Madhya Pradesh High Court
Devinder Singh vs The State Of Madhya Pradesh on 22 September, 2022
Author: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 22nd OF SEPTEMBER, 2022
CRIMINAL APPEAL No. 8307 of 2022
BETWEEN:-
DEVINDER SINGH S/O SHRI SARDAR SINGH, AGED 51 YEARS,
OCCUPATION: GOVERNMENT JOB, MIS OFFICE, CANTT
MORAR, DISTRICT GWALIOR (MADHYA PRADESH)
.....APPELLANT
(SHRI SOORAJBHAN LODHI - ADVOCATE FOR THE
APPELLANT)
AND
THE STATE OF MADHYA PRADESH THROUGH POLICE
1.
STATION DISTRICT GWALIOR (MADHYA PRADESH)
RAJ KUMAR JATAV S/O DURGA PRASAD NEW BASTI GODAM
2.
THATIPUR (MADHYA PRADESH)
.....RESPONDENTS
(SHRI ROHIT MISHRA - ADDITIONAL ADVOCATE GENERAL
FOR RESPONDENT/STATE &
SHRI VIKRAM JATAV - ADVOCATE FOR COMPLAINANT)
This appeal coming on for Hearing this day, the court passed the
following:
Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
2
ORDER
The present appeal has been filed under Section 14 (A) of the
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities
Act, 1989 (for brevity 'the Act') against the order dated 14.09.2022,
passed by the Special Judge (Prevention of Atrocities) Act, Gwalior,
whereby the application of the appellant under Section 438 of
Cr.P.C. seeking anticipatory bail has been rejected.
Appellant apprehends his arrest in connection with offences
punishable under Sections 504 and 506 of IPC and Sections 3(1)
(da)(dha) and 3(2)(Va) of the Act registered as Crime No.654 of
2022 at Police Station Morar, District Gwalior (M.P.).
It is submission of learned counsel that the appellant is an
engineer in Military Engineering Services (MES) and posted at
Cantt. Morar, Gwalior and complainant is a Class-IV employee
thereat. Appellant is apprehending his arrest on the basis of
registration of offences referred above at the instance of respondent
No.2/complainant. It is the submission of learned counsel that
complainant was transferred to some different place and did not
join, therefore, he directed him to join at his transferred place of
posting which resulting into registration of this offence. No caste
aspersion has been caused by the appellant and as per the contents
Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
of FIR itself, only verbal abuse in common parlance were used at
best and not any caste related aspersion. Appellant is an engineer in
MES and his confinement may bring him social disrepute and
personal inconvenience. Counsel relied upon the order of this Court
in the matter of Atendra Singh Rawat Vs. State of M.P., 2019 (2)
MPLJ (Cri) 481. He undertakes to cooperate in investigation/trial
and he would not be the source of harassment and embarrassment
the complainant parties in any manner. Thus, prayed for grant of
anticipatory bail. Appellant further undertakes to perform
community service to purge his misdeeds, if any, by way of
plantation and to serve national/ environmental/social cause
voluntarily. Under these grounds, he prayed for bail.
Learned Additional Advocate General for the
respondent/State opposed the prayer. Therefore, he prayed for
rejection of the application.
Learned counsel for the complainant also opposed the prayer
and submitted that appellant was compelling the complainant to
join at transferred place by making verbal abuse. He prayed for
dismissal of this appeal.
Heard learned counsel for the parties and perused the
documents appended thereto.
Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
Considering the submissions made by learned counsel for the
rival parties and also the fact that applicant is a Government
employee and chance of his absconsion is remote, without
expressing any opinion on the merits of the case and looking to the
judgment of Atendra Singh Rawat (supra), this Court is inclined
to allow the application under Section 438 of Cr.P.C. It is hereby
directed that in the event of arrest, the appellant shall be released on
bail on furnishing a personal bond of Rs.50,000/-(Rupees Fifty
Thousand Only) with one solvent surety of the like amount to the
satisfaction of Investigating Officer / Investigating Agency.
This order will remain operative subject to compliance of the
following conditions by the appellant:-
1. The appellant will comply with all the terms and
conditions of the bond executed by him;
2. The appellant will cooperate in the investigation/trial, as
the case may be;
3. The appellant will not indulge himself in extending
inducement, threat or promise to any person acquainted with the
facts of the case so as to dissuade him from disclosing such facts to
the Court or to the Police Officer, as the case may be;
4. The appellant shall not commit an offence similar to the
Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
offence of which he is accused;
5. The appellant will not seek unnecessary adjournments
during the trial;
6. The appellant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case may
be;
7. The appellant shall appear and mark his attendance at
the concerned police station on every Sunday 10 am to 2 pm, till
filing of the charge-sheet.
8. The applicant would not be a source of embarrassment
and harassment to the complainant side in any manner.
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Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
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Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
izse ,oa d:a.kk dh izd`fr dks fodflr djus dh vko';drk gS
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It is expected from the applicant that he shall submit
photographs by downloading the mobile application (NISARG
App) prepared at the instance of High Court for monitoring the
plantation through satellite / Geo-tagging.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for
compliance from the office of this Court.
Certified copy as per rules/directions.
(Anand Pathak)
Judge
LJ*
Signature Not Verified
Signed by: LOKENDRA JAIN
Signing time: 9/22/2022
5:30:38 PM
