Dimple @ Raghvendra vs State Of M.P.

The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06.05.2020, by Police Station- Devgarh, District Morena, in connection with Crime No.46/2020 for the offence punishable under Sections 302, 307, 323, 294, 147, 148, 149 of the IPC.

It is the submission of learned counsel for the applicant that he is suffering confinement since 06.05.2020 whereas charge-sheet has already been filed. It is the case of free fight or at best the case of self defence because applicant party also suffered whereby son of co-accused Dashrath succumbed to the injury sustained by him. It is further submitted that present applicant allegedly inflicted blow of Ballam (Spear blow) to the injured witness Ramnaresh and his medical report belies the allegation. He sustained wound consisting of entering or existing point apparently caused by fire arms wielded by the other co-accused. Applicant did not cause any death to the complainant party and since individual role is to be seen, on both parameters applicant deserves bail. Counsel relied upon the judgments rendered by the Hon'ble Apex Court in the cases of Gajanand Vs. State of U.P. reported in AIR 1954 SC 695, Munir Khan Vs. State of U.P. reported in AIR 1971 SC 335 and Puran Vs. State of Rajasthan reported in AIR 1976 SC 912. Confinement amounts to pretrial detention. He undertakes to cooperate in trial and would not be a source of embarrassment/harassment to the complainant party in any manner. He further undertakes to perform community by way of plantation and to install Arogya Setu Apps. Under these circumstances, he prayed for bail.

Learned counsel for the State opposed the prayer and prayed for dismissal of the bail application.

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

Considering the submissions advanced by learned counsel for the applicant as well as fact situation of the case, but without expressing any opinion on the merits of the case, this 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 of the like amount to the satisfaction of trial Court and that he 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 applicant, his preliminary Corona Virus test shall be conducted and if he is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his house, and if he is found positive then the applicant shall be immediately sent to concerned hospital for his treatment as per medical norms. If the applicant is fit for release and if he is in a position to make his personal arrangements, then he shall be released only after taking due travel permission from local administration. After release, the applicant is further directed to 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 applicant has violated any of the instructions (whether general or specific) issued by the Central Govt./State Govt. or Local Administration, then this order shall automatically lose its effect, and the Local Administration/Police Authorities shall immediately take him in custody and would sent him to the same jail from where he was released.

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;

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

The applicant will 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;

The applicant shall not commit an offence similar to the offence of which he is accused;

Applicant will not seek unnecessary adjournments during trial and he will not move in the vicinity of complainant party;

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

The applicant will inform the SHO of concerned police station about his residential address in the said area and it would be the duty of the Public Prosecutor to send E-copy of this order to SHO of concerned police station for information.

Applicant would not be a source of embarrassment/harassment to the complainant party in any manner and would not move in the vicinity of complainant party and shall not commit any offence similar to the offence of which he is accused and shall behalf in sensible manner.

एतद् द्वारा यह निर्देशित किया जाता है कि आवेदक  02 पौधों का (फल देने वाले पेड़ अथवा नीम/पीपल) रोपण करेगा  तथा  उसे अपने आस पडोस में पेड़ों की सुरक्षा के लिए बाड़ लगाने की व्यवस्था करनी होगी ताकि पौधे सुरक्षित रह सके। आवेदक 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 विशेषतः 3-4 फीट ऊॅंचे पौधे/पेड़ों को 3-5 फीट के गड्ढे करके लगायेगा ताकि वे शीघ्र ही पूर्ण विकसित हो सकें। और यथासंभव हो तो तपोवन नर्सरी, ग्वालियर (वन विभाग,मध्यप्रेदश शासन) से प्राप्त कर पौधरोपण करें। अनुपालन सुनिश्चित करने के  लिए, आवेदक 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 आवेदक 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 आवेदक द्वारा दिखाई गई किसी भी लापरवाही को नजर अंदाज नही कर सकता है। इसलिए आवेदक को पेड़ों की प्रगति और आवेदक द्वारा अनुपालन के संबंध में एक रिपोर्ट प्रस्तुत करने के लिए निर्देशित किया जाता है एवं आवदेक द्वारा किये गये अनुपालन की एक संक्षप्ति रिपेर्ट 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 आवेदक को जमानत का लाभ लेने से वंचित कर सकती है। आवेदक  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,  अन्यथा  आवेदक  को वृक्षों के रोपण के लिए तथा उनके सुरक्षा उपायों के लिए आवश्यक खर्चे वहन करना होगें।

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 सामांजस्य 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।"

Application stands allowed and disposed of. 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.