Madhya Pradesh High Court
Rahul Rawat vs The State Of Madhya Pradesh on 1 July, 2021
Author: Anand Pathak
1
HIGH COURT OF MADHYA PRADESH
M.Cr.C.No.32293/2021
(Rahul Rawat Vs. State of M.P.)
Gwalior Bench: Dated 01.07.2021
Shri H.S. Rana, learned counsel for the applicant.
Shri Kuldeep Singh, learned PP for the respondent/State.
Matter is heard through Video Conferencing.
The applicant has filed this third bail application u/S.439
Cr.P.C. for grant of bail. Applicant has been arrested on
13.03.2021, by Police Station- Picchore, District- Gwalior, in
connection with Crime No.7/2021, for the offence punishable
under Section 394, 395 of IPC and Sections 11/13 of
M.P.D.V.P.K. Act. Earlier bail applications were dismissed as
withdrawn by this court.
It is the submission of learned counsel for the applicant that
the applicant has been falsely implicated in this case and he is
suffering confinement since 13.03.2021 whereas charge-sheet has
already been filed. Since applicant does not bear any criminal
record, therefore, a chance may be given to him to reform himself
and to mend his ways for becoming a better citizen. Confinement
amounts to pretrial detention. He undertakes to cooperate in trial
as well as investigation and would available as and when
required. He would not be a source of embarrassment or
harassment to the complainant. He further intends to perform
community service voluntarily by serving the environment and
National/Social cause by contributing his part voluntarily to
purge his misdeeds. Under these grounds, he prayed for bail.
Learned PP for the State opposed the prayer and submitted
that if bail is granted to the applicant then some stringent
conditions may be imposed over him so that he would not
commit same nature of offence in future and may perform
community service to reform himself.
Heard learned counsel for the parties at length through VC
and considered the arguments advanced by them.
Considering the submissions advanced by the learned
counsel for the parties and the fact that charge-sheet has already
been filed and this is first offence of applicant, therefore, this
court intends to allow the application but with certain stringent
conditions and with reformatory measures as per judgment passed
in the case of Smt. Sunita Gandharva Vs. State of M.P. and
another reported in 2020(3)MPLJ (Cri.)247, without
commenting on the merits of the case, the application is allowed.
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 in 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 :-
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 them 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 will not seek unnecessary adjournments
during the trial;
6. The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as
the case may be; and
7. The applicant would not involve in criminal activity
in any manner in future.
8. The applicant would not be a source of
embarrassment or harassment to the prosecution
witnesses.
9. The applicant shall mark his presence in every
fortnight between 10.30 am to 2.00 pm before the
Police Station-Pichhore, District- Gwalior, till
conclusion of trial and any default shall dis-entitle
him from benefit of bail.
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It is expected from the applicant that he shall
submit photographs by downloading the mobile
application (App) prepared at the instance of High
Court for monitoring the plantation though
satellite/Geo-tagging.
Application stands allowed and disposed of.
E- copy of this order be sent to the trial Court concerned
for compliance.
Certified copy as per rules.
(Anand Pathak)
Judge
Rashid
RASHID
Digitally signed by RASHID KHAN
DN: c=IN, o=HIGH COURT Of M P BENCH
GWALIOR, postalCode=474011, st=Madhya
Pradesh,
2.5.4.20=23377d7d214c811801fc322b576ca4e
KHAN
d1954237f6324416af3985b5e9940ed42,
serialNumber=111cc474a72b078dc9a89f3cb1
3bb668fd8e0e91beda3cb721bbd836d768b09
c, cn=RASHID KHAN
Date: 2021.07.02 11:03:40 +05'30'
