Prashant Kushwaha vs State Of MP

S.A. Dharmadhikari, J

The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail. Police Station Kotwali, District Datia in connection with crime No. 19/2021 registered for the offence punishable under Section 399, 400, 402 of IPC, section 25, 27 of Arms Act and section 11/13 of MPDVPK Act.

As per prosecution story, short facts of the case are that the police station concerned had received information from the informer that five or more accused persons armed with weapons were planning to commit Dacoity. On the basis of aforesaid information, the police conducted raid and apprehended four accused persons including the applicant, whereas, some of the accused persons ran away from the spot. On the basis of aforesaid, the applicant has been implicated in the present case.

Learned counsel for the applicant submits that applicant aged 24 years has been falsely implicated in the case. It is further submitted that nothing has been recovered from the possession of the applicant. It is further submitted that investigation is nearing completion and further custodial interrogation of the applicant may not be necessary. It is further submitted that in view of outbreak of COVID 19, detention of the applicant in already congested prison may be detrimental. He is permanent resident of District Datia. Conclusion of trial is likely to take time and there is no likelihood of his absconsion, if released on bail. On these grounds, he may be released on bail.

Learned State counsel opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

After hearing aforesaid arguments and looking to the facts and circumstances of the case, without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with two local solvent sureties in the like amount to the satisfaction of the trial Court/committal Court .

The applicant shall also furnish a written undertaking that he will abide by the terms and conditions of various circulars, as well as, orders issued by the Central Government, State Government and local administration from time to time such as maintaining social distancing, physical distancing, hygiene etc. to avoid proliferation of Corona virus.

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

The applicant shall install Aarogya Setu App (if not already installed) in his mobile phone.

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/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically without further reference to the Bench.

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.

Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and necessary action.

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