Madhya Pradesh High Court
Narendra Rai vs The State Of M.P. on 25 February, 2021
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-5135-2021 The High Court Of Madhya Pradesh MCRC-5135-2021 (NARENDRA RAI Vs THE STATE OF M.P.) 2 Jabalpur, Dated : 25-02-2021 Mr. R.B. Gautam, learned counsel for the applicant. Mr. P.Bhatnagar, learned P.L. for the State. Mr. Adarsh Pandey, learned counsel for the Objector. Heard.
This is the second bail application filed by the applicant under section 438 of the Cr.P.C. for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.1079/2020 for offences punishable under sections 307, 294, 427/34 of IPC registered at Police Station-Panagar, District- Jabalpur. His first application was dismissed as withdrawn with liberty to the applicant to surrender before the learned Court below and secure for regular bail.
The applicant is seeking anticipatory bail in the aforesaid case. This second application has been filed on the ground that there has been a compromise that has been arrived between the parties.
Mr. Adarsh Pandey, learned counsel appears on behalf of the Objector/complainant in this case and has informed this Court that the complainant has no objection to the anticipatory bail being granted to the applicant herein.
Under the circumstances, the application is allowed and it is directed that if the applicant is arrested by the Arresting Officer, he shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the Arresting Officer.
C.C. as per rules.
(ATUL SREEDHARAN) JUDGE a Signature Not Verified SAN Digitally signed by ASHISH DATTA Date: 2021.02.27 10:30:52 IST