Madhya Pradesh High Court
Rajni Puruswani vs The State Of Madhya Pradesh on 2 June, 2020
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 MCRC-13325-2020
The High Court Of Madhya Pradesh
MCRC-13325-2020
(RAJNI PURUSWANI AND OTHERS Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 02-06-2020
Shri Siddharth Datt, Advocate for the applicants.
Shri Puneet Shroti, Panel Lawyer for the respondent/State.
Matter is taken up through video conferencing. This application has been filed under Section 438 of Cr.P.C for grant of anticipatory bail.
Learned IX ASJ, Rewa dismissed the aforesaid application on 18.03.2020 upon the ground that as per the law laid down in Soberan Battham Vs. State of M.P. 2018(2) MPJR 252, the application for anticipatory bail is not maintainable if the investigation agency filed the challan by showing the accused as an absconded accused.
Therefore, call the report from the trial Court whether any proceeding under Section 82 and 83 of Cr.P.C has been initiated against both applicants or not ?
Whether any arrest warrant has been issued against the present applicants ?
Counsel for the applicants may also submit the photo copy of the order sheet for showing the aforesaid action, if taken by the trial Court.
List this case in the week commencing from 15th June, 2020.
(B. K. SHRIVASTAVA) JUDGE Vin** Digitally signed by VINOD SHARMA Date: 02/06/2020 13:45:45