Jeevan Meena @ Ramjeewan vs The State Of Madhya Pradesh
2021 Latest Caselaw 6958 MP

                                  1



           HIGH COURT OF MADHYA PRADESH
                     M.Cr.C. No.37536/2021
       (Jeevan Meena @ Ramjeevan Vs. State of M.P. )
Gwalior, Dated:28.10.2021

      Shri Prashant Sharma, learned counsel for the applicant.

      Shri Siraz Qureshi, learned Public Prosecutor for the

respondent/State.

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

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

25.03.2019 by Police Station Chachoda, District Guna in

connection with Crime No.92/2019 registered for offence under

Sections 302, 294, 324, 506, 323, 452 and 34 of IPC.

It is the submission of learned counsel for the applicant that

applicant is suffering confinement since 25.03.2019 and some

material prosecution witnesses (eye-witnesses) have been

examined and some of the witnesses are not turning up despite

arrest warrant being issued by the trial Court. It is a case of cross

FIR whereby at the instance of present applicant's side case is

being registered against the present complainant party vide Crime

No.131/2019 for alleged offence under Sections 325, 323, 294

and 34 of IPC. It is further submitted that three family members

of applicant's side namely Takhat Singh, Ramjivan and Birma Bai

sustained fractures over their person and said injuries have not

been narrated by the prosecution and charge-sheet filed against

him. 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. He further submits that since prosecution has not referred

the injuries of accused, then case is guided by the judgment

rendered by Apex Court in the case of Laxmi Singh Vs. State of

Bihar AIR 1976 SC 2263. 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 perform community service

to purge his misdeeds, if any, by way of plantation and to serve

national/environmental/social cause. Under these grounds, he

prayed for bail.

Counsel for the State opposed the prayer and prayed for

dismissal.

Heard learned counsel for the parties at length and

considered the arguments advanced by them.

Considering the submissions and looking to the period of

custody as well as arguments advance 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.50,000/- (Rupees Fifty Thousand only)

with two solvent sureties 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 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 not be a source of embarrassment and

harassment to the complainant party in any manner and shall not

move in their vicinity.

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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

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

CHAUR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154 c3d4de08c6bb9303e52e2e7e728d9bac85

ASIA bd3, cn=ASHISH CHAURASIA Date: 2021.10.28 18:53:39 +05'30'