Goutam Jatav vs The State Of Madhya Pradesh
2021 Latest Caselaw 7403 MP

                                  1



             HIGH COURT OF MADHYA PRADESH
                      M.Cr.C. No.50672/2021
                (Gautam Jatav Vs. State of M.P. )
Gwalior, Dated:15.11.2021
      Shri Sanjay Gupta, learned counsel for the applicant.
      Shri Kuldeep Singh, learned Public Prosecutor for the
respondent/State.

Shri Ravi Vallabh Tripathi, learned counsel for complainant.

The applicant has filed this first bail application u/S.439

Cr.P.C for grant of bail. Applicant has been arrested on

26.05.2021 by Police Station Cheenor, District Gwalior in

connection with Crime No.88/2021 registered for offence under

Sections 302, 307, 323, 294, 506, 34 of IPC.

It is the submission of learned counsel for the applicant that

applicant is suffering confinement since 26.05.2021 and charge-

sheet has already been filed. He already suffered around six

months of incarceration on false pretext. As per allegation,

applicant's role is attributed to inflict Lathi blow to some of the

members of complainant side in which one lady sustained

fracture over her hand, rest sustained simple injuries. It is a case

of cross FIR wherein at the instance of present applicant side,

cross case vide Crime No.90/2021 has been registered against the

present applicant side. Earlier, complainant party absconded for

months together and thereafter, surrendered, whereas applicant

was arrested much prior to it. Counsel for the applicant relied

upon the judgments rendered by the Hon'ble Apex court in the

cases of Gajanand Vs. State of U.P. reported in AIR 1954 SC

695, Munir Khan Vs. State of U.P. reported in AIR 1971 SC

335 and Puran Vs. State of Rjasthan reported in AIR 1976 SC

912 to submit that when both the parties involved in free fight,

then individual act is to be seen. No grievous injuries have been

sustained by the complainant side. Confinement amounts to

pretrial detention. He undertakes to cooperate in trial and would

not be a source of harassment and embarrassment to the

complainant party in any manner. 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 these grounds, prayer for bail has been made.

Learned counsel for the State and counsel for the

complainant opposed the prayer and prayed for dismissal of the

applicant.

Heard learned counsel for the parties at length and

considered the arguments advanced by them.

Considering the submissions and the arguments advanced

by counsel for the parties, but without commenting on the merits

of the case, this Court intends to allow the present application and

it is hereby directed that the applicant shall be released on bail on

his furnishing personal bond of Rs.1,00,000/- (Rupees One Lac

only) with two solvent sureties each of Rs.50,000/- to the

satisfaction of trial Court.

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 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. Applicant shall mark his appearance in first week of every

month before the Police Station concerned between 10 am to 2.30

pm till conclusion of trial.

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It is expected form the appellant that he 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 allowed and disposed of and file be consigned to the record.

Copy of this order be sent to the trial Court concerned for compliance from the office of this Court.

Certified copy as per rules/directions.

                                                                                            (Anand Pathak)
         Ashish*                                                                               Judge


ASHIS
        Digitally signed by ASHISH
        CHAURASIA
        DN: c=IN, o=HIGH COURT OF
        MADHYA PRADESH BENCH
        GWALIOR, ou=HIGH COURT OF


H
        MADHYA PRADESH BENCH
        GWALIOR, postalCode=474001,
        st=Madhya Pradesh,
        2.5.4.20=bf81a9adb1da24e4bc7b



CHAUR
        5195154c3d4de08c6bb9303e52e2
        e7e728d9bac85bd3,
        pseudonym=CA2EA6EDDF504F8F
        9C2790FA9A0FD201D0242B64,
        serialNumber=A926F3CBF979ECA



ASIA
        6A4C477577EEDBA3AB4F94593A
        930B98DAE1B0AD16F90B5FD,
        cn=ASHISH CHAURASIA
        Date: 2021.11.15 18:39:58 +05'30'