Kiledarsingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 14942 MP

                                 1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                BEFORE
             HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                       ON THE 15th OF NOVEMBER, 2022

       MISCELLANEOUS CRIMINAL CASE No. 53984 of 2022

        BETWEEN:-
        KILEDARSINGH S/O LAJJARAMSINGH GURJAR,
        AGED 60 YEARS, OCCUPATION: KHETI, R/O
        GRAM CHURHAILA, THANA NOORABAD,
        TEHSIL & DISTRICT MORENA (MADHYA
        PRADESH)

                                                             .....APPLICANT
        (BY SHRI RAVI DWIVEDI-ADVOCATE)

        AND
        THE STATE OF MADHYA PRADESH THROUGH
        POLICE STATION NOORABAD, DISTRICT
        MORENA (MADHYA PRADESH)

                                                           .....RESPONDENT
        (BY MS. KALPANA PARMAR-PANEL LAWYER)

      This application coming on for hearing this day, the court passed the
following:
                                  ORDER

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 The second application was dismissed as withdrawn by order dated 04.02.2019 passed in M.Cr.C. No.3312/2019.

The applicant has been arrested on 07/06/2017 in connection with Crime No.88/2015 registered at Police Station Noorabad, District Morena for offence under Sections 302, 307, 294, 147, 148, 149 of IPC and under Section 25/27 of the Arms Act.

This third application has been filed mainly on the ground that the co- accused Veerendra Singh Gurjar has been granted bail by order dated 30/09/2022 passed in SLP (Crl) No.6939/2022 and co-accused Mehtab Singh Gurjar has been granted bail by order dated 01/11/2022 passed in MCRC No.52347/2022.

I t is submitted by the counsel for the applicant that according to the prosecution case, the applicant had fired gunshot causing injury on abdomen of Vinod, whereas the gunshot fired by co-accused Veerendra Singh Gurjar had resulted in death of Bhura. Thus, the case of the applicant is on a better footing than that of co-accused Veerendra. It is further submitted that the applicant is in

jail from 07.06.2017 and still the trial has not reached to its logical end.

Per contra, the application is vehemently opposed by the counsel for the State. However, counsel for State could not point out any distinguishable feature.

Considering the fact that the co-accused Veerendra Singh Gujrar has been granted bail by the Supreme Court by order dated 30/09/2022 passed in SLP (Crl) No.6939/2022 and the allegation against the applicant is that gunshot fired by him had caused injury to Vinod and no distinguishable feature could be pointed out by the counsel for the State 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 Noorabad, 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.

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) JUDGE Aman AMAN TIWARI 2022.11.15 18:14:48 +05'30'