Madhya Pradesh High Court
Manoj Rajput @ Ramesh (Lodhi ) vs The State Of Madhya Pradesh on 10 July, 2023
Author: Anuradha Shukla
Bench: Anuradha Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SMT. JUSTICE ANURADHA SHUKLA
ON THE 10 th OF JULY, 2023
MISC. CRIMINAL CASE No. 29317 of 2023
BETWEEN:-
1. MANOJ RAJPUT @ RAMESH (LODHI ) S/O
HAKKRAI LODHI @ HALKAI, AGED ABOUT 36
YEAR S, OCCUPATION: PERSONAL BUSINSS R/O
VILLAGE DOH P.S. KUDILA DISTT. TIKAMGARH
(MADHYA PRADESH)
2. SURESH LODHI S/O BANDI LODHI, AGED ABOUT
23 YEARS, OCCUPATION: PERSONAL BUSINESS
VILLAGE DOH. P.S. KUDILA DISTRICT
TIKAMGARH (MADHYA PRADESH)
.....APPLICANT
(BY SHRI R.B. SAHU - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH P.S.
GORAKHPUR DISTRICT JABALPUR (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI SOMESH GUPTA - PANEL LAWYER)
This application coming on for admission this day, the court passed the
following:
ORDER
This is first application for grant of anticipatory bail under section 438 of Cr.P.C. on behalf of the applicants who are apprehending his arrest in connection with FIR/Crime No.85/2023 dated 11.02.2023 registered at Police Station Gorakhpur, District- Jabalpur (M.P.) for an offence punishable under Sections 367, 368, 370, 34, 376 of IPC.
Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 7/11/2023 1:33:04 PM 2Learned counsel for the applicant submitted that applicants are innocent and has falsely been implicated against the present case. Applicants are ready to cooperate in the investigation and trial. The applicants are permanent residents of District Tikamgarh (M.P.). Hence, it is prayed that the applicant be released on anticipatory bail.
Learned counsel for the State had opposed the prayer for anticipatory bail.
Heard learned counsel for the parties and perused the case diary. This bail application is filed by two applicants namely Manoj and Suresh who have been named as accused for the offences under Section 367, 368, 370, 376 of IPC. Offences are of severe nature and prosecutrix has named them in her statement recorded under Section 164 of Cr.P.C. They have not yet surrendered to the process of law.
Three co-accused persons have been granted bail in M.Cr.C. No.10526/2023, M.Cr.C. No.10456/2023 and M.Cr.C. No.22108/25023 but that order was passed for regular bail.
Looking to the conduct of applicants and gravity of matter, this Court is not inclined to allow this anticipatory bail. Hence their anticipatory bail application is rejected.
Accordingly, the application is dismissed.
(ANURADHA SHUKLA) JUDGE DevS Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 7/11/2023 1:33:04 PM