Komal Singh Sikarwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 6848 MP

                 HIGH COURT OF MADHYA PRADESH
             1                                 M.Cr.C.No. 41041/2021
               (Komal Singh Sikarwar Vs. State of M.P. )

Gwalior Bench:
Dated -26/10/2021
     Shri Manas Dubey, learned counsel for the applicant.
      Shri Kuldeep Singh, learned PP for the respondent/State.

Shri Nitin Goyal, learned counsel for the complainant. Heard.

Perused the case diary.

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

Cr.P.C for grant of bail. Applicant has been arrested on 6/6/2020 by

Police Station Mehgaon, District Bhind in connection with Crime

No. 166/2020 registered for offence punishable under Sections 307,

147, 148, 149, 294 and 302 of IPC.

Learned counsel for the applicant submits that applicant has

been falsely implicated in the matter and he is suffering

confinement since 6/6/2020 and charge-sheet has already been

filed. Material prosecution witnesses including the eye witnesses

(total three in number) have been examined and all witnesses did

not support the story of prosecution and declared hostile. Applicant

does not bear any criminal record. Considering the period of the

custody and the deposition of witnesses, his case be considered for

bail. Applicant undertakes to cooperate in trial. He further

undertakes to serve the environment/national/social cause

voluntarily by planting saplings, to purge his misdeeds, if any. On

these grounds, prayer for bail is made out.

HIGH COURT OF MADHYA PRADESH

(Komal Singh Sikarwar Vs. State of M.P. )

Learned counsel for the State as well as complainant opposed

the prayer and prayed for dismissal of the application. However, he

fairly submits that applicant does not bear any criminal record.

Heard.

Considering the submissions and facts and circumstances of

the case, especially long period of custody and the fact that a chance

be given to applicant for course correction and to reform himself to

purge his misdeeds, if any, as per judgment of this Court in the

matter of Sunita Gandharva Vs. State of M.P. reported in 2020 (3)

MPLJ(Cri.)247, the application deserves to be allowed and

therefore, without expressing any opinion on merits of the case, I

deem it appropriate to allow this application but with certain

stringent conditions. It is hereby directed that on furnishing bail

bond of Rs. 50,000/- (Rupees Fifty Thousand Only) with two

solvent sureties of Rs. 50,000/- each to the satisfaction of trial

Court applicant shall be released on bail.

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 HIGH COURT OF MADHYA PRADESH

(Komal Singh Sikarwar Vs. State of M.P. )

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 and shall not be a source of embarrassment or harassment to the complainant party in any manner;

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;and 7- ,rn~ }kjk muds vfHkHkk"kd }kjk nh xbZ opu ds vuqlkj ;g Hkh ;g funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/kksa dk ¼ Qy nsus okys isM+ vFkok [email protected]½ jksi.k djsxk rFkk mls vius vkl iMksl esa isM+ksa dh lqj{kk ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g drZO; gS fd u dsoy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ 8- vkosnd fo'ks"kr% 6&8 QhV ÅWaps ikS/[email protected]+ksa dks yxk;sxk rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj lacaf/kr fopkj.k U;k;ky; ds le{k o`{[email protected]/kksa ds jksi.k ds lHkh QksVks çLrqr djuk gksxsaA rRi'pkr~] fopkj.k ds lekiu rd gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh tk,xh A 9- o`{kksa dh çxfr ij fuxjkuh j[kuk fopkj.k U;k;ky; dk drZO; gS D;ksafd i;kZoj.k {kj.k ds dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk gS ,oa vkonsd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ fopkj.k U;k;ky; ds le{k izR;sd rhu ekg esa ¼vxys N% eghuksa ds fy,½ j[kh tk;sxh ftls fd ^^funsZ'k ^^ 'kh"kZ ds varxZr j[kk tk,xkA 10- o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA HIGH COURT OF MADHYA PRADESH

(Komal Singh Sikarwar Vs. State of M.P. )

11- vkosnd dks viuh ilan ds LFkku ij bu ikS/[email protected] dks jksius dh Lora=rk gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu djuk gksxsaA 12- bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds lkFk ,dkdkj gksus ds ek/;e ls lkeaktL; LFkkfir fd;k tk ldsA orZeku esa ekuo vfLrRo ds vko';d vax ds :i esa n;k] lsok] izse ,oaa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo vfLrRo dks cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA 13- ;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk ds dkj.k fn;k x;k gS tks LoSfPNd gSA 14- ^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^

15. 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.

Application stands allowed and disposed of.

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

E copy/Certified copy as per rules/directions.

(Anand Pathak) Judge jps/-

JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT

PRAKASH OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179ce c865c7633f4cfb9e38ce14fcbb05b9522a,

SOLANKI cn=JAI PRAKASH SOLANKI Date: 2021.10.26 18:52:55 +05'30'