Pawan Dandotiya vs State Of M.P

Rajeev Kumar Shrivastava, J

The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 03/02/2021 by Police Station City

Kotwali, Distt. Morena (M.P.) in connection with Crime No.1121/2019 registered for offence under Sections 399, 400, 402 of IPC and Sections 25, 27

of Arms Act and Section 11/13 of MPDVPK Act.

It is submitted by learned counsel for the applicant- Pawan Dandotiya that the applicant has not committed any offence. He has falsely been

implicated in this case. Applicant is in custody since 03/02/2021. It is further submitted that co-accused of this case, namely, Sunil @ Lalla and Lakhan

have already been granted bail by this Court vide order dated 23/11/2019 passed in M.Cr.C. No.47677/2019 and order dated 28/02/2020 passed in

M.Cr.C. No.8078/2020. The case of present applicant is also on same footing. Trial will take its own time. Applicant is ready to abide by any condition

which may be imposed by this Court. Hence, learned counsel prays for grant of bail to the present applicant. He further undertakes to abide by all the

terms and conditions of guidance, 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.

Learned State counsel has vehemently opposed the application and prayed not to grant bail to the present applicant.

Heard learned counsel for the parties at length and considered the arguments advanced by them and perused the case diary.

Considering the facts and circumstances of the present case and the fact that co-accused of this case, namely, Sunil @ Lalla and Lakhan have

already been granted bail by this Court, without commenting upon the merits of the case, the application is allowed and it is hereby directed that the

applicant shall be released on bail on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety in the like amount

to the satisfaction of the Court concerned for his regular appearance before the trial Court concerned on the dates fixed by it.

In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicant, his 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 house, and if his test is

found positive then the applicant shall be immediately sent to concerning 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. 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 send 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 :-

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 any kind of offence. In case of commission of any kind of offence, this bail order shall automatically stand cancelled;

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

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

7 . 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.

The applicant shall mark his presence before the SHO of the concerned Police Station once in every fortnight till conclusion of the trial.

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/directions.