Shivkumar Patel vs The State Of Madhya Pradesh on 22 September, 2014

[Cites 4, Cited by 3]

Madhya Pradesh High Court

Shivkumar Patel vs The State Of Madhya Pradesh on 22 September, 2014

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<p class="MsoNormal" style="margin-left:4.9pt;text-align:center;
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normal"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:
Tahoma;mso-ansi-language:HU" lang="HU">M.Cr.C. No.14558/2014</span></u></b></p>

<p class="MsoNormal" style="margin-left:4.9pt;text-align:center;
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12.0pt;font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:Tahoma;mso-ansi-language:
HU" lang="HU">&nbsp;</span></p>

<p class="MsoNormal" style="margin-left:-1.5in;text-align:justify;mso-line-height-alt:
5.0pt"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-weight:
bold" lang="HU"><span style="mso-spacerun:yes">&nbsp;</span></span></u><b><u><span style="font-family:&quot;Bookman Old Style&quot;">22/9/2014</span></u></b><b style="mso-bidi-font-weight:normal"><span style="font-family:&quot;Bookman Old Style&quot;">
</span></b></p>

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mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span></span><span style="font-size:5.0pt;mso-bidi-font-size:
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<p class="MsoNormal" style="text-align:justify;text-indent:.5in;line-height:200%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri Satyendra Patel, Advocate
for the petitioner.</span></p>

<p class="MsoNormal" style="text-align:justify;line-height:200%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri R.S.Shukla, Panel lawyer for the respondent/State.</span><span style="font-family:&quot;Bookman Old Style&quot;" lang="HU"> </span><span style="font-family:

"Bookman Old Style""> This is an application under section 438 of the Code of Criminal Procedure for grant of anticipatory bail to petitioner for offence under Sections 379 of IPC and 41(1)(4) of the Cr.P.C. in connection with Crime/Complaint Case No.02/2014 of Police Station %u2013 Tala, District-Satna. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">According to prosecution, on 31.8.2014, Police apprehended the co-accused persons and recovered a stolen Diesel Pump of Usha Company. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">Learned counsel for the petitioner submits that petitioner has been implicated in this case on the basis of information furnished by co-accused persons. Petitioner is a poor farmer having no such antecedents and he does not deal in sale etc. old items whatsoever. Learned Panel lawyer submits that allegations are serious and sufficient evidence is available to show that petitioner was involved along with co-accused persons in theft of pump. In response, learned counsel for the petitioner submits that petitioner will activily participate in the investigation and will help the investigation in collection of evidence also and will keep himself away from such items during currency of bail. <span style="font-size: 9.0pt;mso-bidi-font-size:12.0pt;line-height:200%;font-family:"Bookman Old Style";

mso-ansi-language:HU" lang="HU">M.Cr.C. No.14558/2014 On due consideration of the facts and circumstances of the case, I deem it proper to grant anticipatory bail to the petitioner. Petitioner Shivkumar Patel is directed to join the investigation immediately and will cooperate with the investigating agency. In the event of arrest, petitioner shall be released on bail on his furnishing a personal bond in a sum of Rs.30,000/-

(Rs.Thirty thousand) with a surety in the like amount to the satisfaction of arresting officer/trial Court.    Conditions of Section 438(2) Cr.P.C. shall apply on the petitioner during currency of bail. C.C. as per rules. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">  <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-ansi-language:HU" lang="HU">                                      (Tarun Kumar Kaushal) <b style="mso-bidi-font-weight:

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Madhya Pradesh High Court

Shivkumar Patel vs The State Of Madhya Pradesh on 22 September, 2014