Chattisgarh High Court
Dwarika Prasad Chandra vs Mantora Bai on 10 December, 2021
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Cr.M.P. No. 1009 of 2021
Dwarika Prasad Chandra, S/o Fandu Ram Chandra, aged about 45 years, R/o
Village Chhote Rabeli, Post-Bade Rabeli, tehsil - Malkharoda, Distt. - Janjgir-
Champa (C.G.) (Complainant)
---- Applicant
Versus
1. Kavita Bai, W/o Chhatram, aged about 22 years, caste-Satnami, R/o Village
Chhoterabeli, P.S. Malkharoda, Dist.- Janjgir-Champa (C.G.) (Accused)
2. State of C.G. through the District Magistrate, Dist.- Janjgir-Champa (C.G.)
----Respondents
Cr.M.P. No. 1013 of 2021
Dwarika Prasad Chandra, S/o Fandu Ram Chandra, aged about 45 years, R/o
Village Chhote Rabeli, Post-Bade Rabeli, tehsil - Malkharoda, Distt. - Janjgir-
Champa (C.G.) (Complainant)
---- Applicant
Versus
1. Chhatram, S/o Paltan, aged about 37 years, caste-Satnami, R/o Village
Chhote Rabeli, P.S. Malkharoda, Dist. - Janjgir-Champa, C.G. (Accused)
2. State of C.G. through the District Magistrate, Dist.- Janjgir-Champa (C.G.)
----Respondents
Cr.M.P. No. 1016 of 2021
Dwarika Prasad Chandra, S/o Fandu Ram Chandra, aged about 45 years, R/o
Village Chhote Rabeli, Post-Bade Rabeli, tehsil - Malkharoda, Distt. - Janjgir-
Champa (C.G.) (Complainant)
---- Applicant
Versus
1. Mantora Bai, W/o Radheshyam, aged about 40 years, caste-Satnami, R/o
Village Bandora, P.S. Malkharoda, Out Post Adbhar, Dist. - Janjgir-Champa (C.G.)
(Accused)
2. State of C.G. through the District Magistrate, Dist.- Janjgir-Champa (C.G.)
----Respondents
For Petitioner : Mr. Yogesh Kumar Chandra, Advocate.
For Respondent No. 1 : Mr. Vimal Kumar Tonde, Advocate.
For Respondent No. 2 : Mr. Gagan Tiwari, Deputy Govt. Advocate.
Hon'ble Mr. Justice N.K. Chandravanshi
Order On Board
10-12-2021
Heard on admission.
(1) As these Cr.M.Ps arise out of same crime number of same police Station and
common order dated 30.6.2021 passed in M.Cr.C. No. 2496 of 2021, M.Cr.C. No. 2518
of 2021 & M.Cr.C. No. 2616 of 2021, respectively, they are being heard together and
disposed of by this common order.
(2) These criminal miscellaneous petitions have been preferred by the
petitioner/complainant for cancellation of bail granted to respondents/accused, who are
applicants No. 1 in M.Cr.C. No. 2496 of 2021, M.Cr.C. No. 2518 of 2021 & M.Cr.C. No.
2616 of 2021, respectively, vide order dated 30.6.2021 passed by this Court in aforesaid
MCRCs.
(3) Learned counsel appearing for the petitioner/complainant would submit that on
the basis of FIR lodged by the petitioner/complainant, Crime No. 403/2020 was
registered against accused persons namely Chhatram, Loknath, Kavita Bai & Mantora
Bai at Police Station Malkharoda, Distt. Janjgir-Champa for commission of offence
punishable under Sections 294, 323, 342 & 392/34 of the IPC. In that case, respondent
No. 1/accused persons in all these petitions were enlarged on regular bail by this Court
vide order dated 30.6.2021 passed in M.Cr.C. No. 2496 of 2021, M.Cr.C. No. 2518 of
2021 & M.Cr.C. No. 2616 of 2021, respectively with the conditions that : (i) they shall not,
directly or indirectly, make any inducement, threat or promise to any person acquainted
with the facts of the case so as to dissuade him/her from disclosing such facts to the
Court; (ii) they shall not act in any manner which will be prejudicial to fair and
expeditious trial; and (iii) they shall appear before the trial Court on each and every date
given to them by the said Court till disposal of the trial. But respondent No. 1/accused
persons in all these petitions have not abide aforesaid conditions imposed by this Court
because they again committed marpeet, abused in filthy language and threatened to kill
the petitioner's (Dwarika Prasad Chandra) brothers namely Premlal Khunte & Narayan
Khunte, hence, on the report lodged by Ramesh Kumar Khunte, Crime No. 0242 / 2021
has been registered against respondents /accused persons namely Paltan, Chhatram,
Mantora Bai & Kavita for commission of offence punishable under Sections 294, 323,
506 & 34 of the IPC at Police Station Malkharoda, District Janjgir-Champa. Lastly, he
would submit that since respondent No. 1/accused persons have breached the
conditions imposed by this Court while granting aforesaid bail applications, therefore, bail
granted to them vide order dated 30.6.2021 passed in aforesaid MCRCs are liable to be
cancelled.
