Madhya Pradesh High Court
Maneesh Katare vs Kuldeep Sharma on 2 May, 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 2nd OF MAY, 2024
MISC. CRIMINAL CASE No. 2011 of 2024
BETWEEN:-
MANEESH KATARE S/O LATE SHRI
KAMTA PRASAD KATARE, AGED ABOUT
43 YEARS, OCCUPATION: AGRI. BLOCK
COLONY KE PICHE VIJAY NAGAR
POLICE STATION CITY KOTWALI
DISTRICT BHIND MP (MADHYA
PRADESH)
.....APPLICANT
(BY SHRI ANAND PUROHIT - ADVOCATE )
AND
1. KULDEEP SHARMA S/O SHRI
NARAYAN SHARMA PRAGATI VIHAR
COLONY DISTRICT GWALIOR MP
(MADHYA PRADESH)
2. STATE OF MADHYA PRADESH
THROUGH POLICE STATION CITY
KOTWALI (MADHYA PRADESH)
.....RESPONDENTS
NONE FOR RESPONDENT NO.1, DESPITE BEING SERVED
THROUGH RAD MODE
(BY SHRI RAJEEV UPADHYAY - GOVT. ADVOCATE FOR
RESPONDENT NO.2/STATE)
This application coming on for admission this day, the
court passed the following:
ORDER
1. This is first application under Section 438 of the Cr.P.C
filed by the applicant who is a man aged 43 years apprehending
his arrest in connection with Crime No.576/2019, registered at
Police Station City Kotwali, District Bhind for the offence
punishable under Sections 465 and 468 of IPC.
2. It is the submission of learned counsel for applicant that
applicant who is a man aged 43 years is apprehending his arrest
on the basis of registration of offence as referred above. It is the
submission of learned counsel for applicant that private
complaint has been filed by respondent No.1 Kuldeep Sharma
against present applicant and other co-accused persons in which
cognizance has been taken by the trial Court for offence under
Sections 465 and 468 of IPC. As submitted, sale deed has been
executed by the complainant on 24.11.2012 after receiving full
consideration. However, because of rising value of land in
question, complainant filed this private complaint just to extract
extra money. Infact, mutation proceedings were held in which
complainant participated and raised all his version. Interestingly,
in those mutation proceedings he never raised the point of
execution of sale deed on misrepresentation. When mutation
proceedings have been concluded and when civil suit filed by
one of the family members of complainant stood rejected then
this devise has been adopted to put civil transaction into doubt
by filing criminal complaint. He undertakes to abide by the terms
and conditions as imposed by this Court. He further undertakes to
serve the environment/national/social cause voluntarily to purge
his misdeeds, if any. Under these grounds, he prayed for
anticipatory bail.
3. Learned counsel for applicant relied upon the judgment of
this Court in the case of Shrichand Bhau Vs. State of Madhya
Pradesh, reported in (2023) SCC Online MP 2077.
4. Learned counsel for the respondent/State opposed the
prayer and prayed for dismissal of application.
5. Heard learned counsel for the parties and perused the case
diary.
6. Considering the submissions advanced by the counsel for
the parties, but 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.50,000/- (Rupees Fifty Thousand Only)
with one solvent surety in the like amount to the satisfaction of the
Investigating Officer.
7. This order shall remain operative subject to compliance of
the following conditions by the applicant:-
1.The applicant shall comply with all the terms and
conditions of the bond executed by him;
2. The applicant shall cooperate in the investigation/trial, as
the case may be:
3. The applicant shall 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 shall not leave India without previous
permission of the trial Court/Investigating Officer, as the case may
be;
7. 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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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.
10. Certified copy as per rules.
(ANAND PATHAK)
JUDGE
VAN
VANDANA VERMA
2024.05.02
16:30:41 +05'30'
