Devendra Singh Gurjar & Anr vs State Of Madhya Pradesh

With consent heard finally.

The applicants have filed this first application under Section 439 of Cr.P.C for grant of bail, who have been arrested and are in custody since 30-07-2020, in connection with Crime No.301/2020, registered at Police Station Jhansi Road District Gwalior for the offence punishable under Section 379 of IPC, Sections 41/52 of Indian Forest Act, 1927, Section 21(4) Minor Mineral (Development) Regulation Act, Sections 18(1) and 18(2) of M.P. Minor Mineral Rules, Section 247(7) of MPLRC and Sections 27, 29, 50,51 and 52 of Wildlife (Protection) Act 1972.

It is the submission of learned counsel for the applicants that false case has been registered against them and they are suffering confinement since 30-07-2020 whereas charge-sheet has already been filed recently. It is further submitted that the applicants shall not involve in criminal activities in future specifically shall not repeat same nature of offence in future. Confinement amounts to pretrial detention. Both the applicants learnt the lesson hard way and they would try to mend their ways and would try to become better citizens. They undertake to cooperate in trial and to appear before the trial court as and when required and further undertake that they would not be source of harassment and embarrassment to the complainant party in any manner. They further undertake to abide by all the terms and conditions of guidelines, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Applicants further undertake to perform community service to purge their misdeeds, if any and to serve National /Environmental/Social cause on their own volition.

Counsel for the State opposed the prayer and prayed for rejection of prayer of temporary bail.

Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.

After considering the rival submissions as well as considering the peculiar fact situation, wherein, we are facing wrath of pandemic COVID-19, this Court is of the considered opinion that applicants deserve to be released on bail.

Considering the period of custody and the fact that charge-sheet has already been filed as well as looking to the COVID-19 pandemic situation, without commenting on the merits of the case, it is hereby directed that the applicants shall be released on bail, on their furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) each along with one solvent surety each of like amount to the satisfaction of trial Court and that they will have to install Arogya Setu App, if not already installed.

In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicants, their preliminary Corona Virus test shall be conducted and if they are found negative, then they be released and if they are found positive then they shall be immediately sent to concerned hospital for their treatment as per medical norms. After release, the applicants shall strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the Covid19. If it is found that the applicants have violated any of the instructions of the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and Police Authorities shall immediately take them in custody and would sent them to the same jail from where they were released.

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

1.The applicants will comply with all the terms and conditions of the bond executed by them;

The applicants will cooperate in the investigation/trial, as the case may be;

The applicants 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;

The applicants shall not commit an offence similar to the offence of which they are accused;

The applicants will not be source of embarrassment or harassment to the complainant party in any manner and applicants will not seek unnecessary adjournments during the trial;

The applicants will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

Applicants shall not commit same nature of offence regarding illegal transportation of sand.

एतद् द्वारा यह निर्देशित किया जाता है कि आवेदकगण 2-2 पौधों का (यथासंभव कोई भी फल देने वाले पेड़ अथवा नीम/पीपल जैसे पेड़) रोपण करेगा तथा उसे अपने आस पड़ोस में पेड़ों की सरक्षा की व्यवस्था करनी होगी ताकि पौधे सरक्षित रह सके। आवेदकगण का यह कर्तव्य है कि न केवल पौधों को लगाया जाऐ, बल्कि उन्हें पोषण भी दिया जाए। ''वृक्षारोपण के साथ, वृक्षापोषण भी आवश्यक है।'' आवेदक संभवतः 6-8 फीट ऊॅंचे

पौधे/पेड़ों को 3-4 फीट गड्ढा करके लगायेगा ताकि वे शीघ्र ही पूर्ण विकसित हो सकें। अनुपालन सुनिश्चित करने के लिए, आवेदकगण को रिहा किये जाने की दिनांक से 30 दिनों के भीतर संबंधित विचारण न्यायालय के समक्ष वृक्षों/पौधों के रोपण के सभी फोटो प्रस्तुत करना होगें। तत्पश्चात्, विचारण के समापन तक हर तीन महीने में आवेदकगण के द्वारा विचारण न्यायालय के समक्ष प्रगति रिपोर्ट प्रस्तुत की जाएगी ।

वृक्षों की प्रगति पर निगरानी रखना विचारण न्यायालय का कर्तव्य है क्योंकि पर्यावरण क्षरण के कारण मानव अस्तित्व दांव पर है और न्यायालय अनुपालन के बारे में आवेदकगण द्वारा दिखाई गई किसी भी लापरवाही को नजर अंदाज नही कर सकता है। इसलिए आवेदकगण को पेड़ों की प्रगति और आवेदक द्वारा अनुपालन के संबंध में एक रिपोर्ट प्रस्तत करने के लिए निर्देशित किया जाता है एवं आवदेक द्वारा किये गये अनुपालन की एक संक्षप्ति रिपेार्ट इस न्यायालय के समक्ष प्रत्येक तीन माह में (अगले छः महीनों के लिए) रखी जायेगी जिसे कि ''निर्देश'' शीर्ष के अंतर्गत रखा जाएगा। वृक्षारोपण में या पेड़ों की देखभाल में आवेदक की ओर से की गई कोई भी चूक आवेदकगण को जमानत का लाभ लेने से वंचित कर सकती है। आवेदकगण को अपनी पसंद के स्थान पर इन पौधों/पेडों को रोपने की स्वतंत्रता होगी, यदि वह इन रोपे गये पेडों की ट्री गार्ड या बाड़ लगाकर रक्षा करना चाहता है, तो वे अपने स्वंय के व्यय पर यह करने के लिये स्वतंत्र होगा। इस न्यायालय द्वारा यह निर्देश एक परीक्षण प्रकरण के तौर पर दिए गए हैं ताकि हिंसा और बुराई के विचार का प्रतिकार, सृजन एवं प्रकृति के साथ एकाकार होने के माध्यम से सामंाजस्य स्थापित किया जा सके। वर्तमान में मानव अस्तित्व के आवश्यक अंग के रूप में दया, सेवा, प्रेम एवं करूंणा की प्रकृति को विकसित करने की आवश्यकता है क्योंकि यह मानव जीवन की मूलभूत प्रवृतियां हैं और मानव अस्तित्व को बनाए रखने के लिए इनका पुनर्जीवित होना आवश्यक है।

'यह प्रयास केवल एक वृक्ष के रोपण का प्रश्न न होकर बल्कि एक विचार के अंकुरण का है। "यह निर्देश आवेदक के द्वारा स्वतः व्यक्त की गई सामुदायिक सेवा की इच्छा के कारण दिया गया है जो स्वैच्छिक है।

E- copy of this order be sent to the trial Court concerned for compliance, if possible for the office of this Court.

Certified copy/ e-copy as per rules/directions.

Application stands allowed and disposed of.