Rajkumar vs State Of Madhya Pradesh

This is first bail application under Section 439 of Cr.P.C. on behalf of the applicant. Applicant is in custody since 25-07-2019 in connection with Crime No.71/2019 registered at Police Station Anandpur, District-Vidisha for the offence punishable under Sections 456,376(d), 506 of IPC.

It is the submission of learned counsel for the applicant that case is of false implication. Applicant is suffering confinement since 25/7/2019. Charge-sheet has already been filed. It is further submitted that incident is dated 8/4/2019 and FIR has been lodged on 24/7/20919. As per the submission of learned counsel for the applicant, sufficient variations exist in contents of FIR vis-a-vis statement of prosecutrix recorded under Sections 161 and 164 of Cr.P.C. Confinement since 25/7/19 amounts to pretrial detention. Allegations indicate an improbable event.

It is further submitted that one of the co-accused Chhotu has been given the benefit of bail by the Additional Sessions Judge, Lateri, vide order dated 18/10/2019; whereas on similar set of facts, said benefit has not been extended to the applicant and his application was rejected. It is further submitted that the applicant is innocent and looking to the medical opinion expressed, no injury has been found over the person of prosecutrix.

Applicant undertakes not to move in the vicinity of the complainant party and would not be a source of harassment and embarrassment to the complainant in any manner and to do some community service as directed by this Court. He prayed for grant of bail.

Learned PL for the respondent-state opposed the prayer and prayed for its dismissal; however, fairly accepts the fact that trial Court granted bail to co-accused Chhotu and denied the bail to the applicant.

Considering the submissions made by learned counsel for the parties as well as the fact that confinement amounts to pretrial detention, without expressing any opinion on merits of the case, the application filed under Section 439 of Cr.P.C. is allowed. It is directed that applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his regular appearance before the trial Court concerned on the dates fixed by the Court during the trial.

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 and will not move in the vicinity of prosecutrix and also would not be a source of embarrassment or harassment to the complainant party in any manner;

The 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;and

Further, aforesaid extension of benefit of bail shall be subject to the condition that applicant shall serve the Community Health Centre, Lateri, District Vidisha on every Monday and Tuesday from 9 am to 1 pm for six months and his role would be to assist the doctors/compounder while serving outdoor patients. He would not be allowed to move inside the operation theater and private wards and shall not be a source of infection and discomfort to the patients and concerned duty doctors shall ensure this. In May, 2020 applicant shall submit a report about the works done by him and suggestions, if any for improvement of the system.

This direction is given looking to the age of the applicant so that he can get a chance to assimilate in the main stream. CMHO/Hospital Superintendent, District Vidisha shall permit the applicant to work in the outdoor patient department only while assisting the ward boys and male nurses to serve the patients. The services of the applicant shall also be utilized in maintaining cleanliness in the building and serving the patients and doing work like First Aid etc., so that applicant may inculcate some basis knowledge of First Aid or Emergency Care of patients which may be helpful for unforeseen exigencies or natural calamities wherein applicant may be helpful as a volunteer.

It is made clear that applicant shall not be a source of any infection to the patients and would confine himself in the work of cleanliness, registration of patients or those works which may not endanger the interest of any patient.

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.

Any breach of condition or any activity contrary to the interest of patients and public would render the applicant dis-entitled from the relief granted by this Court.

CMHO, District Gwalior and Collector, District Vidisha be informed accordingly.

A copy of this order be sent to District Judge, Vidisha and the trial Court concerned for information and compliance.

Certified copy as per rules.