Madhya Pradesh High Court
The State Of Madhya Pradesh vs Nilesh Bankar on 6 April, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC No.32916/2021
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 6TH OF APRIL, 2022
Miscellaneous Criminal Case No.32916/2021
Between: -
The State of Madhya Pradesh
Through Police Station Vijay Nagar,
District Indore (MP)
.....APPLICANT
(By Smt. Mamta Shandilya, Government Advocate and
Shri Amit Singh Sisodiya, Government Advocate)
AND
Nilesh Bankar S/o Shri Madhukar Bankar
Aged- 41 years, Occupation- Business,
R/o- Madhu Pushp Villa, K-8, Shree ji Valley,
Gali No.10, Bicholi Mardana, Indore, District Indore (MP)
.....RESPONDENT
(By Shri Surendra Gupta, Advocate)
...............................................................................................................................
This application coming on for orders this day, the court
passed the following:
ORDER
They are heard. Perused the case diary / challan papers. The applicant / State of Madhya Pradesh has preferred an application under Section 439 (2) read with Section 482 of Criminal Procedure Code, 1973 for cancellation of bail of respondent / accused (Nilesh Bankar S/o Shri Madhukar Bankar), who was 2 MCRC No.32916/2021 granted anticipatory bail by this Court in Miscellaneous Criminal Case No.21275/2021 vide order dated 18.06.2021 in connection with Crime No.280/2021 registered at Police Station Vijay Nagar, Indore District Indore (MP) for offence punishable under Sections 420, 406, 467 and 468 read with Section 34 and of the Indian Penal Code, 1860.
Today (06.04.2022) respondent / accused is granted anticipatory bail by this Court in Miscellaneous Criminal Case No.21277/2021 for offence punishable under Sections 420 and 406 read with Section 34 and of the Indian Penal Code, 1860 in connection with Crime No.293/2021 registered at Police Station Vijay Nagar, Indore District Indore (MP). Therefore, in view of the aforesaid order passed today (06.04.2022) in favour of respondent / accused in Miscellaneous Criminal Case No.21277/2021, the present application filed by the prosecution / State for cancellation of bail deserves to be dismissed.
Accordingly, Miscellaneous Criminal Case No.32916/2021 being devoid of merits is hereby dismissed.
All the other pending interlocutory applications, if any, shall stand disposed of.
(Subodh Abhyankar) Judge Pithawe RC RAMESH CHANDRA PITHWE 2022.04.06 18:44:48 +05'30'