Saurabh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1991 MP

                       1

              HIGH COURT OF MADHYA PRADESH
                    Cr.A.No.3080/2021
          (Saurabh & Anr. Vs. State of M.P. & Anr.)
Gwalior Bench:
Dated:.20/05/2021

      Shri D.S.Tomar, learned counsel for the appellants.

      Shri Rajiv Upadhyay, learned PP for respondent No.1/State.

Matter is heard through Video Conferencing.

The appellants have filed this criminal appeal under Section

14-A(1) (2) of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989 being aggrieved by order

dated 9.04.2021, passed by the Special Judge, Scheduled Castes

and Scheduled Tribes (Prevention of Atrocities) Act, Ashoknagar,

whereby, bail application under Section 438 of Cr.P.C. of

appellants has been rejected.

Appellants are apprehending their arrest in connection

with Crime No.76/2021 registered at Police Station Kachnar,

District Ashoknagar, for the offence punishable under Sections

294, 323, 506, 34 of IPC and Sections 3(1)(Da), 3(1)(Gha) and

3(2)(va) of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989

It is the submission of learned counsel for the appellants

that appellants are young men of 25 years and 20 years

respectively and apprehending their arrest on the basis of

registration of offences referred above. On minor parking related

dispute, incident took place. It is a case of false implication. No

such ingredients of offence under Atrocities Act exists.

Confinement may bring social dispute and personal

inconvenience, specially in challenging period of Covid-19

pandemic. They undertake to cooperate in investigation as well as

in trial. Learned counsel relied upon the judgment of this Court in

the case of Atendra Singh Rawat vs. State of M.P., 2019(2)

M.P.L.J.(Cri.) 481. They further undertake to perform

community service and to serve environmental/national/social

cause voluntarily. On such premises, prayer for anticipatory bail

has been made.

Learned counsel for the respondent/State opposed the

prayer and prayed for dismissal of the application.

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 appellants and fact situation of the case, but without

expressing any opinion on merits of the case, this Court is

inclined to grant anticipatory bail. It is hereby directed that in

the event of arrest, appellants shall be released on bail on

furnishing bail bonds of Rs.50,000/- (Rupees Fifty Thousand

Only) each with one solvent surety each of the like amount to the

satisfaction of Investigating Officer/Investigating Agency.

This order will remain subject to compliance of the

following conditions by the appellants :-

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

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

3. The appellants will not indulge themselves 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 appellants shall not commit an offence similar to the offence of which they are accused;

5. The appellants will not seek unnecessary adjournment during the trial;

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

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It is expected from the appellants that they shall submit

photographs by downloading the mobile application (App)

prepared at the instance of High Court for monitoring the

plantation through satellite/Geo- Tagging.

Application stands disposed of.

E- copy of this order be sent to the trial Court concerned for compliance, if possible from the office of this Court.

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

                                                 (Anand Pathak)
ms/-                                                V. Judge

   MADHU SOODAN
   PRASAD
   2021.05.21
   12:55:42 -07'00'