Raghuraj Dhanuk vs The State Of Madhya Pradesh
2021 Latest Caselaw 5591 MP

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          HIGH COURT OF MADHYA PRADESH
                     M.Cr.C. No.45977/2021
              (Raghuraj Dhanuk Vs. State of M.P.)
Gwalior Bench: Dated 17.09.2021
      Shri Gaurav Mishra, learned counsel for the applicant.

      Smt.    Padamshri     Agarwal,     learned    PL    for   the

respondent/State.

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

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

27.05.2021, by Police Station Dehat, District- Bhind in

connection with Crime No.635/2020 registered for offence

punishable under Sections 324, 294, 506 and 326 of IPC. Earlier

bail application was dismissed as withdrawn by this court.

Learned counsel for the applicant submits that applicant has

been falsely implicated in the matter and he is suffering

confinement since 27.05.2021 whereas charge-sheet has already

been filed. As per allegation, applicant inflicted grievous hurt to

his wife and interestingly this case is not related to dowry demand

but it is on the basis of dispute regarding property where ancestral

property is sought by both the parties. Wife is still living in the

applicant's house alongwith her sons and looking to the peculiar

nature of allegation, a chance may be given to restore the

domestic reconciliation. Confinement amounts to pretrial

detention. Applicant undertakes to cooperate in trial and would

not involve in any criminal activity in future. He further

undertakes to serve the environment/national/social cause

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

Under these grounds, prayer for bail is made out.

Learned counsel for the State opposed the prayer and

prayed for dismissal of the application. However, if the bail is

granted then some stringent conditions may be imposed over him

including community service, so that he may not escape from the

course of justice and may have a chance to reform himself as per

the spirit of judgment passed by this Court in the case of Sunita

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

MPLJ(Cri.)247.

Heard learned counsel for the parties and perused the

documents appended thereto.

Although allegations prima facie are not in good taste, but

looking to the nature of allegation and the fact that charge-sheet

has already been filed as well as age of applicant and his intention

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

echoed in the order of Sunita Gandharva (Supra), this court

intends to allow the present application but with some stringent

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 commenting on the merits of the case, the

application is allowed. It is directed that the applicant shall be

released on bail on furnishing a personal bond in the sum of

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

sureties of the like amount to the satisfaction of the Trial Court

concerned.

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 herself in extending

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade him 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 she is accused;

5. The applicant will 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. The applicant shall respect his wife and shall not cause

any embarrassment and harassment to her in any manner.

8. If any embarrassment is caused by the applicant to

his wife in any manner then complainant shall be at liberty to

file an application for cancellation of bail or to file

complainant before the police and it is expected from the

concerned Station House Officer shall take appropriate steps

in this regard.

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photographs by downloading the mobile application (App) prepared at the instance of High Court for monitoring the plantation though satellite/Geo-tagging.

And

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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Application stands allowed and disposed of.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.

(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=23377d7d214c811801fc322b576ca4ed1954237f6324416af3985b5e9940ed42, pseudonym=D0D045404B6F6AB1225B3600B86B72153386BADD, serialNumber=111CC474A72B078DC9A89F3CB13BB668FD8E0E91BEDA3CB721BBD836D76 8B09C, cn=RASHID KHAN Date: 2021.09.17 18:27:52 +05'30'