Madhya Pradesh High Court
Adarsh @ Nanhu Baghel vs The State Of Madhya Pradesh on 5 February, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-4344-2018 (ADARSH @ NANHU BAGHEL Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 05-02-2018 Mr. Rahul Tripathi, learned counsel for the applicant. Mr. Sharad Sharma, learned Govt. Advocate for the State. The applicant apprehends his arrest in connection with Crime No.47/2018 registered at P.S. Seoni, Distt. Seoni for offences U/s.354, sh 323, 506 of I.P.C.
e Learned counsel for the State has drawn the attention to the fact ad that the Police has given a notice to the applicant U/s.41-A of Cr.P.C.
Pr stating therein that it does not want to arrest the applicant herein in this case.
a hy Under the circumstances, this application can be disposed of with a direction to the Police that in the event they change their mind ad and feel that the arrest of the applicant is necessary in the M aforementioned case, they shall given a prior intimation of 7 days U/s.160 of Cr.P.C. to the applicant and the applicant shall be at liberty of to move another application under the provisions of Section 438 of rt Cr.P.C. if need so arises.
ou With these directions, the application is disposed of. C.C. as per rules.
C h (ATUL SREEDHARAN) ig JUDGE H Digitally signed by ASHISH DATTA a Date: 2018.02.05 16:36:30 +05'30'