Sahab Singh Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 8047 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 15 th OF MAY, 2023
                                         MISC. CRIMINAL CASE No. 20366 of 2023

                          BETWEEN:-
                          SAHAB SINGH PATEL S/O SHRI MADHO SINGH PATEL,
                          AGED ABOUT 63 YEARS, OCCUPATION: AGRICULTURE
                          RESIDENT OF VILLAGE CHANDBAD POLICE STATION
                          AND TAHSIL BEGUMGANJ DISTRICT REWA (MADHYA
                          PRADESH)

                                                                                            .....APPLICANT
                          (BY SHRI MANISH DATT - SENIOR ADVOCATE WITH SHRI ESHAAN DATT
                          - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION BEGUMGANJ DISTRICT RAISEN (MADHYA
                          PRADESH)

                                                                                        .....RESPONDENTS
                          (BY SHRI GEETESH SINGH THAKUR - GOVERNMENT ADVOCATE)

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

This is first application filed by the applicant under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail relating to FIR/Crime No.145/2023 registered at Police Station Begumganj, District- Raisen for the offence under Sections 353, 332, 186, 294 and 506 of IPC.

It is pointed out that the applicant has falsely been implicated in the crime and he has not committed any offence in any manner. It is further submitted that the applicant is having no criminal past and he is the first offender. Counsel for Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 5/16/2023 10:45:39 AM

the applicant has placed reliance upon the judgment passed by the Hon'ble Supreme Court in the case of Arnesh Kumar Vs. State of Bihar, reported in (2014) 8 SCC 273. The applicant is ready to abide by all the terms and conditions that may be imposed by this Court while granting anticipatory bail. On these grounds, he prays for granting anticipatory bail to the applicant.

Per contra, counsel appearing for the State has opposed the application stating that there are specific allegation against the present applicant, but he could not dispute the fact that the applicant is the first offender as per the case diary records.

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

For ready reference and convenience the guidelines laid down by the Hon'ble Supreme Court in the case of Arnesh Kumar (Supra) are enumerated below:-

" 7. 1. From a plain reading of the provision u/S.41 Cr.P.C., it is evident that a person accused of an offence punishable with imprisonment for a term which may be less than seven years or which may extend to seven years with or without fine, cannot be arrested by the police officer only on his satisfaction that such person had committed the offence punishable as aforesaid. A police officer before arrest, in such cases has to be further satisfied that such arrest is necessary to prevent such person from committing any further offence; or for proper investigation of the case; or to prevent the accused from causing the evidence of the offence to disappear; or tampering with such evidence in any manner; or to prevent such Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 5/16/2023 10:45:39 AM

person from making any inducement, threat or promise to a witness so as to dissuade him from disclosing such facts to the court or the police officer; or unless such accused person is arrested, his presence in the court whenever required cannot be ensured. These are the conclusions, which one may reach based on facts.

7.2. The law mandates the police officer to state the facts and record the reasons in writing which led him to come to a conclusion covered by any of the provisions aforesaid, while making such arrest. The law further requires the police officers to record the reasons in writing for not making the arrest.

7.3. In pith and core, the police officer before arrest must put a question to himself, why arrest? Is it really required ? What purpose it will serve ? What object it will achieve ? It is only after these questions are addressed and one or the other conditions as enumerated above is satisfied, the power of arrest needs to be exercised. Before arrest first the police officers should have reason to believe on the basis of information and material that the accused has committed the offence. Apart from this, the police officer has to be satisfied further that the

arrest is necessary for one or the more purposes envisaged by sub-clauses (a) to (e) of clause (1) of Section 41 Cr.P.C.

9. Another provision i.e. Section 41-A Cr.P.C. Aimed to avoid unnecessary arrest or threat of arrest looming large on the accused requires to be vitalized. This provision makes it clear that in all cases where the arrest of a person is not required Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 5/16/2023 10:45:39 AM

under Section 41(1)Cr.P.C., the police officer is required to issue notice directing the accused to appear before him at a specified place and time. Law obliges such an accused to appear before the police officer and it further mandates that if such an accused complies with the terms of notice he shall not be arrested, unless for reasons to be recorded, the police officer is of the opinion that the arrest is necessary. At this stage also, the condition precedent for arrest as envisaged under Section 41 Cr.P.C. has to be complied and shall be subject to the same scrutiny by he Magistrate as aforesaid."

Considering the overall facts and circumstances of the case, this Court deems it appropriate to disposed off the bail application. In view of the principles laid down by the Supreme Court in the case of Arnesh Kumar (supra), the applicant should first be summoned to cooperate in the investigation. If the applicant cooperate in the investigation and the punishment is of seven years for the aforesaid offence, then the occasion of his arrest should not arise.

In view of above and considering the principles laid down by the Hon'ble Apex Court in the case of Arnesh Kumar (Supra), this Court is inclined to allow the application subject to verification of the fact that the applicant is the first offender and direct thus :

(i) That, the police may resort to the extreme step of arrest only when the same is necessary and the applicant fail to cooperate in the investigation.

(ii) That, the applicant should first be summoned to cooperate in the investigation. If the applicant cooperate in the investigation, then the occasion Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 5/16/2023 10:45:39 AM

of his arrest should not arise.

W i t h the aforesaid directions, the present anticipatory bail application stands disposed off.

Certified copy as per rules.

(VISHAL MISHRA) V. JUDGE navin

Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 5/16/2023 10:45:39 AM