Madhya Pradesh High Court
Sunil Mandwani vs The State Of Madhya Pradesh on 14 February, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 MCRC-2393-2020
The High Court Of Madhya Pradesh
MCRC-2393-2020
(SUNIL MANDWANI Vs THE STATE OF MADHYA PRADESH) 4 Indore, Dated : 14-02-2020 Shri Amit Bhatia, Advocate for the applicant. Shri Anil Ojha, public prosecutor for State.
Shri M. Munshi, Advocate for the objector.
Heard.
This is the first bail application filed under Section 438 of Cr.P.C. The applicant is apprehending his arrest in crime no.481/2019, registered at police station Juni Indore, for the offence punishable under Section 384, 387, 506 and 195A of IPC.
As per the FIR one Hemant Yadav (co-accused) called complainant and asked him to show the registry of 65 plots and also told him that Sunil Mandwani, the present applicant was also present and the complainant thus submitted that Sunil Mandwani was threatening and creating pressure upon him through Hemant Yadav. Learned counsel for the applicant submits that such submissions are barely conjecture in nature. There are no direct talks between the applicant and complainant and there are no call records as such.
Learned counsel for the objector has opposed the application submitting that Sunil Mandwani has criminal antecedents and at his behest Hemant Yadav is called and threat has been meted out to him and that applicant Sunil Mandwani is not cooperating with the investigating processes.
Learned public prosecutor was also heard.
After due consideration, without commenting on merits of the case, the application is allowed and it is directed that in the event of arrest of the applicant in connection with the aforesaid crime number, he shall be released on bail upon furnishing a personal bond in the sum of Rs.50,000/- [Fifty Thousand Rupees] with one local surety in the like amount to the satisfaction of the Arresting Officer. It is specifically ordered that the applicant shall apear Digitally signed by Shailesh Sukhdev Date: 17/02/2020 18:53:34 2 MCRC-2393-2020 before the Investigating Officer (IO) on 20.2.2020 and answer to all queries posed by the I.O. on that day and shall continue to render a due assistance as and when required in the investigating processes conducted by the I.O. Failure to do so, his anticipatory bail granted by this Court shall be liable to be cancelled.
This order shall be governed by the conditions No.1 to 3 of sub-
section (2) of Section 438 of Code of Criminal Procedure, 1973.
Certified copy as per rules.
(SHAILENDRA SHUKLA) JUDGE SS/-
Digitally signed by Shailesh Sukhdev Date: 17/02/2020 18:53:34