Shabbir vs State Of Madhya Pradesh

Akhil Kumar Srivastava, J

This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 551/2020

registered at P.S. Chhipabad District -Harda (M.P.) for the offence punishable under section sections 4, 6, 9 of Govansh Vadh Pratishedh Adhiniyam,

2004, section 11 (Gha) of Pashu Kroorta Niwaran Adhiniyam, 1960, Sections 3, 181, 146, 196, 66, 192(A) of Motor Vehicle Act.

As per the prosecution story, applicant has been found in illegal transporting the animal for slaughtering purpose.

Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 09.02.2021. It is further submitted that applicant is a

first offender and no other case for the similar nature of offence has been registered against him. Charge-sheet has been filed and due to covid -19,

the trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody

is not required in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.

Learned panel lawyer has opposed the submissions made on behalf of the applicant and prayed for rejection of the bail application however, conceded

the fact that applicant has no criminal antecedents.

Looking to the facts and circumstances of the case alongwith the role attributed to the applicant in offence and the fact that no other case for the

similar nature of offence has been registered against him, this application is allowed without commenting anything on the merits of the case. It is

ordered that applicant/accused Shabbir be released on bail on his furnishing a personal bond for the sum of Rs. 1,00,000/- (Rs. One Lac Only) with

one solvent sureties in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the dates of hearing

fixed in this regard during trial.

The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court in Suo Moto Writ Petition(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

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 trial;

The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the fact 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 shall not commit any offence during the entire period of bail.

The applicant will not seek unnecessary adjournments during the trial;

The applicant will not leave India without previous permission of the trial Court;

The applicant shall inform the Court about his/her address and residence in case the applicant moves out from his/her permanent address for any

point of time; and

The applicant shall not contact any of the other accused persons in this case in any manner whatsoever.

This order shall remain effective till the end of the trial but in case of bail jump and breach of any of the pre-condition of bail, it shall become

ineffective and cancelled without reference to this Bench.

Certified Copy on payment of usual charges.