Madhya Pradesh High Court
Makhan Singh Shakya vs The State Of Madhya Pradesh on 11 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:5343
1 MCRC-6130-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 11th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 6130 of 2026
MAKHAN SINGH SHAKYA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ravi Rahul - Advocate for the applicant.
Shri Anurag Sharma - PP for the State.
ORDER
This is first application under Section 482 of BNSS, for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.11/2020 registered at Police Station Chinnoni, District Morena (M.P) for the offences punishable under Section 34(2) of Excise Act.
3. During the course of arguments, learned counsel for applicant requested to withdraw this application and also requested that direction may be issued to the Investigating Officer/Trial Court to comply with the directions of Hon'ble Apex Court in the Case of ArneshKumar Vs. State of Bihar [(2014) 8 SCC 273] and Satender Kumar Antil Vs. Central Bureau of Investigation [(2022) 10 SCC 51], Siddharth Vs. State of U.P. and anr. [(2022) 1 SCC 676] and Aman Preet Singh Vs. Central Bureau of Investigation [(2022) 13 SCC 764].
4. After considering the arguments, fact and circumstances of the case, Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/12/2026 11:15:26 AM NEUTRAL CITATION NO. 2026:MPHC-GWL:5343 2 MCRC-6130-2026 request is accepted.
5. Accordingly, this application is dismissed as withdrawn.
6. However, it is expected that Investigating Officer/Trial Court shall ensure strict compliance of the guidelines and directions as laid down by Hon'ble Apex Court in the case of Arnesh Kumar (Supra), Satender Kumar Antil (Supra), Siddharth (supra) and Aman Preet Singh (supra).
(RAJESH KUMAR GUPTA ) JUDGE Vishal Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/12/2026 11:15:26 AM