Madhya Pradesh High Court
Bodhraj Singh vs The State Of Madhya Pradesh on 16 June, 2015
MCRC-8808-2015
(BODHRAJ SINGH Vs THE STATE OF MADHYA PRADESH)
16-06-2015
Shri Sushil K. Tiwari, Advocate for the applicant.
Smt. Pratibha Mishra, Panel Lawyer for the respondent-State.
Heard finally. Perused the case diary.
This is the first bail application filed on behalf of the applicant Bodhraj Singh under Section 438 of Cr.P.C. The applicant has an apprehension of his arrest in connection with POR No.1584/2016 registered at Police Station Forest Range Tala, District Umariya (M.P.) for offence punishable under Sections 27, 29 and 51 of Wild Life Protection Act, 1972. Learned counsel for the applicant submits that applicant has falsely been implicated in this case. It is further submitted by learned counsel for the applicant that the present applicant has been implicated by co-accused Ramesh Kewat. The applicant is reputed citizen of the locality, having no past criminal antecedents, in the event of arrest his reputation will be tarnished, therefore, he be released on anticipatory bail. Learned Panel Lawyer for the respondent/State opposed the application for grant of anticipatory bail. Keeping in view the submissions made by learned counsel for the parties and the facts and circumstances of the case, without expressing any view on the merits of the case, I am of the view that this is a fit case for grant anticipatory bail to the applicant. Consequently, his application under Section 438 of the Cr.P.C. is hereby allowed.
It is directed that in the event of arrest, present applicant Bodhraj Singh shall be released on bail on furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with a solvent surety in the like amount to the satisfaction of the Arresting Police Officer.
The applicant shall make himself available for interrogation by a police officer as and when required. He shall further abide by the other conditions enumerated in sub-Section (2) of Section 438 of Cr.P.C.
Certified copy as per rules.
(SUBHASH KAKADE) JUDGE