Madhya Pradesh High Court
Dinesh vs The State Of Madhya Pradesh on 4 November, 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 4th OF NOVEMBER, 2022
MISC. CRIMINAL CASE No. 47706 of 2022
BETWEEN:-
DINESH S/O LATE SHRI HALKU RAM AHIRWAR,
AGED ABOUT 45 YEARS, OCCUPATION:
AGRICULTURIST, R/O- VILLAGE SEJI, POLICE
STATION SHADORA DISTRICT ASHOKNAGAR
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI AKSHAT KUMAR JAIN - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION SHADORA DISTRICT
ASHOKNAGAR (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI AVNEET SINGH - PUBLIC PROSECUTOR)
This application coming on for admission this day, the court
passed the following:
ORDER
The applicant has filed this ninth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 22.11.2020 by Police Station- Shadora, District- Ashoknagar, in connection with Crime No.264/2020, for the offence punishable under Sections 302, 307, 147, 148, 149 of the IPC.
2It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 22.11.2020 whereas material prosecution witnesses including some of the eye-witnesses have already been examined, therefore, chance of tampering with the evidence/witnesses is remote. It is further submitted that deceased sustained injuries cumulatively and more than around six persons allegedly caused injuries to the deceased. Deceased was habitual offender and his conduct caused sustained provocation for long to the family members especially female members of the family. Now he learnt the lesson hard way and would mend his ways and become better citizen. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He would not be a source of embarrassment or harassment to the complainant. Applicant intends to perform some community service to purge himself out of the guilt felt by him and to serve national / environmental / social cause. Under these grounds, counsel prayed for bail.
Learned Public Prosecutor for the State opposed the prayer and prayed for its dismissal.
Heard learned counsel for the parties at length and perused the documents appended.
Considering the submissions advanced by the learned counsel for the parties and looking to the period of custody which comes around two years and material prosecution witnesses including eye-witnesses have 3 already been examined, therefore, a chance be given to the applicant for course correction, without commenting on the merits of the case and as per the spirit of community service echoed in the order of Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ(Cri.)247, 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 Thousand Only) with two solvent sureties in the like amount to the satisfaction of trial Court.
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;
7. The applicant shall mark his presence on the first day of 4 every month before the police station concerned between 10:30 am to 2:30 pm, till conclusion of trial.
8. It is made clear that this bail is granted once the case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.
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Application stands allowed and disposed of.
A copy of this order be sent to the trial Court concerned for compliance and information.
Certified copy as per rules.
(ANAND PATHAK) JUDGE Rashid RASHID KHAN 2022.11.05 11:44:56 +05'30' 11.0.8