Rajendra Dhakad & Anr. vs State Of M.P.

The applicants have filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicants have been arrested on 25/8/2020 by Police Station Crime Branch, District Gwalior in connection with Crime No. 158/2018 registered for offence for the offences punishable under Sections 406, 420, 467, 468, 471 of IPC.

Learned counsel for the applicants submits that applicants have been falsely implicated in the matter and they are suffering confinement since 25/8/2020 and charge-sheet has recently been filed in respect of present applicants. It is further submitted that no ingredient of offence under Section 406 of IPC is available qua present applicants because applicants never represented themselves for transaction purpose. It is further submitted that Soyabene bags are still lying in the warehouse M/s Harikrishan Radheshyam Pahadiya and complainant very cleverly did not disclose such facts. It is further submitted that main allegations were against accused - Rambhajan Dhakad and from the contents of FIR and different statements given by the complainant, it is clear that no specific allegations have been levelled against the present applicants. Co-accused Rambhajan after serving 11 months of incarceration has been given benefit of bail vide order dated 11/8/2020 in M.Cr.C. No. 26257/2020. He seeks parity. Beside that it is the submission of learned counsel for the applicants that matter pertains to documentary evidence and no custodial interrogation is required. Complainant also bears criminal record. Looking to the Covid-19 pandemic situation sympathetic consideration is sought for. Applicants undertake to cooperate in trial and further undertake not be a source of embarrassment or harassment to the complainant party in any manner. They 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. Further looking to the situation of pandemic, he intends to perform the community service and to serve the National/social/environment cause voluntarily by contributing their part by contributing in Army Central Welfare Fund and planting saplings, in case bail is granted.

Learned counsel for the State as well as complainant opposed the prayer and prayed for dismissal of the bail application.

Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.

After considering the rival submissions as well as considering the peculiar fact situation, wherein, we are facing wrath of pandemic COVID-19, this Court is of the considered opinion that applicants deserve to be released on bail.

Considering the submissions of learned counsel for the parties, and in view of Covid-19 pandemic situation, without commenting on the merits of the case, it is hereby directed that the applicants shall be released on bail, on their furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety each of like amount to the satisfaction of trial Court.

In view of COVID-19 pandemic, the jail authorities are directed that before releasing the applicants, their preliminary Corona Virus test shall be conducted and in case they are found positive then the applicants shall be immediately sent to concerned hospital for their treatment as per medical norms. If the applicants are fit for release and if they are in a position to make their personal arrangements, then they shall be released only after taking due travel permission from local administration. After release, the applicants are further directed to strictly follow all the instructions which may be issued by the Central Govt./State Govt. or Local Administration for combating the COVID-19. If it is found that the applicants have 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 them in custody and would sent them to the same jail from where they were released.

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

1.The applicants will comply with all the terms and conditions of the bond executed by them;

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

The applicants will not indulge themselves 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 applicants shall not commit an offence similar to the offence of which they are accused;

The applicants will not be a source of embarrassment or harassment to the complainant party in any manner and will not seek unnecessary adjournments during the trial;

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

The applicants shall deposit deposit Rs. 5,000/- each in favour of Army Central Welfare Fund having A/C No.520101236373338 of Corporation Bank, Chandani Chowk Delhi within one month from the date of his release.

The applicants will inform the SHO of concerned police station about their residential address in the said area and it would be the duty of the Panel Lawyer/Public Prosecutor to send E-copy of this order to SHO of concerned police station for information.

