Madhya Pradesh High Court
Mr. Dharmendra Balmik vs The State Of Madhya Pradesh on 3 June, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT G WA L I O R
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 3rd OF JUNE, 2024
MISC. CRIMINAL CASE No. 23238 of 2024
BETWEEN:-
MR. DHARMENDRA BALMIK S/O SHRI
POORAN SINGH, AGED ABOUT 30 YEARS,
OCCUPATION: GOVERNMENT JOB R/O
HOUSSE NO. 242 GALI, NO. 16 COLONY
KOTLA FIROZABAD U.P. (UTTAR PRADESH)
.....APPLICANT
(BY MS. MONICA MISHRA - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION JANAKGANJ,
DISTRICT GWALIOR (MADHYA PRADESH)
.....RESPONDENT
(SHRI PRAMOD PACHURI - PUBLIC PROSECUTOR FOR THE STATE &
SHRI R.K. DUBEY - ADVOCATE FOR THE COMPLAINANT).
This application coming on for admission this day, the court
passed the following:
ORDER
1. This is first anticipatory bail application under Section 438 of the
Cr.P.C filed by the applicant who is apprehending his arrest in connection
with Crime No.104/2024, registered at Police Station- Janakganj, District
Gwalior for the offence punishable under Sections 308, 294, 34 of IPC.
2. It is the submission of learned counsel for applicant that applicant
who is a man aged 30 years is apprehending his arrest on the basis of
registration of offence as referred above. As per the allegations when
applicant and co-accused Arvind were trying to park their vehicle in front
of the house of complainant then verbal altercation took place in which
co-accused opened fire through Katta on complainant. It is the
submission of learned counsel for the applicant that even if allegations
are taken on face value (although denied vehemently), the offence
purportedly made out u/S.308 IPC is under Part-I where maximum
sentence can be awarded is three years, therefore, the same is covered by
the judgment of Apex Court in the cases of Arnesh Kumar Vs. State of
Bihar, (2014) 8 SCC 273 and Satendra Kumar Antil Vs. CBI, 2021
SCC Online SC 922. It is further submitted that applicant had no role to
play to open fire. Complainant is a habitual offender. Confinement may
bring social disrepute and personal as well as profession inconvenience.
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 circumstances, his case may be considered for grant
of bail.
3. Learned counsel for the respondent/State as well as counsel for the
complainant opposed the prayer and prayed for dismissal of the
application.
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 fact situation, a chance be given to the applicant 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 in the event of arrest, the applicant
shall be released on bail on furnishing a personal bond in the sum of
Rs.50,000/- (Rs. Fifty Thousand Only) with two solvent sureties (in
which one should be cash surety) of the like amount to the satisfaction
of Arresting Authority/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 themselves 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 in 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 mark his presence on every Sunday
before the police station concerned between 10:00 am to
2:00 pm, till filing of charge-sheet.
8. The applicant shall not be a source of embarrassment and
harassment to the complainant party in any manner and
shall not move in the vicinity of the complainant otherwise,
benefit of bail shall immediately withdrawn.
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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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)
V. JUDGE
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