Pawan Pujari @ Pawan Sharma Pujari vs The State Of Madhya Pradesh
2022 Latest Caselaw 4660 MP

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              HIGH COURT OF MADHYA PRADESH
                       M.Cr.C. No.15503/2022
       (Pawan Pujari @ Pawan Sharma Pujari Vs. State of M.P.)

Gwalior Bench: Dated 01.04.2022
        Ms. Monica Mishra, learned counsel for the applicant.
        Ms. Padamshri Agarwal, learned PL for the respondent/State.

The applicant has filed this first bail application u/S.439 Cr.P.C for

grant of bail. Applicant has been arrested on 25.11.2021, by Police

Station- Civil Lines, Datia, District- Datia, in connection with Crime

No.263/2021, for the offence punishable under Sections 394 of the IPC,

Section 11/13 of the MPDVPK Act and Sections 25/27 of the Arms Act.

It is the submission of learned counsel for the applicant that false

case has been registered against the applicant and he is suffering

confinement since 25.11.2021 and material prosecution witnesses have

been examined. Therefore, chance of tampering with the

evidence/witnesses is remote. Even otherwise, role attributable over the

present applicant is to track the incident only and he was not present on

the spot. Initial name of applicant was not referred, but later on, through

hearsay witness, his name has been mentioned. At the time of incident,

applicant was at Tikamgarh for appearing in another case bearing

Sessions Trial No.272/2015 before the First Additional Sessions Judge,

Tikamgarh and counsel for the applicant referred the proceedings dated

08.10.2021 in this regard whereas present incident occurred at Datia. It is

informed by the counsel for the applicant that certain cases registered

HIGH COURT OF MADHYA PRADESH M.Cr.C. No.15503/2022 (Pawan Pujari @ Pawan Sharma Pujari Vs. State of M.P.)

against the applicant, but because of the fact that applicant is ancestral

priest of temple, therefore, vested interest filed for cases registered

against him, she referred certain judgments in which acquittal has been

recorded. Confinement amounts to pretrial detention. Applicant

undertakes to cooperate in trial as well as investigation and would make

himself available as and when required. He would not be a source of

embarrassment or harassment to the complainant. Applicant intends to

perform some community service to purge himself out of the guilt felt by

the applicant and to serve national/environmental/social cause. Looking

to the period of custody and status of trial, his case may be considered.

Learned Panel Lawyer for the respondent/State opposed the prayer

and submitted that applicant bears two criminal cases, therefore, he

prayed for dismissal of this application.

Heard learned counsel for the parties at length and perused the

documents appended.

Considering the submissions advanced by the learned counsel for

the parties and the fact situation, a chance be given to the applicant for

course correction. As per the spirit of community service echoed in the

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

MPLJ(Cri.)247 and without commenting on the merits of the case, the

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

HIGH COURT OF MADHYA PRADESH M.Cr.C. No.15503/2022 (Pawan Pujari @ Pawan Sharma Pujari Vs. State of M.P.)

released on bail on his furnishing personal bond of Rs.50,000/- (Rupees

Fifty Thousand Only) with one solvent surety in 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 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;

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

7. It is made clear that this bail is granted once the case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.

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It is expected from the applicant that he shall submit photographs by downloading the mobile application (NISARG App) prepared at the instance of High Court for monitoring the plantation through satellite/Geo-tagging.

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 RASHID KHAN 2022.04.01 16:44:41 +05'30' 11.0.8