Salman Alias Sonu vs The State Of Madhya Pradesh
2021 Latest Caselaw 5380 MP

                                   1
                                                  Cr.A. No.1343/2021

          THE HIGH COURT OF MADHYA PRADESH
                    Cr. A. No.1343/2021
         (Salman alias Sonu Vs. State of M.P. and another)
Gwalior, dated : 14.09.2021

      Shri Suresh Agarwal, learned counsel for the appellant.

      Shri Narottam Sharma, learned PP for the respondent/State

Appellant has filed this 8th criminal appeal under Section 14-

A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of

Atrocities) Act, 1989 against the order dated 22.08.2019, passed by

Special Judge (Atrocities), District- Gwalior, whereby bail application

under Section 439 of Cr.P.C. filed on behalf of appellant has been

dismissed.

Appellant has been arrested on 18.08.2019, by Police Station-

Mohna, District- Gwalior, in connection with Crime No.118/2019, in

relation to the offences punishable under Sections 376, 506, 201 of

IPC, Sections 3(2)(V), 3(2)(V-A), 3(1)(w)(i) of the Scheduled Castes

and Scheduled Tribes (Prevention of Atrocities) Act and Section 3/4 of

the POCSO Act.

It is the submission of learned counsel for the appellant that

false case has been registered against the appellant and he is suffering

confinement since 18.08.2019 whereas all material prosecution

witnesses have been examined and they did not support the

prosecution story. It is further submitted that recently DNA report does

Cr.A. No.1343/2021

not conclude specifically about the appellant and report remains

inconclusive, therefore, said benefit of doubt may be given to the

appellant at this stage for bail purpose. Appellant also suffered more

than two years of incarceration. Counsel relied upon the judgments in

the cases of Aparna Bhat Vs. State of M.P. reported in 2021 SCC

Online 230 and Sunita Gandharva Vs. State of M.P. reported in

2020 (3) MPLJ(Cri.)247. Confinement amounts to pretrial detention.

Appellant undertakes to cooperate in investigation/trial and would not

be a source of embarrassment or harassment to the complainant party

in any manner in future. He would not move in the vicinity of

complainant party in any manner. He further intends to perform

community service voluntarily by serving the environment and

National/Social cause by contributing his part voluntarily to purge his

misdeeds. Under these grounds, he prayed for bail.

Learned PL for the respondent/State opposed the prayer and

prayed for its dismissal.

Heard learned counsel for the parties at length through and

perused the documents appended thereto.

Considering the submissions advanced by learned counsel for

the parties and the fact situation as well as intention of appellant to

reform himself and to serve the social cause as per the spirit echoed in

the order of Sunita Gandharva (Supra), but with some stringent

Cr.A. No.1343/2021

condition as discussed by Hon'ble Supreme Court in the case of

Aparna Bhatt Vs. State of M.P. reported in 2021 SCC Online 230,

without expressing any opinion on merits of the case, I deem it

appropriate to allow this appeal and impugned order dated 22.08.2019

is set aside in the following terms. It is hereby directed that the

appellant shall be released on bail on his furnishing a personal bond of

Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety

of the like amount to the satisfaction of Trial Court.

After release, the appellant is further directed to strictly

follow all the instructions which may be issued by the Central

Government/State Government or Local Administration for

combating the COVID -19 pandemic.

This order will remain operative subject to compliance of the following conditions by the appellant :-

1. The appellant will comply with all the terms and

conditions of the bond executed by him;

2. The appellant will cooperate in the investigation/trial, as

the case may be;

3. The appellant 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;

Cr.A. No.1343/2021

4. The appellant shall not commit an offence similar to the

offence of which he is accused;

5. The appellant will not seek unnecessary adjournments

during the trial; and he will not move in the vicinity of

complainant party in any manner.

6. The appellant will not leave India without previous

permission of the trial Court/Investigating Officer, as the case

may be.

7. The appellant would not be a source of

embarrassment or harassment to the complainant party in

any manner in future and would not move in the vicinity of

complainant party in any manner and any default is made,

his bail may be withdrawn.

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Cr.A. No.1343/2021

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Cr.A. No.1343/2021

plantation though satellite/Geo-tagging.

&

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/applicant 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 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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Cr.A. No.1343/2021

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Appeal 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.

(Anand Pathak) Judge Rashid

Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f6324416af3985b5e9940ed4 2, pseudonym=D0D045404B6F6AB1225B3600B86B72153386BADD, serialNumber=111CC474A72B078DC9A89F3CB13BB668FD8E0E91BEDA3CB721BBD8 36D768B09C, cn=RASHID KHAN Date: 2021.09.15 10:52:53 +05'30'