Premchand vs The State Of M.P.
2021 Latest Caselaw 4663 MP

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

Gwalior, Dated : 25-08-2021

Shri Madhukar Kulshreshtha, Counsel for the applicant.

Shri Ravi Ballabh Tripathi, Counsel for the State.

Case Diary is available.

This first application under Section 439 of CrPC has been filed

for grant of bail.

The applicant has been arrested on 15.07.2021 in connection

with Crime No.564/2021 registered at Police Station - Station Road,

Distt. Morena for offence under Section 379 of IPC.

It is submitted by the counsel for the petitioner that according

to the prosecution case, the applicant is involved in committing theft

of motorcycle. The applicant has a criminal history and five more

offences of similar in nature have been registered against him.

Although stolen motorcycle was seized from the possession of the

applicant apart from two more other stolen motorcycles, but the

applicant is in jail from 15.07.2021. In view of the criminal

antecedents of the applicant, he is ready and willing to abide by any

stringent condition which may be imposed by this Court. The Trial is

likely to take sufficiently long time and there is no possibility of his

absconding or tampering with the prosecution case.

Per contra, the application is vehemently opposed by the

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

counsel for the State. It is submitted that the applicant has a criminal

history and five more criminal cases of similar in nature have been

registered against him.

Considered the submissions made by the Counsel for the

parties.

The Supreme Court by order dated 23-3-2020 passed in the

case of IN RE : CONTAGION OF COVID 19 VIRUS IN

PRISONS in SUO MOTU W.P. (C) No. 1/2020 has directed all the

States to constitute a High Powered Committee to consider the

release of prisoners in order to decongest the prisons. The Supreme

Court has observed as under :

"The issue of overcrowding of prisons is a matter of serious concern particularly in the present context of the pandemic of Corona Virus (COVID - 19).

Having regard to the provisions of Article 21 of the Constitution of India, it has become imperative to ensure that the spread of the Corona Virus within the prisons is controlled. We direct that each State/Union Territory shall constitute a High Powered Committee comprising of (i) Chairman of the State Legal Services Committee, (ii) the Principal Secretary (Home/Prison) by whatever designation is known as, (ii) Director General of Prison(s), to determine which class of prisoners can be released on parole or an interim bail for such period as may be thought appropriate. For instance, the State/Union Territory could consider the release of prisoners who have been convicted or are undertrial for offences for which

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

prescribed punishment is up to 7 years or less, with or without fine and the prisoner has been convicted for a lesser number of years than the maximum.

It is made clear that we leave it open for the High Powered Committee to determine the category of prisoners who should be released as aforesaid, depending upon the nature of offence, the number of years to which he or she has been sentenced or the severity of the offence with which he/she is charged with and is facing trial or any other relevant factor, which the Committee may consider appropriate."

Considering the allegations, as well as considering the fact that

in view of second wave of Covid19 pandemic, it is also necessary to

decongest the jail, and without commenting on the merits of the case,

it is directed that the applicant be released on bail, on furnishing cash

surety of Rs.2,00,000/- (Rupees Two Lacs Only) to the satisfaction

of the Trial Court or C.J.M. or Remand Magistrate (Whosoever is

available). The applicant shall also furnish an undertaking that he

shall follow all the instructions which may be issued by the Central

Govt./State Govt. or Local Administration (General or Specific) from

time to time for combating Covid19.

The Supreme Court in the case of IN RE : CONTAGION OF

COVID 19 VIRUS IN PRISONS by order dated 7-4-2020 has

directed as under :

In these circumstances, we consider it appropriate to direct that Union of India shall

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

ensure that all the prisoners having been released by the States/Union Territories are not left stranded and they are provided transportation to reach their homes or given the option to stay in temporary shelter homes for the period of lockdown.

For this purpose, the Union of India may issue appropriate directions under the Disaster Management Act, 2005 or any other law for the time being in force. We further direct that the States/Union Territories shall ensure through Directors General of Police to provide safe transit to the prisoners who have been released so that they may reach their homes. They shall also be given an option for staying in temporary shelter homes during the period of lockdown.

Accordingly, it is directed that before releasing the

applicant, the jail authorities shall get the applicant examined by

a competent Doctor and if the Doctor is of the opinion that his

Corona Virus test is necessary, then the same shall be conducted.

If the applicant is not found suspected of Covid19 infection or if

his test report is negative, then the concerned local

administration shall make necessary arrangements for sending

the applicant to his house as per the directions issued by the

Supreme Court in the case of IN RE : CONTAGION OF COVID

19 VIRUS IN PRISONS (Supra), and if he is found positive then

the applicant shall be immediately sent to concerning hospital for

his treatment as per medical norms. The applicant is further

directed to strictly follow all the instructions which may be issued

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

by the Central Govt./State Govt. or Local Administration for

combating Covid19. If it is found that the applicant has violated

any of the instructions (whether general or specific) issued by the

Central Govt./State Govt. or Local Administration, then this

order shall automatically lose its effect, and the Local

Administration/Police Authorities shall immediately take him in

custody and would send him to the same jail from where he was

released. The applicant is further directed to supply a copy of

this bail order to the police station having jurisdiction over his

place of residence.

The other conditions of Section 437,439 Cr.P.C. shall remain

the same.

This order shall remain in force, till the conclusion of Trial. In

case of bail jump, or violation of any of the condition(s) mentioned

above, this order shall automatically lose its effect.

It is further directed that the applicant shall appear before the

S.H.O. Police Station - Station Road, District Morena on 1st of

every month during the pendency of the Trial.

It is made clear that in case of single default in appearing

before the Trial Court or before the SHO or in case of registration of

new offence, this order shall automatically lose its effect and the cash

THE HIGH COURT OF MADHYA PRADESH MCRC-40155-2021 Premchandra Vs. State of MP

surety so deposited by the applicant shall stand forfeited

automatically without any reference to this Court or the Trial Court /

Competent Court. The SHO is directed to inform the Trial Court in

case if the applicant commits any default in appearance.

In the light of the judgment passed by the Supreme Court in

the case of Aparna Bhat and others Vs. State of M.P. Passed on

18.03.2021 in Criminal Appeal No. 329/2021, the intimation

regarding grant of bail be sent to the complainant.

With aforesaid observations, this application is Allowed.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2021.08.26 16:51:34 +05'30'