Gautam Rawat vs The State Of Madhya Pradesh
2023 Latest Caselaw 22551 MP

Madhya Pradesh High Court

Gautam Rawat vs The State Of Madhya Pradesh on 27 December, 2023

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                              1
                            IN      THE       HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                               ON THE 27 th OF DECEMBER, 2023
                                             (THROUGH VIDEO CONFERENCING)
                                            MISC. CRIMINAL CASE No. 55080 of 2023

                           BETWEEN:-
                           GAUTAM RAWAT S/O SHRI SURENDRA SINGH RAWAT,
                           AGED 22 YEARS, OCCUPATION: AGRICULTURE R/O
                           GRAM BANHERI POLICE STATION ARON DISTRICT
                           GWALIOR (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (NONE FOR THE APPLICANT)

                           AND
                           STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION ARON DISTRICT GWALIOR (MADHYA
                           PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI ALOK SHARMA - PANEL LAWYER)

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

Case diary is available.

2. This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

3. Applicant has been arrested on 17.10.2023 in connection with Crime No.105/2022 registered by Police Station Aron, District Gwalior for offence punishable under Sections 436, 336, 427, 506, 147, 148, 149 of IPC.

4. According to the prosecution case, a relative of the applicant was

killed in Gwalior and, thereafter, house of the accused party set on fire. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.

5. Per contra, the application is vehemently opposed by the counsel for the State.

6. Considering the period of detention, but without commenting on the merits of the case, the bail application is allowed. It is directed that the applicant shall be released on bail on furnishing 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 committal Court/trial Court to appear before the Court on

the dates given by the concerned Court.

7. This order shall remain effective till the end of trial but in case of bail jump, it shall become ineffective.

8. In the light of the judgment passed by the Supreme Court in the case o f 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.

9. Certified copy as per rules.

(G.S. AHLUWALIA) V. JUDGE Avi