Madhya Pradesh High Court
Madan Mohan Sahni vs Uttam Singh on 25 July, 2014
1 M.Cr.C.No.3127/2014
Madan Mohan Sahni
Vs.
State of Madhya Pradesh
25/07/2014
Shri R.K. Sharma, Advocate for the applicant -Madan
Mohan Sahni.
Shri Pradeep Katare, Advocate for the
respondent/complainant.
Heard on bail application.
This is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail.
The applicant is apprehending his arrest in connection with complaint case No.2892/2014 pending in the Court of JMFC, Gwalior registered for the offence punishable under Sections 420, 467, 468 and 471 of IPC.
Prayer for bail was made on the ground that on the very first date, arrest warrant was issued by learned trial Court against the applicant who was simply a witness of sale deed and he is ready to face the trial, therefore, he be given the benefit of anticipatory bail.
Prayer for anticipatory bail is opposed by the learned counsel for the respondent and prayed for its rejection.
Looking to the aforesaid facts and circumstances of the case, the application is allowed. Applicant is directed to surrender before the trial Court on or before 05-08-2013 and if he furnishes a personal bond in the sum of Rs.25,000/- (Rs. Twenty Five 2 M.Cr.C.No.3127/2014 Thousand only) with a surety bond in the like amount to the satisfaction of concerning JMFC, Gwalior he be released on bail. 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.
(B.D. Rathi) Judge Anil*