Bundel Singh Dhakad vs State Of Mp
2021 Latest Caselaw 2801 MP

                            1
         THE HIGH COURT OF MADHYA PRADESH
                   Cr.A. No.3773/2021
       (Bundel Singh Dhakad Vs. State of M.P. and another)

Gwalior, dated : 29.06.2021
      Shri Ashish Singh Jadoun, learned counsel for the appellant.
      Shri B.M. Shrivastava, learned PP for the respondent

No.1/State.

Matter is heard through Video Conferencing.

Appellant has filed this criminal appeal under Section 14-A

of the Scheduled Caste and Scheduled Tribes (Prevention of

Atrocities) Act, 1989 against the order dated 31.03.2021, passed by

Special Judge (Atrocities), District- Guna, whereby bail application

under Section 438 of Cr.P.C. filed on behalf of appellant has been

dismissed.

Appellant is apprehending his arrest for the offence registered

at Crime No.39/2021, at Police Station- Dharnavada, District-

Guna, punishable under Sections 294, 323 of IPC and Section 3(1)

(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989.

It is the submission of learned counsel for the appellant that

applicant is apprehending his arrest on the basis of registration of

offence as referred above. It is further submitted that due to dispute

with one Bundel Singh, present complainant has used it as a shield

to wrack vengeance. No such incident occurred. Even otherwise, it

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.3773/2021 (Bundel Singh Dhakad Vs. State of M.P. and another)

would be highly improbable that appellant without any reason

started beating the complainant and abusing him knowing fully well

the consequences. Counsel relied upon the judgment of Apex Court

in the case of Atendra Singh Rawat Vs. State of Madhya Pradesh

and another, 2019 (2) MPLJ (Cri) 481. Confinement would bring

him social disrepute and personal inconvenience. He undertakes to

cooperate in investigation/trial and would not be a source of

embarrassment or harassment to the complainant party in any

manner. He further undertakes 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, prayer for anticipatory bail has been made.

Learned PP for the respondent-State opposed the prayer and

prayed for rejection of the appeal.

Heard learned counsel for the parties at length through VC

and considered the arguments advanced by them.

Considering the submissions advanced by learned counsel for

the parties, his prayer for bail is made out however with certain

stringent conditions and especially looking to the mandate of Apex

Court in the case of Atendra Singh Rawat (Supra), but without

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.3773/2021 (Bundel Singh Dhakad Vs. State of M.P. and another)

expressing any opinion on merits of the case, I deem it appropriate

to allow this appeal and impugned order dated 31.03.2021 is set

aside in the following terms. It is hereby directed that the appellant

shall be released on bail on his furnishing a 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 appellant 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 appellant :-

1. The appellant will comply with all the terms and conditions of the bond executed by him;

2. The appellant will cooperate in the investigation/trial, as the case may be;

3. The appellant 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 appellant shall not commit an offence similar to the offence of which he is accused;

5. The appellant will not seek unnecessary adjournments

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.3773/2021 (Bundel Singh Dhakad Vs. State of M.P. and another)

during the trial;

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

7. The appellant shall mark his presence before the concerned police station on every Sunday between 9 am to 2 pm, till filing of charge-sheet.

8. Appellant would not be a source of embarrassment or harassment to the complainant party.

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THE HIGH COURT OF MADHYA PRADESH Cr.A. No.3773/2021 (Bundel Singh Dhakad Vs. State of M.P. and another)

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THE HIGH COURT OF MADHYA PRADESH Cr.A. No.3773/2021 (Bundel Singh Dhakad Vs. State of M.P. and another)

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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.

Appeal stands allowed and disposed of.

E- copy of this order be sent to the concerned trial Court for necessary information.

Certified copy/ e-copy as per rules/directions.

(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=23377d7d214c811801fc322b576ca4ed

KHAN 1954237f6324416af3985b5e9940ed42, serialNumber=111cc474a72b078dc9a89f3cb13 bb668fd8e0e91beda3cb721bbd836d768b09c, cn=RASHID KHAN Date: 2021.06.30 10:39:18 +05'30'