Madhya Pradesh High Court
Nagendra Patel vs The State Of Madhya Pradesh on 5 July, 2019
1 MCRC-25728-2019
The High Court Of Madhya Pradesh
MCRC-25728-2019
(NAGENDRA PATEL Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 05-07-2019
Shri Jagat Singh, learned counsel for the applicant.
Shri Maqbool Khan, learned Government Advocate for the
respondent/State.
Heard.
Perused case diary.
This is the first application under Section 438 Cr.P.C filed by the applicant for grant of anticipatory bail.
Applicant is apprehending his arrest in connection with Crime No.88/2019 registered at Police Station Chakghat Distt. Rewa for the offences under Sections 379 of the IPC and 37, 51 & 63 of the Copyright Act.
As per the prosecution story, the complainant Arpit Raj lodged a report at the Police Station Chakghat, Rewa on 19.05.2019 alleging that the present applicant has misused a set-top box of the dish tv to steal the signal of Star Plus Channel and has broadcasted it to people as signal of M.s. Cable C.T. in order to earn money. On that basis, the aforementioned crime was registered against the applicant.
Learned counsel for the applicant contends that applicant is innocent person and he has been falsely implicated in the offence. It is urged that the applicant is permanent resident of the address described in the application and there is no possibility of his absconding. The applicant is ready to cooperate with the investigation. Hence, prayer is made to enlarge the applicant on anticipatory bail.
Per-contra, learned counsel for the respondent-State opposes the bail application.
After considering the facts and circumstances of the case, this Court Digitally signed by MANISHA ALOK SHEWALE Date: 09/07/2019 10:56:11 2 MCRC-25728-2019 deems it proper to grant anticipatory bail to applicant. It is directed that in the event of arrest of applicant, he shall be released on anticipatory bail on his furnishing a personal bond in the sum of Rs.30,000/with one solvent surety of the like amount to the satisfaction of the Arresting Officer. The applicant shall abide by the conditions as enumerated under Section 438 (2) of the Cr.P.C. T he applicant shall remain present before the Investigating Officer as and when he is directed so and also appear before the concerned Court.
Accordingly, M.Cr.C. stands allowed and disposed of. Certified copy as per rules.
(MOHD. FAHIM ANWAR) JUDGE manisha Digitally signed by MANISHA ALOK SHEWALE Date: 09/07/2019 10:56:11