Rahul Rawat vs The State Of Madhya Pradesh on 1 July, 2021

[Cites 4, Cited by 8]

Madhya Pradesh High Court

Rahul Rawat vs The State Of Madhya Pradesh on 1 July, 2021

Bench: Anand Pathak

     1


          HIGH COURT OF MADHYA PRADESH
                 M.Cr.C.No.32293/2021
                 (Rahul Rawat Vs. State of M.P.)
Gwalior Bench: Dated 01.07.2021
      Shri H.S. Rana, learned counsel for the applicant.

      Shri Kuldeep Singh, learned PP for the respondent/State.

Matter is heard through Video Conferencing. The applicant has filed this third bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 13.03.2021, by Police Station- Picchore, District- Gwalior, in connection with Crime No.7/2021, for the offence punishable under Section 394, 395 of IPC and Sections 11/13 of M.P.D.V.P.K. Act. Earlier bail applications were dismissed as withdrawn by this court.

It is the submission of learned counsel for the applicant that the applicant has been falsely implicated in this case and he is suffering confinement since 13.03.2021 whereas charge-sheet has already been filed. Since applicant does not bear any criminal record, therefore, a chance may be given to him to reform himself and to mend his ways for becoming a better citizen. Confinement amounts to pretrial detention. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not be a source of embarrassment or 2 harassment to the complainant. 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 PP for the State opposed the prayer and submitted that if bail is granted to the applicant then some stringent conditions may be imposed over him so that he would not commit same nature of offence in future and may perform community service to reform himself.

Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.

Considering the submissions advanced by the learned counsel for the parties and the fact that charge-sheet has already been filed and this is first offence of applicant, therefore, this court intends to allow the application but with certain stringent conditions and with reformatory measures as per judgment passed in the case of Smt. Sunita Gandharva Vs. State of M.P. and another reported in 2020(3)MPLJ (Cri.)247, without commenting on the merits of the case, the application is allowed. It is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty 3 Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court.

After release, the applicant 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 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 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; and

7. The applicant would not involve in criminal activity in any manner in future.

8. The applicant would not be a source of embarrassment or harassment to the prosecution witnesses.

9. The applicant shall mark his presence in every fortnight between 10.30 am to 2.00 pm before the Police Station-Pichhore, District- Gwalior, till conclusion of trial and any default shall dis-entitle him from benefit of bail.

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Application stands allowed and disposed of. E- copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.

(Anand Pathak) Judge Rashid RASHID Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT Of M P BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4e KHAN d1954237f6324416af3985b5e9940ed42, serialNumber=111cc474a72b078dc9a89f3cb1 3bb668fd8e0e91beda3cb721bbd836d768b09 c, cn=RASHID KHAN Date: 2021.07.02 11:03:40 +05'30'

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