Lav Pal @ Nabbo Pal vs State Of Madhya Pradesh

Rajeev Kumar Shrivastava, J

This is first application under Section 439 of CrPC for grant of bail. The applicant has been arrested on 17/7/2021 in connection with Crime

No.614/2019 registered at Police Station Murar, District Gwalior for offence under Sections 294, 323, 324, 506, 34, 325 and 307 of IPC.

It is submitted by learned counsel for applicant Lav Pal @ Nabbo Pal that the applicant has been falsely implicated. He has not committed any

offence. He is in jail since last 24 days. It is further submitted that co-accused Gabbar Singh Pal and Gotiram have already been granted bail by this

Court and case of the present applicant is also on the same footings. Hence, prayed for grant of bail to the applicant.

Per contra, learned State counsel opposed the bail application and prayed to reject the same.

Heard learned counsel for the rival parties and perused the materials available on record.

Considering the fact that co-accused Gabbbar Singh and Gotiram have already been granted bail, without commenting on merits of the case, the

application is allowed and it is hereby directed that the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/-

(Rs. One Lakh Only) with one surety in the like amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates

given by the concerned Court.

In view of COVID-19 pandemic, the Jail Authorities are directed that before releasing the applicant, his/her Corona Virus test shall be conducted and

if it is found negative, then the concerned local administration shall make necessary arrangements for sending the applicant to his/her house, and if the

test is found positive then the applicant shall be immediately sent to concerning hospital for her/his treatment as per medical norms. If the applicant is

fit for release and if he/she is in a position to make his/her personal arrangements, then he/she 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/her in custody and would send him/her to the same jail from where he/she was released.

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/her;

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

The applicant will not indulge herself/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 of which he is accused;

The applicant will not move in the vicinity of complainant party and 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; and

7 . The applicant will inform the SHO of concerned police station about his/her 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;

Application stands allowed and disposed of.

E- copy of this order be sent to the trial Court concerned for Compliance.

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