Brajesh Kumar Gangare vs The State Of Madhya Pradesh
2023 Latest Caselaw 3042 MP

      IN THE        HIGH COURT OF MADHYA
                        PRADESH
                     AT J A B A L P U R
                             BEFORE
          HON'BLE SHRI JUSTICE ANAND PATHAK
                 ON THE 20th OF FEBRUARY, 2023

            MISC. CRIMINAL CASE No. 7260 of 2023

BETWEEN:-
BRAJESH KUMAR GANGARE S/O TARUN
GANGARE, AGED ABOUT 34 YEARS,
OCCUPATION: FARMER R/O VILLAGE
MIRJAPUR CHICHOLI, DISTRICT BETUL
(MADHYA PRADESH)
                                                     .....APPLICANT
(BY SHRI PRADEEP SINGH CHOUHAN - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION CHICHOLI,
DISTRICT BETUL (MADHYA PRADESH)
                                                  .....RESPONDENT
(BY SHRI VIVEK LAKHERA - GOVERNMENT ADVOCATE)
...............................................................................................

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

                              ORDER

This the FIRST application under Section 438 of the Cr.P.C. for grant of anticipatory bail filed by the applicant, who is apprehending his arrest in connection with Crime No.334/2021 registered at Police

Station Chicholi, District Betul, for the offences punishable under Sections 34(2) of M.P. Excise Act, 1915.

Applicant is aged about 34 years and is apprehending his arrest on the basis of registration of offence referred above.

It is the submission of learned counsel for the applicant that source of implication is memo under Section 27 of Evidence Act of co-accused Vijay who was arrested by Police on spot. It is further submitted that earlier benefit of Section 41-A of Cr.P.C. was extended by Police to applicant and he participated in the investigation. Charge-sheet has already been filed. Now he is having apprehension of his arrest. Therefore, this application has been preferred. Confinement may bring social disrepute and personal inconvenience. He undertakes to cooperate in investigation/trial. He would not be a source of embarrassment or harassment to the complainant side in any manner. He further undertakes to perform community service to purge his misdeeds if any and to serve National/Environmental/Social Cause. Under these grounds, counsel prayed for bail.

Learned Government Advocate for the State opposed the prayer and prayed for its dismissal.

Heard learned counsel for the parties at length and perused the case diary.

Considering the above submissions advanced by the learned counsel for the parties and the judgment of Apex Court in the case of Pradeep Ram Vs. State of Jharkhand, reported in (2019) 17 SCC 326 and Satender Kumar Antil Vs. Central Bureau of Investigation & Others

reported in (2022) 10 SCC 51, this Court intends to allow the application because applicant participated in the investigation and was earlier extended benefit of proceedings under Section 14-A of Cr.P.C., without commenting on the merits of the case, and as per the spirit of community service echoed in the order of Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ (Cri.) 247, this Court is inclined to grant anticipatory bail to the applicant. It is hereby directed that in the event of arrest, the applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the Arresting Authority/trial Court. This order will remain operative subject to compliance of the following stringent conditions by the applicant :-

1. The applicant will comply with all the terms and conditions of the bond executed by him;

2. The applicant will cooperate in the investigation/trial, as the case may be;

3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

4. The applicant shall not commit an offence similar to the offence of which he is accused;

5. The applicant shall not seek unnecessary adjournments during the trial;

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

7. The applicant shall not involve in any criminal activity in future and would participate in creative pursuits.

8. It is made clear that this bail is granted once the case is made out for bail and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.

9. The applicant shall mark his presence on the first Sunday of every month between 10:00 a.m. and 2:30 p.m. at concerned Police Station till conclusion of trial.

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^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^

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/Geo-fencing.

Application stands allowed and disposed of.

A copy of this order be sent to the trial Court concerned for compliance and information.

Certified copy as per rules.

(ANAND PATHAK) JUDGE AT

Digitally signed by APARNA TIWARI Date: 2023.02.21 11:47:24 +05'30'