Madhya Pradesh High Court
Kuldeep Parmar vs The State Of Madhya Pradesh on 13 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:1336
1 MCRC-1295-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 13th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 1295 of 2026
KULDEEP PARMAR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajmani Bansal - Advocate for the applicant.
Shri Mohit Shivhare - PP for the State.
ORDER
This is first application under Section 482 of BNSS, for grant of anticipatory bail.
2. The applicant apprehends his arrest in connection with Crime No.101/2025 registered at Police Station Noorabad, District Morena (M.P) for the offences punishable under Sections 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].
Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 1/14/2026 2:18:24 PMNEUTRAL CITATION NO. 2026:MPHC-GWL:1336 2 MCRC-1295-2026
4. After considering the arguments, fact and circumstances of the case, 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 Accordingly, this application is dismissed as withdrawn.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: 1/14/2026 2:18:24 PM