JEETENDRA S/O LATE KIRTICHAND BORADE vs. THE STATE OF MADHYA PRADESH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.408 OF 2020 [Arising out of Special Leave Petition(Crl.)No. 10145 OF 2019]

JUDGMENT Leave granted. 2. Rejection of third bail application by the High Court of Madhya Pradesh, Indore Bench has prompted the appellant to approach this th Court. He has been in custody since 5  January, 2019 in connection with Crime No. 210/2012 registered at Police Station Chhatripura, Indore for offences punishable under Sections 420, 177, 181, 193, 200 and 120­B of Indian Penal Code (for short, ‘IPC’). 3. Briefly stated, the facts are as follows: Wife of the appellant lodged a case under Sections 498­A, 323 4. and 506 of IPC against him, registered as Crime No. 96/2008, wherein Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.03.18 16:11:02 IST Reason: the   appellant  was  arrested.    Later,  he  was  released  on  bail   upon furnishing bail bonds of Rs.7,000/­ along with documents of their Page  | 1 residential property as a personal bond by his mother.  Subsequently, the matrimonial dispute was amicably settled and as a result, the rd appellant was acquitted on 23  April, 2010.   th On 20  May, 2012 , Dileep Borade (appellant’s cousin) and his 5. son   Vishal   Borade   lodged   a   complaint   with   Police   alleging   that documents of the residential property furnished as personal bond for appellant’s release on bail in the matrimonial case were forged. This led to registration of Crime No. 210/2012 for which the appellant is incarcerated for more than a year. 6. From perusal of the record, we note that a closure report was filed by the Police on 24th May, 2013 in Crime No. 210/2012 but the learned   Judicial   Magistrate   after   five   years   ordered   further th investigation   on   20   June,   2018.     Consequently,   appellant   was th arrested   on   5   January,   2019   and   denied   bail   by   the   Additional nd Sessions Judge.  The High Court also vide order dated 22  January, 2019 declined to release him on bail.   Appellant filed a second bail application before the High Court, which was dismissed as withdrawn th on 10   April, 2019 with liberty to apply again after examination of certain material witnesses.  Meanwhile, the police re­investigated the nd case and submitted a second report on 2   September, 2019 stating that no offence has been committed by the appellant and he deserves to   be   discharged.     After   filing   of   this   closure   report,   appellant approached the High Court for a third time.  But he was denied bail Page  | 2 yet again vide the impugned order on grounds that the second closure report has not been accepted by the Trial Court and that appellant has failed to point out whether material witnesses have been examined or not.   The appellant has thus been left with no other option but to th approach   this   Court.     While   issuing   notice,   this   Court   on   14 November, 2019 directed that the appellant be released on interim bail. 7. Having   heard   learned   counsel   for   the   parties   as   well   as   the counsel   representing   the   complainant,   we   are   satisfied   that   the appellant deserves to be enlarged on bail.  The High Court ought to have kept in view that ` Bail is rule and jail is exception’ .  There is no gainsaying that bail should not be granted or rejected in a mechanical manner   as   it   concerns   the   liberty   of   a   person.     In   peculiar circumstances of this case where closure report was filed twice, the High Court ought not to have declined bail only because the trial court was   yet   to   accept   the   said   report.     Further,   the   examination   of nd witnesses   would   depend   upon   the   fate   of   2   closure   report. Considering the nature of allegations attributed to the appellant and the period he has already spent in custody, we are satisfied that he deserves to be released on bail forthwith. 8. The appeal is thus allowed and the impugned order of the High th Court dated 16  September, 2019 is set aside.  The interim bail order th dated 14   November, 2019 is made absolute.   The appellant shall Page  | 3 stand   released   on   regular   bail   subject   to   the   bail   bonds   already furnished by him to the satisfaction of the trial court.    …………………………….... (S.A. BOBDE) CJI ……..……………………..J. (B.R. GAVAI) …………………………… J. (SURYA KANT) NEW DELHI DATED : 18.03.2020 Page  | 4