Madhya Pradesh High Court
Asharam vs The State Of Madhya Pradesh on 28 July, 2017
MCRC-10407-2017
(ASHARAM Vs THE STATE OF MADHYA PRADESH)
28-07-2017
Shri Manish Datt, learned Sr. Adv assisted by Shri Rahul
Sharma, learned counsel for the applicant.
Shri Y.D. Yadav, learned Panel Lawyer for the respondent
-State.
Heard.
Perused the case diary.
This is first bail application under Section 438 of Cr. P. C. for grant of anticipatory bail to the applicant as he is under apprehension of his arrest in connection of Crime No. 205/2017, registered at Police Station Harsood, district Khandwa for commission of offences punishable under Sections 420 of IPC and Section 3 /7 of the Essential Commodities Act.
The applicant was working as store keeper in a shop of public distribution system.
The allegation against the applicant is that two persons had taken two drums of kerosene oil in a vehicle and thereafter the vehicle was parked in a field and the two persons had run away. Two drums were seized from the spot.
Looking to the aforesaid facts and nature of the case, without expressing any opinion on merits of the matter, application is allowed.
It is directed that at the event of arrest of the applicant in respect of the aforesaid crime, on furnishing personal bond of Rs.50,000/- (Rs. Fifty thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of the Arresting/Investigating officer, applicant Asharam be released on anticipatory bail.
The applicant is directed to cooperate with the investigating agency.
He will further abide by the conditions enumerated in sub- Section 2 of Section 438 of Cr. P. C. C. C. as per rules.
(S.K. GANGELE) JUDGE bks