Madhya Pradesh High Court
Mukesh Kanjar vs The State Of Madhya Pradesh on 5 July, 2021
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1
The High Court Of Madhya Pradesh
MCRC-30201-2021
(MUKESH KANJAR Vs THE STATE OF MADHYA PRADESH)
Gwalior, Dated:-05/07/2021
Heard through Video Conferencing.
Shri Vipin Babu Sharma, learned counsel for the applicant.
Shri R.S. Kushwah, learned Deputy Advocate General for the
respondent/State.
This is the first bail application u/S.439 of Cr.P.C filed by the applicant for grant of bail.
The applicant has been arrested on 30/05/2021 in connection with Crime No.284/2021 registered at Police Station Dehat, Ganjbasouda, District Vidisha for offence under Sections 49-A of Excise Act.
It is submitted by learned counsel for applicant- Mukesh Kanjar that the applicant has not committed any offence. He has falsely been implicated. He is in custody since 30/05/2021. As per prosecution story, five liters illicit liquor has been recovered from the possession of present applicant. There is no criminal antecedents against the present applicant. Investigation is complete and charge- sheet has been filed. Trial will take its own time. Hence, prayed for grant of bail to the applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical 2 The High Court Of Madhya Pradesh MCRC-30201-2021 (MUKESH KANJAR Vs THE STATE OF MADHYA PRADESH) distancing.
Per contra, learned State counsel opposed the bail application and has submitted that the case is registered under Section 49-A of I.P.C. and five liters liquor has been seized from the possession of present applicant which is unfit for human consumption. Considering the gravity of offence, prayed to reject the bail application.
Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the case diary.
Considering the facts and circumstances of this case, without commenting upon the merits of this case, the application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety to the satisfaction of the Court concerned for his regular appearance before the trial Court concerned on the dates fixed by it.
In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicant, his Corona Virus test shall be conducted and if it is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his house, and if his test is found positive then the applicant shall be immediately sent to concerning hospital for his 3 The High Court Of Madhya Pradesh MCRC-30201-2021 (MUKESH KANJAR Vs THE STATE OF MADHYA PRADESH) treatment as per medical norms. If the applicant is fit for release and if he is in a position to make his personal arrangements, then he shall be released only after taking due travel permission from local administration. After release, the applicant is further directed to strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the Covid-
19. If it is found that the applicant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take him in custody and would send him to the same jail from where he was released.
This order will remain operative subject to compliance of the following conditions by the applicant/s :-
1. The applicant/s will comply with all the terms and conditions of the bond executed by him/her;
2. The applicant/s will cooperate in the investigation/trial, as the case may be;
3. The applicant/s will not indulge himself/herself/themselves 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/s shall not commit an offence similar to the offence of which he/she is accused. In case of repetition of any offence, this bail order shall stand cancelled automatically;
5. The applicant/s will not move in the vicinity of complainant party and applicant/s will not seek 4 The High Court Of Madhya Pradesh MCRC-30201-2021 (MUKESH KANJAR Vs THE STATE OF MADHYA PRADESH) unnecessary adjournments during the trial;
6. The applicant/s will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be; and
7. The applicant/s will inform the SHO of concerned Police Station about his/her/their residential address in the said area and it would be the duty of the State Counsel to send E-copy of this order to SHO of concerned Police Station for information.
8. Applicant shall mark his presence before the SHO of the concerned Police Station once a month till conclusion of the trial. The concerned SHO is directed to submit attendance report of the applicant before the Principal Registrar of this Court once in every quarter of a year.
Application stands allowed and disposed of. 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.
(Rajeev Kumar Shrivastava) Judge Monika MONIKA SHARMA 2021.07.06 11:24:31 +05'30'