Madhya Pradesh High Court
Agam Singh vs The State Of Madhya Pradesh on 30 January, 2023
Author: Anand Pathak
1
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 30th OF JANUARY, 2023
MISC. CRIMINAL CASE No. 57784 of 2022
BETWEEN:-
AGAM SINGH S/O MUNNA SINGH @
PRITHVIRAJ SINGH, AGED ABOUT 27
YEARS, OCCUPATION: FARMER R/O
VILLLAGE CHURHAT P.S. CHURHAT
DISTRICT SIDHI (M.P.) (MADHYA PRADESH)
.....APPLICANT
(BY SHRI SANKALP KOCHAR- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION CHURHAT
DISTRICT SIDHI (M.P.) (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI NARENDRA CHOURASIYA- GOVERNMENT ADVOCATE)
This application coming on for admission this day, the court
passed the following:
ORDER
The applicant has filed this SECOND bail application u/S 439
Cr.P.C. for grant of bail, who has been in judicial custody since
19.02.2022 in connection with Crime No.503/2017 registered at
Police Station-Churhat, District-Rewa for the offence punishable under
Section 20(b)(ii) of NDPS Act, after having been dismissed the first
application being M.Cr.C.No.11101/2022 with the liberty to approach this
Court afresh if the trial is not concluded by the 1st December, 2022.
It is the submission of the learned counsel for the applicant that he
is suffering confinement since 19.02.2022 and all material prosecution
witnesses have been examined, therefore, chance of tampering with the
evidence/witness is remote. He referred the earlier order dated 12.04.2022
passed in M.Cr.C.No.11101/2022, whereby Co-ordinate Bench of this
Court while dismissing the application filed by the applicant giving the
liberty to renew the prayer in the 1 st week of December, 2022, if the trial
is not concluded.
It is submitted by the counsel for the applicant that trial is still
going on. He referred the fact that trial of co-accused resulted in acquittal
vide order dated 13.03.2020 passed by the Special Judge (NDPS Act)
Sidhi from the same charge. Since applicant was absconding, therefore,
he had to suffer the incarceration. Even otherwise, source of implication
is memo under section 27 of the Evidence Act. Nothing less nothing
more. He referred the judgment of the Apex Court in the case of Tufan
Singh Vs. State of Tamilnadu (2021) 14 SCC 1, and also the judgment of
this Court in the case of Gopal Krishan Gautam @ Pandit Vs. State of
M.P. and Another passed in M.Cr.C.No.31747/2021 dated 28.07.2021.
The applicant does not bear any criminal record. Therefore chance be
given for course correction. Confinement amounts to pre-trial detention.
He undertakes to cooperate in trial and will abide by all the terms and
conditions as imposed by this court. He further undertakes to perform
community service to purge his misdeeds if any and to save
National/Environmental/ Social Cause. Under these grounds, counsel
prayed for bail.
Learned counsel for the respondent/State opposed the prayer and
submitted that he bears criminal record of nine cases of Excise Act.
However, he fairly submits that no case of NDPS Act found against the
applicant except this case.
Considering the period of custody and the fact that co-accused has
already been acquitted by the trial Court as well as the fact that source of
implication is based upon the memo under section 27 of the Evidence Act
and 67 of the NDPS Act, this Court intends to allow the application but
with certain stringent conditions and a chance be given to him for course
correction, 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, the application
is allowed. It is hereby directed that the applicant shall be released on bail
on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh
Only) with two solvent sureties in the like amount to the satisfaction of
trial Court.
This order will remain operative subject to compliance of the
following 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 will 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. Th applicant shall mark his presence in the first week of every
month before the Police Station concerned till the conclusion of the
trial between 10:30 am to 2:30 pm.
9. 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.
