Åwaps ikS/ks@isM+ksa dks yxk;sxs rkfd os 'kh?kz gh iw.kZ fodflr gks ldsa A vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj bl U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djus gksxsaA rRi'pkr~] vxys rhu o"kZ rd gj rhu eghus esa vkosnd ds }kjk bl U;k;ky; ds le{k izxfr 5 Cr.A. No.1343/2021 fjiksVZ çLrqr dh tk,xhA o`{kksa dh çxfr ij fuxjkuh j[kuk vkosnd 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 vkosnd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ fopkj.k U;k;ky; ds le{k izR;sd rhu ekg esa izLrqr dh tk;sxhA 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 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 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 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 funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk ds dkj.k fn;k x;k gS tks LoSfPNd 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 6 Cr.A. No.1343/2021 plantation though satellite/Geo-tagging.
& The Station House Officer of the concerned Police Station is directed as follows:
1. The Station House Officer shall inform the victim about the release of the petitioner/applicant on bail and shall also supply a copy of this bail order to the victim.
2. In case of breach of any of the conditions of this order, the victim shall be free to report the matter to the Station House Officer of the concerned Police Station.
3. On receipt of any such complaint from the victim, the Station House Officer of the concerned police station, in turn, shall inform the Registry of this Court.
4. On receipt of information from the Station House Officer as aforesaid, the Registry of this Court shall list this matter under caption "Directions" before the appropriate Bench.
lacaf/kr iqfyl Fkkus ds Fkkuk izHkkjh dks fuEukuqlkj vknsf'kr fd;k tkrk gS fd % 1- Fkkuk izHkkjh ihfM+r dks ;kfpdkdRkkZ@vihykFkhZ ds tekur ij fjgkbZ ds rF; dks lwfpr djsxk rFkk tekur vkns'k dh ,d izfrfyfi Hkh miyC/k djk;sxkA 2- ;fn fdlh izdkj dk dksbZ vkns'k esa mfYyf[kr 'krksZa dk mYya?ku gksrk gS rks ihfM+r mDr rF; ds laca/k esa Fkkuk izHkkjh dks lwfpr djus ds fy, Lora= jgsxkA 3- ;fn fdlh izdkj dh ,slh f'kdk;r Fkkuk izHkkjh dks ihfM+r }kjk izkIr gksrh gS rks og rqjar bldh lwpuk bl jftLVªh dks miyC/k djk,xkA 7 Cr.A. No.1343/2021 4- tSlk fd mfYyf[kr gS] Fkkuk izHkkjh dh ,slh lwpuk izkfIr ds nkSjku jftLVªh ;g ekeyk rqjar ekUkuh; U;k;ky; ds le{k fn'kk funsZ'k ds rgr izLrqr djsxhA Appeal stands allowed and disposed of and file be consigned to the record.
Copy of this order be sent to the trial Court concerned for compliance.
(Anand Pathak) Judge Rashid Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f6324416af3985b5e9940ed4 2, pseudonym=D0D045404B6F6AB1225B3600B86B72153386BADD, serialNumber=111CC474A72B078DC9A89F3CB13BB668FD8E0E91BEDA3CB721BBD8 36D768B09C, cn=RASHID KHAN Date: 2021.09.15 10:52:53 +05'30'