Madhya Pradesh High Court
Ramnarayan vs The State Of Madhya Pradesh on 17 August, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 17th OF AUGUST, 2022
MISC. CRIMINAL CASE No. 39233 OF 2022
Between:-
RAMNARAYAN S/O SHRI PAGAAR SINGH
PARDI, AGED 20 YEARS, OCCUPATION-
LABOURER, R/O NANAKHEDI GUNA,
DISTRICT GUNA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI ARVIND KUMAR DWIVEDI- ADVOCATE )
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION KOTWALI
DISTRICT SHIVPURI (MADHYA
PRADESH)
.....RESPONDENT
(BY SHRI ROHIT MISHRA- ADDITIONAL ADVOCATE GENERAL)
This application coming on for Admission this day, the court passed
the following:
ORDER
The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 6/5/2022 by Police Station Kotwali, District Shivpuri in connection with Crime No. 310/2022 registered for offence punishable under Sections 395 of IPC and Sections 2 11/13 of MPDVPK Act.
Learned counsel for the applicant submits that applicant has been falsely implicated in the matter and is suffering confinement since 6/05/2022. According to learned counsel for the applicant at the time of occurrence of incident, he was undergoing treatment at Meenakshi Hospital and Research Centre, Guna. This aspect is further strengthened by the fact that in test identification parade, applicant was not identified by the complainant / victim. Confinement since 6/5/2022 amounts to pretrial detention. Applicant is a boy aged 20 years and now would mend his ways to become a better citizen. Applicant further undertakes to serve the environment/national/social cause voluntarily by planting saplings, to purge his misdeeds, if any. On these grounds prayer for bail is made out.
Learned counsel for the State opposed the prayer and prayed for dismissal of the application.
Heard.
Perused the case diary.
Considering the facts situation of the case, without expressing any opinion on merits of the case, I deem it appropriate to allow this application but with certain stringent conditions. It is hereby directed that on furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of like amount to the satisfaction of trial Court applicant shall be released on bail.
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;3
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 leave India without previous permission of the trial Court/Investigating Officer, as the case may be;
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Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance from the office of this Court.
Certified copy as per rules/directions.
(Anand Pathak) Judge jps/-
JAI PRAKASH Digitally signed by JAI PRAKASH SOLANKI 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=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38c SOLANKI e14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EBD48 AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.08.18 10:10:51 +05'30'