Madhya Pradesh High Court
Ramgopal Raghuvanshi vs The State Of Madhya Pradesh on 27 October, 2015
M.Cr.C. No. 18579/15
27.10.15.
Shri Vinod Tiwari, Advocate for applicant.
Shri R.S.Shukla, PL for the respondent/State.
Case diary is available. Heard finally. The applicant apprehends his arrest in connection with Crime No. 196/2015 registered at P.S. Bichhua, District Chhindwara for the offence punishable under Sections 294,323,342,355,506 of the IPC and Section 3(2)(x) of SC & ST (Prevention of Atrocities) Act, 1989.
Learned counsel for the applicant submits that applicant has been falsely implicated in the case. No offence with regard to SC & ST Act has been committed by the applicant as complainant and her husband belong to other backward class. There are omnibus allegations against the applicant. The applicant is ready to co-operate in the investigation and trial. The applicant is a reputed citizen of the locality, in the event of arrest his reputation will be tarnished, therefore, he be released on anticipatory bail.
Learned counsel for State has opposed the application. I have perused the case diary.
On due consideration of the contentions raised by the learned counsel for the parties and overall facts and circumstances of the case, I am of the considered view that it is a fit case to enlarge the applicant on anticipatory bail, therefore, without expressing on the merits of the case, this application is allowed.
It is directed that in the event of arrest, applicant Ramgopal Raghuvanshi shall be released on bail on his furnishing a personal bond in a sum of Rs. 20,000/- (Rs. Twenty Thousand only) with one surety in the like amount to the satisfaction of arresting officer.
The applicant shall make himself available for interrogation by a police officer as and when required. 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.
(Subhash Kakade) Judge Jk.