9., तद् द्वारा यह निर्देशित किया जाता है कि प्रत्येक आवेदकगण कम से कम तीन फुट गहरा गड्ढा खोदकर 5-5 पौधों का ( फल देने वाले पेड़ अथवा नीम/पीपल) रोपण करेेंगे तथा उसे अपने आस पडोस में पेड़ों की सुरक्षा के लिए बाड़ लगाने की व्यवस्था करनी होगी ताकि पौधे सुरक्षित रह सके। आवेदकगण का यह कर्तव्य है कि न केवल पौधों को लगाया जाऐ, बल्कि उन्हें पोषण भी दिया जाए। वृक्षारोपण के साथ, वृक्षापोषण भी आवश्यक है।'' आवेदकगण विशेषतः 6-8 फीट ऊॅंचे पौधे/पेड़ों को लगायेंगे ताकि वे शीघ्र ही पूर्ण विकसित हो सकें। अनुपालन सुनिश्चित करने के लिए, आवेदकगण को रिहा किये जाने की दिनांक से 30 दिनों के भीतर संबंधित विचारण न्यायालय के समक्ष वृक्षों/पौधों के रोपण के सभी फोटो प्रस्तुत करना होगें। तत्पश्चात्, विचारण के समापन तक हर तीन महीने में आवेदकगण के द्व ारा विचारण न्यायालय के समक्ष प्रगति रिपोर्ट प्रस्तुत की जाएगी ।

10.वृक्षों की प्रगति पर निगरानी रखना विचारण न्यायालय का कर्तव्य है क्योंकि पर्यावरण क्षरण के कारण मानव अस्तित्व दांव पर है और न्यायालय अनुपालन के बारे में आवेदकगणों द्वारा दिखाई गई किसी भी लापरवाही को नजर अंदाज नही कर सकता है। इसलिए आवेदकगण को पेड़ों की प्रगति और आवेदक द्वारा अनुपालन के संबंध में एक रिपोर्ट प्रस्तुत करने के लिए निर्देशित किया जाता है एवं आवदेकगण द्व ारा किये गये अनुपालन की एक संक्षप्ति रिपेार्ट इस न्यायालय के समक्ष प्रत्येक तीन माह में (अगले छः महीनों के लिए) रखी जायेगी जिसे कि ''निर्देश '' शीर्ष के अंतर्गत रखा जाएगा।

11.वृक्षारोपण में या पेड़ों की देखभाल में आवेदकण की ओर से की गई कोई भी चूक आवेदकगणों को जमानत का लाभ लेने से वंचित कर सकती है।

12.आवेदकगण को अपनी पसंद के स्थान पर इन पौधों/पेडों को रोपने की स्वतंत्रता होगी, यदि वह इन रोपे गये पेडों की ट्री गार्ड या बाड़ लगाकर रक्षा करना चाहतें है, अन्यथा आवेदकगण को वृक्षों के रोपण के लिए तथा उनके सुरक्षा उपायों के लिए आवश्यक खर्चे वहन करना होगा।

13.इस न्यायालय द्वारा यह निर्देश एक परीक्षण प्रकरण के तौर पर दिए गए हैं ताकि हिंसा और बुराई के विचार का प्रतिकार, सृजन एवं प्रकृति के साथ एकाकार होने के माध्यम से सामंाजस्य स्थापित किया जा सके। वर्तमान में मानव अस्तित्व के आवश्यक अंग के रूप में दया, सेवा, प्रेम एवं करूंणा की प्रकृति को विकसित करने की आवश्यकता है क्योंकि यह मानव जीवन की मूलभूत प्रवृतियां हैं और मानव अस्तित्व को बनाए रखने के लिए इनका पुनर्जीवित होना आवश्यक है।

यह निर्देश आवेदक के द्वारा स्वतः व्यक्त की गई सामुदायिक सेवा की इच्छा के कारण दिया गया है जो स्वैच्छिक है। यह प्रयास केवल एक वृक्ष के रोपण का प्रश्न न होकर बल्कि एक विचार के अंकुरण का है।

Application stands allowed and disposed of. E- copy of this order be sent to the trial Court concerned for

HIGH COURT OF MADHYA PRADESH

7 M.Cr.C.No.35126/2020 ( Rajendra Dhakad & Anr. Vs. State of M.P.) compliance, if possible for the office of this Court.

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