- (1.) The second respondent has been convicted of an offence punishable under Section 302 of the Indian Penal Code 1860 and sentenced to suffer imprisonment for life. Pending the disposal of the appeal against the conviction, the High Court by its order dated 3 February 2016 ordered a suspension of sentence under the provisions of Section 389(1) of the Code of Criminal Procedure 19731. Two applications were moved before the Division Bench of the High Court of Madhya Pradesh (IA 6837 of 2019 and IA 5781 of 2019) for cancellation of bail and revocation of the order dated 3 February 2016 granting a suspension of sentence to the second respondent. These applications for cancellation of bail were filed by the petitioner as well as by the State of Madhya Pradesh. The application for cancellation of bail filed by the petitioner was on the basis that after the second respondent was granted a suspension of sentence on 3 February 2016, a First Information Report, being FIR No 143 of 2019, was registered against the second respondent at PS Hata, District Damoh on the allegation that while on bail, the second respondent had committed the murder of the father of the petitioner. In the application for cancellation of bail moved by the State of Madhya Pradesh, it has been submitted that the second respondent has two other convictions on the charge of murder. Moreover, it has been submitted that there is a similarity in that both the victims belong to the same family. The registration of the FIR at the behest of the petitioner was also mentioned in the application for cancellation of bail.
(2.) The application for cancellation of bail moved by the State of Madhya Pradesh contains the following averments in paragraph 8: 1 "CrPC" "8. At this stage, it would be relevant to detail the three convictions suffered by the appellant. The same are detailed hereunder: (a) It is submitted that in the first crime, the appellant committed the murder of the deceased Rajendra Pathak on 13.10.1998 who was going on his scooter and was confronted by the appellant and co-accused Chandu Thakur who were coming on a motorcycle from the opposite direction. At the relevant point of time the appellant Govind Singh fired through Katta on the deceased Rajendra Pathak which hit the deceased on his chest. After receiving the said shot the deceased ran to save his life and on noticing the same co-accused Chandu Thakur fired a shot which hit the deceased on his back. The deceased Rajendra Pathak succumbed to the said injuries. Based on the said incident, session trial was instituted and appellant was convicted for the murder of Rajendra Pathak and sentenced to life imprisonment by judgment dated 30.09.2008. It is thereafter Cr.A No.2353/2008 was filed by the appellant before this Hon 'ble Court. It is also relevant to mention herein that the similarity of the present case with a case relating to deceased Rajendra Pathak is that the deceased in the present case Pappu @Ramakant Pathak and Kailash Pathak were all belonging to the same family. (b) It is submitted that in the second crime, the appellent along with others committed the murder of Munna Vishwakarma. Based on the said incident, Sessions Trial No. 113/2005 was instituted and the appellant was convicted for the murder of Munna vide Judgment dated 27,10.2015. It is thereafter, Criminal Appeal No. 3108/2015 was filed by the appellant before this Hon 'ble Court. (c) To put it differently, it can thus be seen that the appellant committed two crimes punishable under Section 302 IPC on the same date i.e. 11.5.2004 viz. the present case in which Ramakant Pathak and Kailash Pathak were killed and Munna Vishwakarma in respect to which Criminal Appeal No. 3108/2015 is pending. (d) It would also be relevant to mention herein that the appellant committed another crime for offences punishable under Section 399 and 402 of the Indian Penal Code and Section 25 (1) (1B)(a) of the Arms Act. In the said case too, the appellant was convicted and thereafter filed a Criminal Appeal No. 1984 /2011, in which case also his sentence was suspended. It is thus clear that the appellant has been a serious threat to the society and that has been continuously committing criminal offences."
(3.) There is a reference to the present FIR in paragraph 10, which reads as follows: "10 It is also relevant to mention herein that after grant of bail in the said criminal appeals, the appellant has again committed murder of one Devendra Chaurasiva on 15.03.2019 and an F.I.R. to that respect has been registered against the appellant on 15.03.2019 itself for offences punishable U/s 294. 323, 324, 307. 147. 148,149. 506 of I.P.C. Pertinently, since the deceased died after registration of F.I.R., offence U/s 302 has been added in the present crime. Copy of the FI.R dated 15.03.2019 bearing crime No. 143/2019 is filed herewith as ANNEXURE-R/1." ;