Amit Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6415 MP

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           THE HIGH COURT OF MADHYA PRADESH
                      CRA No.3803/2022
            (AMIT SINGH VS. STATE OF M.P. & ANR.)

Gwalior, Dated : 28/04/2022

      Shri H.S.Rana, learned counsel for the appellant.

      Smt. Kalpana Parmar, learned counsel for the State.

      None for the respondent No. 2/complainant.

It is submitted by the counsel for the State that the

complainant has been informed about the pendency of this appeal as

required under Section 15-A of the Scheduled Castes and Scheduled

Tribes (Prevention of Atrocities) Act (in short "Act").

Case diary is available.

This sixth repeat appeal has been filed under Section 14-A (2)

of the Act against the order dated 23/02/2021 passed by Special

Judge (Atrocities Act) Vidisha, rejecting the bail application. Fifth

appeal of the appellant was dismissed by order dated 21/03/2022

passed in CRA No.2454/2022.

The appellant has been arrested on 14/02/2021 in connection

with Crime No.37/2021 registered by Police Station Mow, District

Bhind for offence punishable under Sections 392 of IPC, under

Sections 11 and 13 of MPDVPK Act and under Section 3(2)(va) of

the Act.

It is submitted by the counsel for the appellant that the fifth

appeal filed by the appellant was dismissed by order dated

THE HIGH COURT OF MADHYA PRADESH CRA No.3803/2022 (AMIT SINGH VS. STATE OF M.P. & ANR.)

21/03/2022 passed in CRA No.2454/2022, and thereafter, co-

accused Bhura @ Digvijay Singh has been granted bail by this

Court by order dated 20/04/2022 in CRA No.3432/2022. It is further

submitted that co-accused Bhura @ Digvijay Singh was granted bail

mainly on the ground of period of detention and the appellant is also

in jail from 14/02/2021 i.e. for the last more than one year. The Trial

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

his absconding or tampering with prosecution witnesses.

Per contra, the appeal is vehemently opposed by the counsel

for the State.

Considering the period of detention and without commenting

on the merits of the case, the appeal is allowed. It is directed that

the appellant be released on bail on furnishing a personal bond in

the sum of Rs.1,00,000/- (Rupees One Lac) with one surety in the

like amount to the satisfaction of the Trial Court/Committal Court to

appear before the Court on the dates given by the concerned Court.

This order shall remain effective till the end of trial but in

case of bail jump, it shall become ineffective.

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

the case of Aparna Bhat and others Vs. State of M.P. Passed on

18.03.2021 in Criminal Appeal No. 329/2021, the intimation

THE HIGH COURT OF MADHYA PRADESH CRA No.3803/2022 (AMIT SINGH VS. STATE OF M.P. & ANR.)

regarding grant of bail be sent to the complainant.

Certified copy as per rules.

                                                                 (G.S. Ahluwalia)
Pj'S/-                                                                 Judge

         Digitally signed by
         PRINCEE BARAIYA
         Date: 2022.04.28
         15:14:32 -07'00'