Madhya Pradesh High Court
Sukhlal Saket vs Vansh Bahadur Shrivastava on 1 June, 2017
MCRC-8467-2017
(SUKHLAL SAKET Vs VANSH BAHADUR SHRIVASTAVA)
01-06-2017
Shri Arubendra Singh Parihar, learned counsel for the
applicants.
Shri R.K. Kesharwani, learned Panel Lawyer for the
respondent/State.
Let notice be issued to the respondent No.1 on payment of process fee within six working days, be made returnable within four weeks.
Heard on IA No. 9756/2017, an application for ad-interim anticipatory bail.
It is contended that co-accused Kaushilya Shrivastava and Pushpa Shrivastava are given benefits of ad-interim bail vide order dated 1.5.2017 in M.Cr.C. No.7108/2017 by a Co-ordinate Bench of this Court. The matter has been heard in Summer Vacation, therefore, it would not be proper to refer the matter to the same Bench.
On a private complaint for offence under Sections 120-B, 218, 420 and 471 of the IPC, the learned JMFC has issued warrant of arrest at the first instance against the applicants for their appearance. In the case of Inder Mohan Goswami Vs. State of Uttaranchal, (AIR 2008 SC 251, guidelines for issuing warrant in a complaint case has been provided. The ad-interim bail has been granted to co-accused Kaushilya Shrivastava and Pushpa Shrivastava. Keeping in view the above, this IA No. 9756/2017 is allowed.
The applicants are directed to mark appearance before the trial Court on 19.6.2017 and on their each furnishing a personal bond in the sum of Rs. 30,000/- (Rupees Thirty Thousand only) with a solvent surety in the like amount to the satisfaction trial Court, applicants Sukhlal Saket and Govind Prasad Gautam shall be released on ad-interim bail till the disposal of this petition.
This petition be listed along with M.Cr.C. No.7108/2017 after ensuing Vacation.
C.C. as per rules.
(SUSHIL KUMAR PALO) V. JUDGE rss