Manoj Jatav vs State Of Madhya Pradesh

The applicant has filed this second application under Section 439 Cr.P.C. for grant of bail. The applicant has been arrested on 18-08-2019 by Police Station Thatipur District Gwalior in connection with Crime No.251/2016 registered in relation to the offence punishable u/Sections 376, 323, 506 of IPC. His earlier bail application was allowed but since later he did not appear before the trial Court, therefore, he was arrested, hence this bail application.

It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 18-08-2019 whereas the Court statement of prosecutrix and other witnesses have already been held, prosecutrix did not support the story of prosecution and declared hostile. It is further submitted that in fact prosecutrix was tenant of the applicant and when rent was demanded then as a counterblast she adopted this device against the applicant. Said fact figures in para 3 of the statement of prosecutrix. He learnt the lesson hard way and would mend his ways and become a better citizen and he would not indulge in same nature of offence in future. He would abide by the conditions as imposed by this Court. He undertakes to cooperate in trial and would appear before the trial Court as and when required and further undertakes to do some community service. Thus, prayed for bail.

Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.

Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only), with one solvent surety of the like amount to the satisfaction of Trial Court concerned.

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

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

The applicant will not seek unnecessary adjournments during the trial; and

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

As per the undertaking given by counsel on behalf of the applicant, it is hereby directed that applicant shall plant 5 saplings (either fruit bearing trees or Neem/ Peepal) alongwith tree guards or has to make arrangement for fencing for protection of the trees because it is the duty of the applicant not only to plant the saplings but also to nurture them.

वृक्षारोपण के साथ, वृक्षापोषण भी आवश्यक है।He shall plant saplings/ trees preferably of 6-8 ft., so that they would grow into full fledged trees at an early time. For ensuring the compliance, he shall have to submit all the photographs of plantation of trees/saplings before the concerned trial Court alongwith a report within 30 days from the date of release of the applicant. The progress reports shall be submitted by the applicant before the trial Court on expiry of every two months for three years.

It is the duty of the trial Court to monitor the progress of the trees because human existence is at stake because of the environmental degradation and Court cannot put a blind fold over any casualness shown by the applicant regarding compliance. Therefore, trial Court is directed to submit a report regarding progress of the trees and the compliance made by the applicant by placing a short report before this Court every quarterly (every three months), which shall be placed under the caption "Direction" before this Court.

Any default on behalf of applicant in plantation or caring of trees shall disentitle the applicant from enjoying the benefit of bail.

The applicant shall plant these saplings/ trees at his own choice and protect the trees on his own cost by providing tree guards or fencing.

This direction is made by this Court as a test case to address  the Anatomy of Violence and  Evil by process  of Creation and a step towards Alignment with Nature. The natural instinct of compassion, service, love and mercy needs to be rekindled for human existence as they are innately engrained attributes of human existence.

"It is not the question of Plantation of a Tree but the Germination of a Thought."

A copy of this order be sent to the trial Court concerned for compliance.