BALVEER Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the available record.

(2.) The Supreme Court by order dated 23-3-2020 passed in the case of IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU W.P. (C) No. 1/2020 has directed all the States to constitute a High Level Committee to consider the release of prisoners in order to decongest the prisons. The Supreme Court has observed as under :

(3.) Looking to the overall facts and circumstances of the case as well as short period of jail sentence, without commenting on merits of the case, the application (I.A. No. 2327/2020) is allowed and the remaining jail sentence of the petitioner is hereby suspended. It is hereby directed that the petitioner shall be released on bail on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Chief Judicial Magistrate of the concerned district. Chief Judicial Magistrate shall ensure that after furnishing bail, the bail papers are sent to the Court concerned. The petitioner is further directed to mark his appearance before the Office of this Court on 08/12/2020 and on subsequent dates given by the Office in this regard, till final disposal of this revision.