Kanha @ Kanhaiyalal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6847 MP

                 HIGH COURT OF MADHYA PRADESH
              1                                  M.Cr.C.No.52266/2021
               (Kanha alias Kanhaiyalal Vs. State of M.P.)

Gwalior Bench:Dated -26/10/2021

      Shri Ankur Maheshwari, learned counsel for the applicant.

      Shri     Devendra      Chaubey,     learned    PP    for   the

respondent/State.

Shri Ashish Singh Jadon, learned counsel for the

complainant.

With consent heard finally.

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

Cr.P.C for grant of bail. Applicant has been arrested on 21-06-

2021 by Police Station Fatehgarh, District Guna in connection

with Crime No.169/2020 registered for offence punishable under

Sections 307, 147, 148, 149, 294, 323, 324, 506, 427, 336, 325,

302 of IPC.

It is the submission of learned counsel for the applicant that

false case has been registered against him and he is suffering

confinement since 21-06-2021 on the basis of offence registered

above. It is further submitted that complainant party is in habit of

encroachment of forest land and they earlier encroached around

100 bigha of forest land whereas applicant is a member of

Scheduled Tribe and therefore they cultivated the said forest land.

Because of conduct of the complainant, offences were also earlier HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

registered against them bearing No.4260/2019, 456/2004 and

Y2K/2841 and they are hand in gloves with some criminal

elements also and are in habit of illegal transportation and storage

of forest produce. Since they tried to encroach upon the forest

land which is the only source of livelihood of community of

present applicant, therefore, dispute erupted. Cross-case for

offence under Sections 307, 323, 294, 506, 147, 148, 149 of IPC

and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and

Scheduled Tribes (Prevention of Atrocities) Act, 1989 was also

registered at Crime No.168/2020 at Police Station Fatehgarh at

the instance of applicant.

It is further submitted by learned counsel for the applicant

that at best it is a case of free-fight and relied upon the judgments

of Apex Court in the case of Gajanand Vs. State of U.P., AIR

1954 SC 695, Munir Khan Vs. State of U.P. AIR 1971 SC 335

and Puran Vs. State of Rajasthan, AIR 1976 SC 912. Although

background of tainted criminal disposition is against the applicant

but looking to the period of custody, nature of allegations,

registration of cross-case and for course correction, his case be

considered for bail. He be given a chance to reform himself and

to mend his ways. He further undertakes not to be source of HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

embarrassment and harassment to the complainant party in any

manner. He also undertakes to abide by all the terms and

conditions of guidelines, circulars and directions issued by

Central Government, State Government as well as Local

Administration regarding measures in respect of COVID-19

Pandemic and maintain hygiene in the vicinity while keeping

physical distancing. Further looking to the situation of pandemic,

he intends to serve the National/Environmental/Social cause

voluntarily, in case bail is granted.

Counsel for the State opposed the prayer and submitted that

looking to the nature of allegations, his case be dismissed.

Counsel for the complainant also opposed the prayer and

prayed for dismissal of bail application.

Heard learned counsel for the parties at length and

considered the arguments advanced by them.

Considering the rival submissions as well as the fact that

applicant is member of Scheduled Tribe community and dispute

erupted over forest land and possibility cannot be ruled out that

complainant party was engaged in illegal trade of forest

produce/wood, this Court intends to allow this bail application

but with stringent conditions as per the spirit as echoed by Apex HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

Court in the case of Aparna Bhat Vs. State of M.P. reported in

2021 SCC Online 230 and accept performance of community

service as per the spirit of Sunita Gandharva Vs. State of M.P.

reported in 2020 (3) MPLJ(Cri.) 247. Therefore, 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.

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 be a source of embarrassment or HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

harassment to the complainant party in any manner and 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;

7. Applicant would not be source of embarrassment

and harassment to the complainant party in any manner and

would not move in their vicinity.

8. Applicant shall mark his presence on 1st and 15th of

every month before trial Court without any fail (if these dates

fall on vacation then immediate next date) beside appearing

on all dates as fixed by the trial Court.

9. The Station House Officer of the concerned Police

Station is directed as follows:

1. The Station House Officer shall inform the victim about the release of the petitioner/appellant on bail and shall also supply a copy of this bail order to the victim.

2. In case of breach of any of the conditions of this order, the victim shall be free to report the matter to the Station House Officer of the concerned Police Station.

3. On receipt of any such complaint from the victim, the Station House Officer of the concerned police HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

station, in turn, shall inform the Registry of this Court.

4. On receipt of information from the Station House Officer as aforesaid, the Registry of this Court shall list this matter under caption "Directions" before the appropriate Bench.

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(Kanha alias Kanhaiyalal Vs. State of M.P.)

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(Kanha alias Kanhaiyalal Vs. State of M.P.)

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11. 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 through satellite/Geo- Tagging.

HIGH COURT OF MADHYA PRADESH

(Kanha alias Kanhaiyalal Vs. State of M.P.)

Application stands allowed and disposed of.

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
Anil*

ANIL      Digitally signed by ANIL KUMAR
          CHAURASIYA
          DN: c=IN, o=HIGH COURT OF


KUMAR
          MADHYA PRADESH BENCH
          GWALIOR, ou=HIGH COURT OF
          MADHYA PRADESH BENCH
          GWALIOR, postalCode=474001,

CHAURAS   st=Madhya Pradesh,
          2.5.4.20=8512f40a1a9eaa50b6802
          d068b51dae27e84c266b09d283f0


IYA
          799e67cdc7df50f, cn=ANIL KUMAR
          CHAURASIYA
          Date: 2021.10.27 07:08:01 -07'00'