Madhya Pradesh High Court
Neetu Pardi vs The State Of Madhya Pradesh on 7 March, 2022
Author: Gurpal Singh Ahluwalia
THE HIGH COURT OF MADHYA PRADESH
MCRC No. 9567/2022
(NEETU PARDI Vs THE STATE OF MADHYA PRADESH)
Gwalior, Dated : 07/03/2022
Shri Prakhar Dhengula, Counsel for applicant.
Shri Naval Kishor Gupta, Counsel for State.
Case diary is available.
This third application under Section 439 of Cr.P.C. has been
filed for grant of bail. The second application was dismissed by order
dated 02.02.2022 passed in M.Cr.C. No.1807/2022 with liberty to
revive the prayer alongwith the copies of the judgments.
The applicant has been arrested on 28.10.2021 in connection
with Crime No.171/2020 registered at Police Station Bajrang Garh,
Distt. Guna for offence under Sections 307, 353 r.w. Section 34 of IPC
r.w. Section 41A of Cr.P.C.
It is submitted by Counsel for applicant that according to the
prosecution case, when the police party raided the house of applicant
in connection with an offence registered under Section 379 of IPC,
gunshots were fired on the police party, although no police personnel
had sustained gunshot injury. It is submitted that applicant has been
granted bail in Crime No.698/2020 registered under Section 376-D,
343, 294, 498-A of IPC and Crime No. 183/2020 registered under
Section 379 of IPC. He has already been acquitted in Crime
No.167/2009 registered under Section 302 of IPC. It is submitted that
so far as Crime Nos.64/2011, 12/2011 and 977/2009 are concerned, he
could not get the copies of judgments in spite of his best efforts. The
THE HIGH COURT OF MADHYA PRADESH
MCRC No. 9567/2022
(NEETU PARDI Vs THE STATE OF MADHYA PRADESH)
trial is likely to take sufficiently long time and there is no possibility
of his absconding or tampering with prosecution case. It is further
submitted that in view of the criminal antecedents, the applicant is
ready and willing to abide by any stringent condition which may be
imposed by the Court.
Per contra, the application is opposed by the Counsel for the
State. It is submitted that apart from present case, 6 more criminal
cases have been registered against applicant.
Considering the facts and circumstances of the case and without
commenting on the merits of the case, the application is allowed. It is
directed that the applicant be released on bail on furnishing a personal
bond in the sum of Rs.1,00,000/- (Rupees 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.
It is further directed that the applicant shall appear before the
S.H.O. Police Station Bajrang Garh, District Guna on 1 st & 15th of
every month during the pendency of the Trial. In case of bail jump or
non-appearance of the applicant before the police station as directed
by this Court, this order shall 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
THE HIGH COURT OF MADHYA PRADESH
MCRC No. 9567/2022
(NEETU PARDI Vs THE STATE OF MADHYA PRADESH)
in Criminal Appeal No.329/2021, the intimation regarding grant of
bail be sent to the complainant.
Certified copy as per rules.
(G.S. Ahluwalia)
Judge
Aman
AMAN TIWARI
2022.03.07 18:03:15
+05'30'
