Ravi vs The State Of Madhya Pradesh
2022 Latest Caselaw 6662 MP

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          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.20722/2022
                 (RAVI VS. STATE OF M.P.)


Gwalior, Dated : 04/05/2022

       Shri Sarang Gupta, learned counsel for the applicant.

       Shri P.P.S.Vajeeeta, learned 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 28/06/2021 in connection

with Crime No.139/2021 registered at Police Station Joura, District

Morena for offence under Sections 307 and 34 of IPC and Sections

11 and 13 of MPDVPK Act.

       It is submitted by the counsel for the applicant that according

to the prosecution case, the applicant had fired at the police party.

However, none of the police personnel had sustained injury. The

alleged incident had taken place on 28/03/2021. It is further

submitted that on 24/04/2021 one more offence under Sections 25

and 27 of the Arms Act was registered against the applicant at Crime

No.34/2021 registered at Police Station Goverdhan, District Shivpuri

and one country made pistol loaded with one live cartridge as well as

two more cartridges were seized from the possession of the applicant.

However, the applicant has been arrested in the present case on

28/06/2021 and he is in jail for the last more than 10 months. The
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          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.20722/2022
                 (RAVI VS. STATE OF M.P.)


applicant is ready and willing to abide by any stringent condition,

which may be imposed by this Court. 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 opposed by the counsel for the

respondent/State. It is submitted that the applicant has a criminal

history and at Crime No.34/2021 registered at Police Station

Goverdhan, District Shivpuri. He has already been convicted and

sentenced to undergo RI of one year and fine.

Considering the totality of the facts and circumstances of the

case, coupled with the period of detention 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) 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 Joura, District Morena on 1st 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.

THE HIGH COURT OF MADHYA PRADESH MCRC No.20722/2022 (RAVI VS. STATE OF M.P.)

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

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: 2022.05.04
         16:34:07 -07'00'