Arvindra Tomar vs The State Of Madhya Pradesh
2023 Latest Caselaw 10580 MP

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     IN THE HIGH COURT OF MADHYA PRADESH

                         AT G WA L I O R
                                BEFORE
            HON'BLE SHRI JUSTICE ANAND PATHAK

                     ON THE 11th OF JULY, 2023

             MISC. CRIMINAL CASE No. 26577 of 2023

BETWEEN:-
ARVIND TOMAR S/O LATE SHRI JANAK SINGH
TOMAR, AGED ABOUT 41 YEARS, OCCUPATION
- FARMING, R/O ANDORI, GOHAD DISTRICT
BHIND (MADHYA PRADESH)
                                                         .....APPLICANT
(BY SHRI ANAND SINGH SIKARWAR - ADVOCATE)

AND
THE STATE OF MADHYA PRADESH THROUGH
POLICE    STATION   KARERA   DISTRICT
SHIVPURI (MADHYA PRADESH)
                                                       .....RESPONDENT
(BY SHRI R. S. KUSHWAH - DEPUTY ADVOCATE GENERAL)
      This application coming on for hearing this day, the court passed

the following:

                                ORDER

The applicant has filed this SECOND bail application u/S.439 of the Cr.P.C for grant of bail. Applicant has been arrested on 27.04.2023, by Police Station- Maharajpura, District- Gwalior, in connection with Crime No.768/2022, for the offence punishable under Sections 307, 201 of IPC

and Sections 27 and 30 of the Arms Act. Earlier bail application was dismissed as withdrawn by this Court.

2. It is the submission of learned counsel for the applicant that false case has been registered against the applicant and applicant is suffering confinement since 27.04.2023 and charge-sheet has already been filed. Therefore chance of tampering the witnesses/evidence is remote. It is further submitted that only source of implication of applicant is memo under Section 27 of the Indian Evidence Act of co-accused Arjun Tomar(Prime accused). As per allegation gun wielded by Arjun Tomar was registered in the name of present applicant. Applicant was not directly involved in the case and was not present at the spot. Criminal record of 18 cases haunt the applicant. Applicant learnt the lesson hard way and now he would mend his ways and would become better citizen by not involving in criminal activities. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He would not be a source of embarrassment or harassment to the complainant and he would not move in the vicinity of the complainant party. Applicant intends to perform some community service to purge himself out of the guilt felt by him and to serve national / environmental / social cause. Under these grounds, counsel prayed for bail.

3. Learned Deputy Advocate General for the State opposed the prayer and submitted that either bail may be rejected or if allowed, then stringent conditions may be imposed.

4. Heard learned counsel for the parties at length and perused the

documents appended.

5. Considering the submissions advanced by the learned counsel for the parties and period of custody as well as the role played by the applicant prima facie, this Court intends to allow the bail application but with certain stringent conditions in the light of the judgment rendered by Apex Court in the case of Aparna Bhat Vs. State of M.P. reported in 2021 SCC Online 230 and Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ(Cri.)247, therefore, a chance be given to him for course correction, without commenting on the merits of the case the application is allowed. It is hereby directed that the applicant shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties in the like amount to the satisfaction of trial Court.

6. 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 would not be a source of embarrassment or harassment to the complainant and he would not move in the vicinity of the complainant party.

8. The applicant shall mark his presence on every Sunday before the police station concerned between 10:30 am to 2:30 pm, till conclusion of trial.

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.

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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/kksa@isMksa dks jksius dh Lora=rk 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^^

7. 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.

8. Application stands allowed and disposed of.

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

Certified copy as per rules.

(ANAND PATHAK) JUDGE Rohit

RASHID Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f63 24416af3985b5e9940ed42,

KHAN pseudonym=D0D045404B6F6AB1225B3600B86B72153386B ADD, serialNumber=111CC474A72B078DC9A89F3CB13BB668FD8 E0E91BEDA3CB721BBD836D768B09C, cn=RASHID KHAN Date: 2023.07.11 18:27:00 +05'30'