Sanjay Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8873 MP

                              1
          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.60664/2021
                Sanjay Singh Vs. State of M.P.

Gwalior, Dated : 15.12.2021

      Shri S.S.Kushwah, Counsel for the applicant.

      Shri R.K.Awasthi, Counsel for the State.

      Case diary is available.

      This third repeat application under Section 439 of Cr.P.C. has

been filed for grant of bail. Second bail application of the applicant

was dismissed as withdrawn by Co-ordinate Bench of this Court by

order dated 03/09/2021 passed in MCRC No.43027/2021. As the

Hon'ble Judge has been transferred and is not available, therefore, this

case has been placed before this Court.

      The applicant has been arrested on 10/08/2021 in connection

with Crime No.188/2018 registered at Police Station Murar, District

Gwalior for offence under Sections 147, 148, 149, 295, 307, 323, 324,

325, 427 and 120-B of IPC.

      It is submitted by the counsel for the applicant that on

02/04/2018

, there was an uproar in the society on the issue of certain

provisions of the Scheduled Castes and Scheduled Tribes (Prevention

of Atrocities) Act and mob had assaulted some Sadhus and had

caused damage to their vehicles. Although, the applicant was

allegedly absconding but now he is in jail for the last more than four

months. The Trial is likely to take sufficiently long time and there is

THE HIGH COURT OF MADHYA PRADESH MCRC No.60664/2021 Sanjay Singh Vs. State of M.P.

no possibility of his absconding or tampering with the prosecution

case.

Per contra, the application is vehemently opposed by the

counsel for the State.

Considering the allegations, period of detention and without

commenting on the merits of the case, the application is allowed. It is

directed that the applicant be released on bail on furnishing a personal

bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) with one

surety in the like amount to the satisfaction of the Trial

Court/Committal Court to appear before the Court on the dates given

by the concerned Court.

This order shall remain effective till the end of trial but in case

of bail jump, it shall become ineffective.

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.

Certified copy as per rules.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2021.12.16 14:47:37 +05'30'