Vishal Singh vs State Of Madhya Pradesh

guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

Heard learned counsel for the parties.

Case diary perused.

The applicant has filed this third application under section 439 of the Cr.P.C. for grant of bail. His first application was dismissed for want of prosecution vide order dt.14.05.2019 in M.Cr.C.No.13058/2019 and second application was dismissed as withdrawn vide order dt.31.01.2020 in M.Cr.C.No.3846/2020.

The applicant has been arrested on 26.02.2018 by Police Station- Mungawali, District Ashoknagar in connection with Crime No.161/2018 registered in relation to the offences punishable under Sections 302, 307, 294 read with Section 34 of IPC.

Allegations against the applicant and other co-accused persons, in short, are of abusing and assaulting by lathis and committing murder of brothers of the complainant. On the basis of the aforesaid, crime has been registered.

Learned counsel for the applicant submits that applicant has been falsely implicated in the case due to previous enmity regarding land dispute. He is in custody since 26.02.2018. Charge sheet has been filed and no further custodial interrogation is required in the case. The applicant has no criminal history. There is no eye witness to the incident. Prosecution witnesses; P.W.1 to P.W.7 have turned hostile and have no supported the prosecution story. The applicant is suffering with kidney problem and therefore he has been shifted to Gwalior jail from Ashoknagar for treatment. His condition is precarious. Counsel for the applicant submits that in view of COVID-19, outbreak detention of applicant in already congested prisons may be detrimental. It is also submitted that due to COVID-19 trial is held up. The applicant can not be kept in custody for indefinite period. Applicant is a permanent resident of District Ashoknagar and there is no likelihood of his absconsion or tampering with the prosecution evidence and he is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made.

Learned Panel Lawyer appearing for the State 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. It is also submitted by the learned Panel Lawyer that in the dying declaration, it is clearly stated that the applicant is involved in heinous crime. As per the medical report, 11 anti mortem injuries were received by both the deceased. On such grounds, he prays for rejection of the application.

However, it would not be desirable to enter into the merits of the rival contentions at this juncture.

Considering the overall facts and circumstances of the case as well as the health of the applicant and also the fact that prosecution witnesses; P.W.1 to P.W.7 have turned hostile, coupled with the fact that trial is not likely to conclude in near future and prolonged pre-trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, 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.1,00,000/- (Rupees One Lac only) with two local sureties of the like amount to the satisfaction of the trial Court/committal Court for his appearance on the dates given by the concerned Court.

The applicant shall also furnish a written undertaking before the concerned court 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 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 shall install Arogya Setu App (if not already installed) in his mobile phone;

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 Panel Lawyer 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.

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