Pappu vs The State Of Madhya Pradesh
2021 Latest Caselaw 8976 MP

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       THE HIGH COURT OF MADHYA PRADESH
                M.Cr.C. No.62434/2021
               Pappu Vs. State of M.P.

Gwalior Bench:
Dated :20.12.2021

      Shri Shailendra Dwivedi, learned counsel for the applicant.

      Shri P.P.S. Bajeeta, learned PP for the respondent/State.

The applicant has filed this first application u/S.439 Cr.P.C for

grant of bail. Applicant has been arrested on 22.10.2021 by Police

Station-Kotwali District Ashok Nagar in connection with Crime

No.756/2021 registered for offence under Sections 399, 400, 402 of

IPC and Section 25(B) of Arms Act.

It is the submission of learned counsel for the applicant that

the applicant is suffering confinement since 22.10.2021 and charge

sheet has already been filed. The applicant bears criminal record of

one complaint case and no other offence has been registered against

him. Confinement amounts to pre trial detention. A chance be given

to the applicant for course correction and to mend his ways. He

undertakes to abide by the terms and conditions as imposed by this

Court. He further undertakes to perform community service to purge

his misdeeds, if any, by way of plantation and to serve

national/environmental/social cause. On such premises and in the

challenging period of Covid-19 pandemic, he prayed for bail.

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.62434/2021 Pappu Vs. State of M.P.

Counsel for the State opposed the prayer and prays for

dismissal of application.

Heard learned counsel for the parties at length and considered

the arguments advanced by them.

Considering the fact situation of the case, this Court intends to

allow the present application but with certain stringent conditions

especially looking to the mandate of Apex Court in the case of

Aparna Bhat Vs. State of M.P. reported in 2021 SCC Online 230

as well as the spirit of judgment passed by this Court in the case of

Sunita Gandharva Vs. State of M.P. reported in 2020 (3)

MPLJ(Cri.) 247. 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) with one solvent surety of the like

amount to the satisfaction of trial Court.

After release, the applicant is further directed to strictly

follow all the instructions which may be issued by the Central

Government/State Government or Local Administration for

combating the COVID -19 pandemic.

This order will remain operative subject to compliance of the

following conditions by the applicant:-

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.62434/2021 Pappu Vs. State of M.P.

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 him/her 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. The applicant shall regular appear in the trial Court and shall not seek unnecessary adjournments during the trial; and;

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

7. The applicant shall cooperate in trial and shall not commit same nature of offence in future.

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THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.62434/2021 Pappu Vs. State of M.P.

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It is expected from the appellant that he shall submit

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.62434/2021 Pappu Vs. State of M.P.

photographs by downloading the mobile application (NISARG

App) prepared at the instance of High Court for monitoring the

plantation though satellite/Geo-tagging.

E- 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 neetu NEETU SHASHAN K 2021.12.2 1 11:01:38 +05'30'