Madhya Pradesh High Court
Dharm Singh vs The State Of Madhya Pradesh on 1 September, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.42331/2021 Dharm Singh v. State of M.P. Gwalior, Dated :01.09.2021 Shri Ashok Kumar Jain, Counsel for the applicant. Shri Ajay Raghuvanshi, Counsel for the State. This application under Section 482 of Cr.P.C has been filed for extension of time to surrender before Investigation Officer fixed by this Court by order dated 12.8.2021 passed in M.Cr.C. No. 38829/2021.
It is submitted by Counsel for the applicant that applicant apprehends his arrest in connection with Crime No.123/2021 registered at Police Station Jaura, District Morena for offence under Section 399, 400 and 402 of IPC, Section 11/13 of the MPDVPK Act and Sections 25 and 27 of the Arms Act.
This Court was pleased to grant anticipatory bail to the applicant by order dated 12.8.2021 passed in M.Cr.C. No. 38829/2021 and it was directed that in case if the applicant appears before Investigating Officer on or before 19 th of August, 2021, then he shall be released on bail. It is submitted that because of personal difficulty, the applicant could not appear before the Investigating Officer on or before 19 th of August, 2021 and, therefore, it is prayed that the time to surrender before Investigating Officer may be extended by a further period of four days so that he can avail the benefit of anticipatory bail.
Considering the totality of the facts and circumstances of the 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.42331/2021 Dharm Singh v. State of M.P. case, the application is allowed. It is directed that in case if the applicant surrenders before Investigating Officer on or before 5th of September, 2021, then he shall be released on bail as directed by this court by order dated 12.8.2021 in M.Cr.C. 38829/2021.
Needless to mention that if the applicant fails to appear before Investigating Officer on or before 5 th of September, 2021, then this order shall automatically lose its effect.
(G.S. Ahluwalia) Judge ar Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF ABDUR MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya RAHMAN Pradesh, 2.5.4.20=d604b5a66b413c436e6af99 c6fe547304e1bc26d2b510cc133f1b5 6faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.01 16:47:31 -07'00'