Veeru Alias Veer Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 910 MP

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            THE HIGH COURT OF MADHYA PRADESH
                         MCRC-796-2022
              Veeru alias Veer Singh Vs. State of MP

                      Through video conferencing

Gwalior, Dated : 19.01.2022

       Shri Anshu Gupta, Counsel for the applicant.

       Shri A.K. Nirankari, Counsel for the State.

       Case diary is available.

       This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

       The applicant has been arrested on 19.06.2021 in connection

with Crime No.46/2021 registered at Police Station Raghunathpura

Distt. Sheopur for offence under Sections 302, 201, 120-B, 342, 506

of IPC.

       It is submitted by Counsel for the applicant that according to

the prosecution case, Rampati Bai was killed and her dead body was

thrown in the Chambal river. However, the dead body has not been

recovered so far. By referring to the statement of Deepak, son of the

deceased Rampati, it is submitted that Rampati was in habit of

consuming liquor and used to live with Pappu Banjara and on this

issue, there used to be a quarrel between his mother Rampati and the

other relatives including his father. It was further alleged that on

25.05.2021, when his mother did not return back, he went in search

of his mother and found that the deceased was lying in a field and

was under the influence of alcohol and after noticing the deceased in
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           THE HIGH COURT OF MADHYA PRADESH
                        MCRC-796-2022
             Veeru alias Veer Singh Vs. State of MP

such a situation, it is alleged that the father of this witness and

Dinesh started assaulting the deceased by lathi and thereafter they

brought the deceased to the house. It is alleged that the applicant was

inside the room. When this witness insisted that he wants to see his

mother, then it is alleged that the co-accused and his father informed

that the deceased has already died. It is further submitted that when

this witness inquired from his father about the whereabouts of the

deceased, then he was told that the dead body of the deceased has

been thrown in Chambal river. It is submitted that it is clear from the

statement of Deepak that the applicant was not involved in assaulting

the deceased. Co-accused Kalabai and Ramcharan have been granted

bail by order dated 15.11.2021 and 04.12.2021 passed in M.Cr.C. No.

51524/2021 and M.Cr.C. No.58552/2021 respectively. The applicant

is in jail from 19.06.2021. The trial is likely to take sufficiently long

time and there is no possibility of his absconding or tampering with

the prosecution case.

      Per contra, the application is vehemently opposed by Counsel

for the respondent/State. It is submitted that the clothes of the

deceased were duly identified.

Heard the learned counsel for the parties.

Considering the facts and circumstances of the case and

without commenting on the merits of the case, the application is

THE HIGH COURT OF MADHYA PRADESH MCRC-796-2022 Veeru alias Veer Singh Vs. State of MP

allowed. It is directed that the applicant be released on bail on

furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac

Only) 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 the 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 & 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.

Certified copy as per rule.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.01.21 10:32:40 +05'30'