Amit Choudhari vs State Of Madhya Pradesh

Akhil Kumar Srivastava, J

This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 365/2020

registered at P.S. Kotwali District Jabalpur (M.P.) for the offence punishable under section 327, 294, 324, 506, of the IPC.

As per the prosecution story, applicant is alleged to have inflicted injuries on the person of the complainant as he refused to give him money for

purchase of liquor.

Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 07.11.2020 and due to Covid situation there is no

progress in the trial. It is further submitted that applicant is a first offender and no other case for the similar nature of offence has been registered

against him. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this

case. On the aforesaid grounds, prayer is made to release the applicant on bail.

Learned panel lawyer has opposed the submissions made on behalf of t h e applicant and prayed for rejection of the bail application however,

conceded the fact that applicant has no criminal antecedents.

Looking to the facts and circumstances of the case alongwith the role attributed to the applicant in offence and period of custody as well as the fact

that no other case for the similar nature of offence has been registered against him and in near future there is no hope that trial will proceed further

and will be concluded due to Covid situation, this application is allowed without commenting anything on the merits of the case. ItÂ

is ordered that applicant/accused Amit Choudhary be released on bail on his furnishing a personal bond for the sum of Rs. 50,000/- (Rs. Fifty

Thousand Only) with a solvent surety in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the

dates of hearing fixed in this regard during trial.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court in Suo Moto Writ Petition(C) No. 1/2020

and ensure, that the Applicant is examined by the jail doctor before his release. If applicant show symptoms of COVID 19, the doctor shall forthwith

direct him to be produced before the appropriate hospital designated for the detection and treatment of COVID 19 patients. If the doctor is of the

opinion that the Applicant is not affected with the virus, the jail authorities shall ensure their transportation from the jail till his place of residence.

This order will remain operative subject to compliance of the following conditions by the applicant :-

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will cooperate in the trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact of the case so as to

dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any offence during the entire period of bail.

The applicant will not seek unnecessary adjournments during the trial;

The applicant will not leave India without previous permission of the trial Court;

The applicant shall inform the Court about his/her address and residence in case the applicant moves out from his/her permanent address for any

point of time; and

The applicant shall not contact any of the other accused persons in this case in any manner whatsoever.

This order shall remain effective till the end of the trial but in case of  bail jump and breach of any of the pre-condition of bail, it shall become

ineffective and cancelled without reference to this Bench.

 In the event of breach of any of the conditions imposed by this Court, the complainant/victim/State will be at liberty to move an application for

cancellation of bail granted today.

Certified Copy on payment of usual charges.