Jagdish Dhakad vs The State Of Madhya Pradesh
2021 Latest Caselaw 4432 MP

        01        HIGH COURT OF MADHYA PRADESH
                     MCRC. No. 22583/2021
                 (Jagdish Dhakad vs. State of M.P.)

Gwalior, Dated: 17/8/2021
      Shri B.S. Dhakad, learned counsel for the applicant..

      Smt. Abha Mishra, learned Public Prosecutor for the

respondent-State.

On perusal of trial court's record, it is apparent that the

applicant has been released by the trial court by its order dated

19/5/2021 passed in RCT 1713/2021 in which the trial Court has

observed as under:-

"vkjksih dh vksj ls varfje vekur iznku fd;s tkus gsrq vkosnu izkIr ftles mYys[k gS fd orZeku esa dksjksuk egkekjh py jgh gSa ,oa dksjksuk ok;jl ds nq"izHkko ls cpus gsrq vkosnd vius fuokl LFkku tkuk pkgrk gS D;ksafd tsy esa de LFkku gS ,oa vf/kd yksx tsy esa fuokl djrs gS ,sls esa izkFkhZ dk thou [krjs esa i< tk;sxkA vr% varfje vkosnu ij NksM+s tkus dk fuosnu fd;kA vkosnu ij mHk;i{k dks lquk x;kA izdj.k dk voyksdu fd;k x;kA izdj.k ds voyksdu ls nf'kZr gS fd vkjksih txnh'k /kkdM+ dks iqfyl Fkkuk igkMx< ds } kjk vijk/k dzekad [email protected] varxZr /kkjk 420]272] 273 esa fxj¶rkj dj U;k;ky; esa is'k fd;k x;k FkkA vfHk;qDr ij /kkjk 420 Hkknl ds varxZr vijk/k djus dk vkjksi gS ftlesa vf/kdre 07 o"kZ ds dkjkokl dk izko/kku gS ,oa /kkjk 272 ,oa 273 esa vf/kdre 06 ekg ds dkjkokl dh ltk gSA izdj.k dh ?kVuk fnukad 02 tuojh 2021 gS ,oa mDr /kkjk 272 ,oa 273 esa ekpZ 2021 esa e/;izns'k jkT; dk la'kks/ku fd;k x;k gS ftlesa mDr nksuksa gh vijk/k dks ekuuh; l= U;k;ky; }kjk fopkj.kh; cuk;k x;k gS] fdUrq gLrxr izdj.k dh ? kVuk fnukad mDr la'kks/ku fo/ks;d ds iwoZ dh gS ,slh fLFkfr esa mDr la'kks/ku gLrxr izdj.k ij ykxw ugha gksrk gS ekuuh; gkbZikoj desVh }kjk ,slh vijk/kksa ds vfHk;qDrksa dks varfje tekur dk ykHk fn;s tkus dk vkns'k fd;k gS ftlesa 07 o"kZ ;k mlls de dh ltk dk izko/kku fd;k x;k gksA ,slh fLFkfr esa tgka fd /kkjk 420] 272] 273 esa vf/kdre ltk dk izko/kku 07 o"kZ ls vf/kd ugha gS] ogka vfHk;qDr varfje tekur ij NksMs tkus dk ykHk izkIr djus dk vf/kdkjh gSA vr% vfHkqDr dh vksj ls izLrqr varfje tekur vkosnu bl funsZ'k ds lkFk Lohdkj fd;k tkrk gS fd ;fn vfHk;qDr ds }kjk 15 gtkj :i;s dh l{ke tekur ,oa bruh gh jkf'k dk Lo;a dk ca/ki= izLrqr fd;k tk;s rks vkjksih dks /kkjk 437&3 nizla esa of.kZr 02 HIGH COURT OF MADHYA PRADESH MCRC. No. 22583/2021 (Jagdish Dhakad vs. State of M.P.)

'krksZa ,oa fuEufyf[kr 'krkZsa ds v/khu jgrs gq;s 90 fnol dh varfje tekur ij bl funsZ'k ds lkFk tekur dk ykHk fn;k tkrk gS fd vfHk;qDr 90 fnol dh vof/k iw.kZ gksus ij rRdky bl U;k;ky; ds le{k vkReleiZ.k djsxkA"

After considering the application filed on behalf of the

applicant, the trial Court has considered the bail application in the

light of the judgment passed by this High Court on 10/5/2021 in Suo

Motu Writ Petition (civil) No. 1/2020 "in recon:contagion of covid-19

virus in prisons" and in W.P. No. 9320/2021 "INRE (suo motu) vs.

The State of Madhya Pradesh & Ors. and released the applicant on

bail. When query was made by this Court whether any application

was filed before the trial Court for grant of bail, learned counsel Shri

Dhakad submitted that no application was filed on behalf of the

applicant for grant of interim bail in the light of the aforesaid

judgment. Order dated 19/5/2021 was passed by the Magistrate suo

motu without any application of the applicant.

On further perusal of order dated 19/5/2021 passed in RCT No.

73/2021, it appears that despite bail application of the applicant

registered as MCRC No.15406/2021 was rejected by this Court, the

trial Magistrate has granted interim bail to the applicant.

Considering the aforesaid facts along with the order dated

19/5/2021, it would be appropriate to direct the District Judge,

Vigilance to initiate an enquiry against the Magistrate concerned.

                      03       HIGH COURT OF MADHYA PRADESH
                                 MCRC. No. 22583/2021
                              (Jagdish Dhakad vs. State of M.P.)

Copy of this order be sent to the District Magistrate, Vigilance

through Principal Registrar of this Bench.

At this stage, learned counsel Shri Dhakad submits that the

applicant has surrendered before the trial Court concerned and has

filed the appropriate application before the concerning Magistrate.

Let Status report be called by today itself.

List tomorrow (18.8.2021).

A copy of this order be sent to the District Judge concerned

ALOK KUMAR through Fax/ e-mail.

2021.08.17
17:45:58
+05'30'
11.0.8                                         (Rajeev Kumar Shrivastava)
 AKS                                                     Judge