Madhya Pradesh High Court
Virendra @ Veera Kushwah vs The State Of Madhya Pradesh Thr on 27 November, 2017
M.Cr.C.22722/2017
Virendra @ Veera Kushwah Vs. State of M.P.
Gwalior, Dated 27/11/2017
Shri D.S. Kushwah, learned counsel for the applicant.
Shri Shiraz Quraishi, learned Public Prosecutor for the
respondent / State.
On due consideration, the documents filed on behalf of the applicant vide document No. 10008/2017 are taken on record.
Heard arguments.
Perused case diary and material on record. This is first bail application filed by the applicant under Section 438 of the Cr.P.C for grant of anticipatory bail as he apprehends his arrest in Crime No. 464/2017 registered at police station Kampoo Gwalior against him and two other co- accused persons namely Rajkumar and Bharat for the offences punishable under Sections 376, 342 and 506 of the IPC.
This court has by order dated 21.11.2017 passed in M.Cr.C. 19830/2017 granted anticipatory bail to co-accused Bharat detailing the prosecution case and the reasons for grant of anticipatory bail to him. The applicant and the said co- accused are similarly placed. Therefore, the applicant is also entitled to get anticipatory bail on the principle of parity. Hence, the application is allowed. Applicant Virendra @ Veera is directed to appear before the Investigating Officer on or before 07.12.2017 for interrogations and submission of documentary proofs of his permanent residential address and contact numbers, if any. The Investigating Officer is ordered that if he arrests the applicant in the case, in that event he will release him on bail immediately upon his furnishing a personal bond in the sum of Rs.40,000/-(forty Thousand) with one solvent M.Cr.C.22722/2017 Virendra @ Veera Kushwah Vs. State of M.P. surety of the same amount to his/her satisfaction. Further, the applicant will abide by the conditions enumerated in Section 438(2) of the Cr.P.C. It is made clear that if the applicant fails to appear before the Investigating Officer within the stipulated time period, then this bail order shall stand automatically cancelled in respect of him.
Certified copy as per rules.
(Rajendra Mahajan) Judge sarathe NAVEEN KUMAR SARATHE 2017.11.28 14:28:38 +05'30'