Manish Tiwari vs The State Of Madhya Pradesh on 17 November, 2021

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Madhya Pradesh High Court

Manish Tiwari vs The State Of Madhya Pradesh on 17 November, 2021

The applicant has filed this repeat application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 14/9/2021 by Police Station Dehat Basoda, District Vidisha in connection with Crime No.434/2020 registered for offence under Section 49-A of M.P. Excise Act.

It is the submission of learned counsel for the applicant that as per prosecution case, 5 litres of countrymade liquor (O.P.) has been recovered from the possession of applicant. The applicant is suffering confinement since 14/9/2021, whereas charge sheet has already been filed. It is further submitted that earlier applicant suffered confinement for 14 days and once FSL report indicated the contents of spirit as unfit for human consumption then applicant surrendered before the trial Court and is suffering confinement since then i.e. From 14/9/2021. Though crimninal record of two cases haunt the applicant but now he learnt the lesson hardway and want to mend his ways to become a better citizen. Confinement amounts to pre trial detention. He undertakes to comply the conditions as imposed by this Court. He further undertakes to serve the environment/national/social cause voluntarily by planting saplings, to purge his misdeeds, if any. On these grounds, prayer for anticipatory bail is made out.

THE HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No. 52070/2021 (Manish Tiwari Vs. State of M.P.) Learned counsel for the State opposed the prayer and prayed for dismissal of the bail application.

Heard.

Considering the submissions advanced by learned counsel for the parties and the facts and circumstances of the case, but without expressing any opinion on the merits of the case, this 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) along with one solvent surety of 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. Applicant will not seek unnecessary adjournments during trial;

THE HIGH COURT OF MADHYA PRADESH 3 M.Cr.C. No. 52070/2021 (Manish Tiwari Vs. State of M.P.)

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

7. It is made clear that this bail is granted once the case is made out for bail ajnd thereafter, direction for plantation of sapling is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits of the case; and

8. ,rn~ }kjk muds vfHkHkk"kd }kjk nh xbZ opu ds vuqlkj ;g Hkh ;g funZsf'kr fd;k tkrk gS fd vkosnd 05 ikS/kksa dk ¼ Qy nsus okys isM+ vFkok uhe@ihiy½ jksi.k djsxk rFkk mls 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"

9. vkosnd fo'ks"kr% 6&8 QhV ÅWaps ikS/ks@isM+ksa dks yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{kksas@ikS/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsa A rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A

10. o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; 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 vkonsd}kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ bl U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k ^^ 'kh"kZ ds varxZr j[kk tk,xkA

11. 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 THE HIGH COURT OF MADHYA PRADESH 4 M.Cr.C. No. 52070/2021 (Manish Tiwari Vs. State of M.P.)

12. 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

13. 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 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 plantation though satellite/Geo-tagging.

Application stands allowed and disposed of.

E- copy/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.

(Anand Pathak) Judge jps/-

Digitally signed by JAI PRAKASH SOLANKI

JAI PRAKASH 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=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e 38ce14fcbb05b9522a, SOLANKI pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D835 7, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433E BD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2021.11.17 17:05:25 +05'30'

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