Madhya Pradesh High Court
Mohammad Khalid Ali Khan vs The State Of Madhya Pradesh on 4 January, 2016
MCRC-21963-2015
(MOHAMMAD KHALID ALI KHAN Vs THE STATE OF MADHYA PRADESH)
04-01-2016
Shri Ahadulla Usmani, Advocate for the applicant.
Shri Ajay Shukla, Govt. Advocate for respondent/State.
This is first application filed by the applicant u/s. 438 of Cr.P.C. for grant of anticipatory bail.
On the complaint of Reshma, Police Station Shahajahanabad, Bhopal had registered Crime No.143/15 for offences punishable u/s. 420, 467, 468, 471 and 120-B of IPC.
The two other co-accused persons namely Smt. Zeba and son Tauseef facing trial as co-accused have already granted regular bail.
Submission is that, applicant Mohd. Khalid is an employee of Nagar Nigam Bhopal. After inquiry, criminal case was registered and committed to trial in accordance with law. It is submitted that applicant case is identical with a case of co-accused Smt. Zeba and Tauseef. Therefore, in my opinion, same benefit should be exempted to Mohd. Khalid.
Accordingly, the anticipatory bail application is allowed and it is directed that in the event of applicant's arrest in connection with Crime No.143/2015 registered with Police Station- Shahajahanabad, Bhopal, he be released on bail on furnishing bail bond in the sum of Rs.30,000/- (Thirty Thousand) with one surety in the like amount to the satisfaction of Station House Officer of the Police Station concerned. The applicant would be abide by the conditions mentioned in Section 438(2) of Cr.P.C. This order shall remain in force only for a period of three months from today or till filing of challan whichever is earlier.
M.Cr.C. stands disposed off.
C.C. on payment of usual charges.
(S.K. SETH) JUDGE