,rn~ }kjk ;g Hkh funZsf'kr fd;k tkrk gS fd vkosnd 10 ikS/kksa dk Qy nsus
okys isM+ vFkok [email protected] jksi.k djsxk rFkk mUgs vius vkl iMksl esa isM+ksa dh lqj{kk
ds fy, ckM+ yxkus dh O;oLFkk djuh gksxh rkfd ikS/ks lqjf{kr jg ldsA vkosnd dk ;g
drZO; gS fd u dosy ikS/kksa dks yxk;k tk,s] cfYd mUgsa iks"k.k Hkh fn;k tk,A ^^o`{kkjksi.k
ds lkFk] o`{kkiks"k.k Hkh vko';d gSA^^ vkosnd fo'ks"kr% 6&8 QhV Åwaps ikS/[email protected]+ksa
dks yxk;sxs rkfd os 'kh?kz gh iw.kZ fodflr gks ldsaA vuqikyu lqfuf'pr djus ds
fy,] vkosnd dks fjgk fd;s tkus dh fnukad ls 30 fnuksa ds Hkhrj fopkj.k U;k;ky; ds
le{k o`{[email protected]/kksa ds jksi.k ds lHkh QksVks çLrqr djus gksxsaA rRi'pkr~] vxys rhu o"kZ rd
gj rhu eghus esa vkosnd ds }kjk fopkj.k U;k;ky; ds le{k izxfr fjiksVZ çLrqr dh
tk,xhA
o`{kksa dh çxfr ij fuxjkuh j[kuk vkosnd dk drZO; gS D;ksafd i;kZoj.k {kj.k ds
dkj.k ekuo vfLrRo nkao ij gS vkSj U;k;ky; vuqikyu ds ckjs esa vkosnd }kjk fn[kkbZ xbZ
fdlh Hkh ykijokgh dks utj vankt ugh dj ldrk gSA blfy, vkosnd dks isM+ksa dh çxfr
vkSj vkosnd }kjk vuqikyu ds laca/k esa ,d fjiksVZ çLrqr djus ds fy, funZsf'kr fd;k tkrk
gS ,oa vkosnd }kjk fd;s x;s vuqikyu dh ,d la{kfIr fjiskVZ fopkj.k U;k;ky; ds le{k
izR;sd rhu ekg esa izLrqr dh tk;sxhA
o`{kkjksi.k esa ;k isM+ksa dh ns[kHkky esa vkosnd dh vksj ls dh xbZ dksbZ Hkh pwd
vkosnd dks tekur dk ykHk ysus ls oafpr dj ldrh gSA
vkosnd dks viuh ilan ds LFkku ij bu ikS/[email protected] dks jksius dh Lor=ark
gksxh] ;fn og bu jksis x;s isMksa dh Vªh xkMZ ;k ckM+ yxkdj j{kk djuk pkgrk gS] vU;Fkk
vkosnd dks o`{kksa ds jksi.k ds fy, rFkk muds lqj{kk mik;ksa ds fy, vko';d [kpsZ ogu
djuk gksxsaA
bl U;k;ky; }kjk ;g funsZ'k ,d ijh{k.k izdj.k ds rkSj ij fn, x, gSa
rkfd fgalk vkSj cqjkbZ ds fopkj dk izfrdkj] l`tu ,oa izd`fr ds lkFk ,dkdkj
gksus ds ek/;e ls lkeaktL; Lfkkfir fd;k tk ldsA orZeku esa ekuo vfLrRo ds
vko';d vax ds :i esa n;k] lsok] izse ,oa d:a.kk dh izd`fr dks fodflr djus
dh vko';drk gS D;ksafd ;g ekuo thou dh ewyHkwr izo`fr;ka gSa vkSj ekuo
vfLrRo dks cuk, j[kus ds fy, budk iquthZfor gksuk vko';d gSA
;g funsZ'k vkosnd ds }kjk Lor% O;Dr dh xbZ lkeqnkf;d lsok dh bPNk
ds dkj.k fn;k x;k gS tks LoSfPNd gSA
^^;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
rk
RAVIKAN
Digitally signed by RAVIKANT KEWAT
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH
COURT OF MADHYA PRADESH, postalCode=482001,
st=Madhya Pradesh,
2.5.4.20=a8d9b14ac58cf947b7ed23741112684b5277de5c82
8d98b25803bbc1b20fce6e,
T KEWAT
pseudonym=4765BE6D8978BB39BCB2A90E8E9544E8752FB
D38,
serialNumber=B4ADF2781367121A8C6194CA0D70E6499C42
4F691EB777334632E1B1713FB624, cn=RAVIKANT KEWAT
Date: 2023.01.31 10:35:18 +05'30'
