Madhya Pradesh High Court
Saiyad Sajid Ali vs The State Of Madhya Pradesh on 5 November, 2015
MCRC-19384-2015
(SAIYAD SAJID ALI Vs THE STATE OF MADHYA PRADESH)
05-11-2015
Shri Ashish Tiwari, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondents-State.
Arguments heard.
This is an application under Section 438 of Cr.P.C. for anticipatory bail in connection with Crime No. 185/2015 registered at Police Station Teelajamalpura District Bhopal (M.P.) for the offence punishable under Section 498-A of IPC & Section 3/4 of Dowry Prohibition Act.
It is not a case of custodial interrogation. Considering the submissions made by the learned counsel for both sides & looking to the facts and circumstances of the case but without expressing any opinion on merits of the case, the application is allowed. It is directed that in the event of arrest of the applicant Saiyad Sajid Ali in the aforesaid crime, he shall be released on anticipatory bail on his furnishing a bail bond in the sum of Rs.25,000/-(Rs. Twenty five thousand) with one surety in the like amount to the satisfaction of the Arresting/Investigating Officer.
The applicant shall abide by the conditions as enumerated in Section 438(2) of the Cr.P.C.
M.Cr.C. is disposed of.
C.C. as per rules.
(MOOL CHAND GARG) JUDGE