(4) Learned counsel for respondent No. 1/accused persons would submit that there is
previous enmity between the parties, therefore, the petitioner/complainant had not only
lodged previous complaint (Crime No. 403/2020) on baseless and frivolous grounds but
when respondent No. 1 and his/her family members were enlarged on bail by this Court,
thereafter, he (petitioner) again lodged FIR through his associates, which was registered
as Crime No. 0242 / 2021 at Police Stated Malkharouda, only on false and baseless
grounds. This fact is clearly proved by false statement made by petitioner/complainant in
his petitions that Ramesh Kumar Khunte (complainant in Crime No. 0242 of 2021),
Premlal Khunte and Narayan Khunte are his brothers whereas they belonged to different
caste. He would further submit that both the alleged crime are not only false & frivolous
but both have altogether distinct crime, that too, no such condition was imposed by this
Court while granting bail to respondent No. 1/accused persons in the aforesaid MCRCs,
therefore, there is no breach of any condition imposed by the Court while granting bail to
the respondent No. 1/accused persons, hence present CRMPs are liable to be dismissed
at the admission stage itself.
(5) Learned counsel for the State/respondent No. 2 would submit that State is formal
party in these cases.
(6) Considered the submissions made by learned counsel for both the parties and
perused the material available on record.
(7) Perusal of bail order passed by this Court on 30.6.2021 and also the copy of FIR
lodged by Ramesh Kumar Khunte, which was registered as Crime No. 0242/2021, it is
quite clear that both the crimes i.e. Crime Nos. 403 of 2020 & 0242 of 2021 had been
registered in different year i.e. 2020 & 2021, that too, no such condition was imposed
upon respondent No. 1/accused persons in all the aforesaid MCRCs that if they again
indulge in any crime, then, their bail applications would be cancelled.
(8) Three judges bench of Hon'ble Supreme Court in State (Delhi Administration) v.
Sanjay Gandhi reported in 1978 (2) SCC 411 has made the following elemental
distinction in defining the nature of exercise while cancelling bail that rejection of bail
when bail is applied for is one thing; cancellation of bail already granted is quite another.
It is easier to reject a bail application in a non-bailable case than to cancel a bail granted
in such a case. Cancellation of bail necessarily involves the review of a decision already
made and can by and large be permitted only if, by reason of supervening
circumstances, it would be no longer conducive to a fair trial to allow the accused to
retain his freedom during the trial.
(9) Again, in the matter of Ramcharan v. State of Madhya Pradesh reported in 2004
(13) SCC 617, their Lordships of the Supreme Court held that order of bail can be
canelled on existence of cogent and overwhelming circumstances but not on
reappreciation of facts of the case.
(10) The petitioner/complainant has not brought any compelling facts, which could be
considered just & proper to take a view for cancelling the bail granted to respondent
No. 1/accused persons.
(11) In view of the principle of law laid down by the Supreme Court in the afore-cited
judgments i.e. State (Delhi Administration) (supra) & Ramcharan (supra), I am of the
view that the present CrMPs have no substance, hence, the same are liable to be
dismissed.
(12) Consequently, the Cr.M.Ps., being devoid of substance, are hereby dismissed at
the admission stage itself.
Sd/-
(N.K.Chandravanshi)
Judge
D/-
D/-
