Manoj Kirar vs The State Of Madhya Pradesh
2021 Latest Caselaw 5518 MP

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           THE HIGH COURT OF MADHYA PRADESH
                     M.Cr.C. No.45529/2021
             (Manoj Kirar & Others Vs. State of M.P.)

Gwalior, Dated : 16/09/2021

      Shri Ravindra Sharma, counsel for applicants.

      Shri C.P. Singh, counsel for the State.

      Case diary is available.

      This is first application filed under Section 439 of Cr.P.C. for

grant of bail.

      The applicant has been arrested on 03.09.2021 in connection

with Crime No.212/2021 registered by Police Station Purani Chavni

Distt. Gwalior for offence punishable under Section 34 (2) of M.P.

Excise Act.

      It is submitted by the counsel for the applicants that according

to the prosecution case, 120 bulk liters of country made liquor has

been seized from the joint possession of four accused persons. The

Trial is likely to take sufficiently long time and there is no possibility

of their absconding or tampering with the prosecution case.

      Per contra, the application is opposed by the counsel for the

respondent/State. However, after going through the police case diary,

it is fairly conceded by the counsel for the State that there is nothing

in the diary to indicate the criminal antecedents of the applicant.

Considered the submissions made by the counsel for the

parties.

The Supreme Court by order dated 23-3-2020 passed in the

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.45529/2021 (Manoj Kirar & Others Vs. State of M.P.)

case of IN RE : CONTAGION OF COVID 19 VIRUS IN

PRISONS in SUO MOTU W.P. (C) No. 1/2020 has directed all the

States to constitute a High Powered Committee to consider the

release of prisoners in order to decongest the prisons. The Supreme

Court has observed as under :

"The issue of overcrowding of prisons is a matter of serious concern particularly in the present context of the pandemic of Corona Virus (COVID - 19).

Having regard to the provisions of Article 21 of the Constitution of India, it has become imperative to ensure that the spread of the Corona Virus within the prisons is controlled. We direct that each State/Union Territory shall constitute a High Powered Committee comprising of (i) Chairman of the State Legal Services Committee, (ii) the Principal Secretary (Home/Prison) by whatever designation is known as, (ii) Director General of Prison(s), to determine which class of prisoners can be released on parole or an interim bail for such period as may be thought appropriate. For instance, the State/Union Territory could consider the release of prisoners who have been convicted or are undertrial for offences for which prescribed punishment is up to 7 years or less, with or without fine and the prisoner has been convicted for a lesser number of years than the maximum.

It is made clear that we leave it open for the High Powered Committee to determine the category of prisoners who should be released as aforesaid, depending upon the nature of offence, the number of years to which he or she has been sentenced or the severity of the offence with which he/she is charged with and is facing trial or any other relevant factor, which the Committee may consider appropriate."

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.45529/2021 (Manoj Kirar & Others Vs. State of M.P.)

Considering the allegations, as well as considering the fact that

in view of second wave of Covid19 pandemic, it is also necessary to

decongest the jail, and without commenting on the merits of the case,

it is directed that the applicants be released on bail, on furnishing a

personal bond in the sum of Rs.1,00,000/- (Rs. One Lac) each with

one surety each in the like amount to the satisfaction of the Trial

Court or C.J.M. or Remand Magistrate (Whosoever is available). The

applicants shall also furnish an undertaking that they shall follow all

the instructions which may be issued by the Central Govt./State Govt.

or Local Administration (General or Specific) from time to time for

combating Covid19.

The Supreme Court in the case of IN RE : CONTAGION OF

COVID 19 VIRUS IN PRISONS by order dated 7-4-2020 has

directed as under :

In these circumstances, we consider it appropriate to direct that Union of India shall ensure that all the prisoners having been released by the States/Union Territories are not left stranded and they are provided transportation to reach their homes or given the option to stay in temporary shelter homes for the period of lockdown.

For this purpose, the Union of India may issue appropriate directions under the Disaster Management Act, 2005 or any other law for the time being in force. We further direct that the States/Union Territories shall ensure through Directors General of Police to provide safe transit to the prisoners who have been released so that they may reach their homes. They shall also

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.45529/2021 (Manoj Kirar & Others Vs. State of M.P.)

be given an option for staying in temporary shelter homes during the period of lockdown.

Accordingly, it is directed that before releasing the

applicants, the jail authorities shall get the applicants examined

by a competent Doctor and if the Doctor is of the opinion that

their Corona Virus test is necessary, then the same shall be

conducted. If the applicants are not found suspected of Covid19

infection or if their test reports are negative, then the concerned

local administration shall make necessary arrangements for

sending the applicants to their house as per the directions issued

by the Supreme Court in the case of IN RE : CONTAGION OF

COVID 19 VIRUS IN PRISONS (Supra), and if they are found

positive then the applicants shall be immediately sent to

concerning hospital for their treatment as per medical norms.

The applicants are further directed to strictly follow all the

instructions which may be issued by the Central Govt./State

Govt. or Local Administration for combating Covid19. If it is

found that the applicants have violated any of the instructions

(whether general or specific) issued by the Central Govt./State

Govt. or Local Administration, then this order shall

automatically lose its effect, and the Local Administration/Police

Authorities shall immediately take him in custody and would

send him to the same jail from where he was released. The

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.45529/2021 (Manoj Kirar & Others Vs. State of M.P.)

applicants are further directed to supply a copy of this bail order

to the police station having jurisdiction over their place of

residence.

The other conditions of Section 437, 439 Cr.P.C. shall remain

the same.

This order shall remain in force, till the conclusion of Trial. In

case of bail jump, or violation of any of the condition(s) mentioned

above, this order shall automatically lose its effect.

In the light of the judgment passed by the Supreme Court in

the case of Aparna Bhat & Ors. vs. State of M.P. passed on

18/3/2021 in Criminal Appeal No. 329/2021, the intimation

regarding grant of bail be sent to the complainant.

With aforesaid observations, this application is Allowed.

(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2021.09.16 17:34:21 +05'30'