High CourtsSingle Bench(2022) 02 MP CK 0006

Raj @ Sukhlal vs State Of Madhya Pradesh Station And Others

Madhya Pradesh High Court · Decided on 1 February 2022

HON’BLE JUDGES
Vijay Kumar Shukla, J
RESULT
Allowed
CASE NUMBER
Miscellaneous Criminal Case No.5267 Of 2022

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Judgment

19 paragraphs · 372 words

Vijay Kumar Shukla, J

This is first application under Section 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.359/2019 registered at Police

Station Sendhwa, Barwani (M.P.) under Sections 366, 376(1), 376(2) (n) of the IPC.

After going through the statement of the prosecutrix recorded under section 164 of the Cr.P.C, it is apparent that the prosecutrix herself had gone

alongwith the applicant at various places including Gujarat where she stayed with him in a lounge for five days. She visited at many places but did not

raise any alarm. It seems that she was a consenting party. Her age is about 20 years.

In view of aforesaid, I find prima facie case is made out for grant of bail. Therefore, without expressing any view on the merits of the case, the

application is allowed.

I t is directed that Applicant shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one

surety of the like amount to the satisfaction of the Ld. Court below.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19

VIRUS IN PRISONS in SUO MOTU ""W.P. (C) No.1/2020"" and ensure that the applicant is examined by the jail doctor before his release. If the

applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the

detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall

ensure his transportation from the jail till his place of residence.

It is further made clear that if it is found that the applicant is involved in any other case during the trial, this bail order shall stand cancelled

automatically without reference to the Court and the Police will be at liberty to arrest the applicant.

A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station

concerned. The office is requested to forward a copy of this order to the Ld. Court below.