Madhya Pradesh High Court
Dilip Kumar Paraswani vs The State Of Madhya Pradesh on 20 April, 2016
MCRC-6180-2016
(DILIP KUMAR PARASWANI Vs THE STATE OF MADHYA PRADESH)
20-04-2016
Shri S.B.Shrivastava, Advocate for applicants. Shri S.K.Shrivastava, Panel Lawyer for non-applicant. This is first application under Section 438 Cr.P.C filed by the applicants for grant of anticipatory bail.
Applicants are apprehending their arrest in connection with Crime No.568/2015 registered at Police Station Gadarwara, District Narsinghpur for the offence under Sections 407, 420, 34 of IPC but later on Section 409 of IPC was added.
Learned counsel for the applicants contends that applicant No.1 Dilip Kumar Paraswani was arrested and thereafter he was enlarged on regular bail. Applicant No.2 Kamal Paraswani was granted anticipatory bail by the Trial Court. Because of adding the offence under Section 409 of IPC, the present bail application has been filed by the applicants. It is also urged that the investigation has also been completed and challan has already been filed in this case and merely adding the offence under Section 409 of IPC, the apprehension of arrest of the applicants arose otherwise they have not misused the liberty as already granted to them. Considering the aforesaid, prayer is made to enlarged the applicants on anticipatory bail for the added offence under Section 409 of IPC. On due consideration of the facts and circumstances of the case, this Court deems it proper to grant anticipatory bail to applicant No.1 Dilip Kumar Paraswani and applicant No.2 Kamal Paraswani. They are directed to join the investigation immediately and fully cooperate with the investigating agency and the trial. In the event of arrest, the applicants shall be released on bail on their furnishing a personal bond in sum of Rs.30000/- each with a separate surety of the like amount each to the satisfaction of the arresting officer. Conditions of Section 438(2) shall apply on the applicants during currency of bail.
With the aforesaid observations, this bail petition stands disposed of.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE