Madhya Pradesh High Court
Sumit Mishra vs The State Of Madhya Pradesh on 1 November, 2018
1 MCRC-42472-2018
The High Court Of Madhya Pradesh
MCRC-42472-2018
(SUMIT MISHRA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 01-11-2018
Shri Ashok Lalwani, counsel for the applicant.
Shri Vijay Soni, G. A. for respondent/ State.
Heard.
This is first application filed 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 with crime No.149/2018, registered at P. S . Kotwali, Shahpur District Rewa for commission of offence punishable under Sections 341, 294, 323, 327 and 506 of IPC.
A s per prosecution story, on 14.8.2018 at about 1.00 p. m. when the complainant with his friend Rajkumar Nai were going to purchase the diesel the applicant met them and demanded Rs.1,000/- for drinking liquor, when he denied applicant committed marpeet with him.
Learned counsel for the applicant has submitted that the applicant has not committed any offence and he has been falsely implicated in the case. The applicant is a student of 12th Class. He has also filed copy of the marksheet of Board of Secondary Education.
Looking to the facts and circumstances of the case, without expressing any opinion on merits of the matter, this Court deems it proper to grant anticipatory bail to the applicant.
It is directed that in the event of arrest of the applicant, he shall be released on anticipatory bail on their furnishing a personal bond in the sum of Rs.30,000/- (Rs. Thirty Thousand only) with one solvent Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 02/11/2018 02:04:19 2 MCRC-42472-2018 surety in the like amount to the satisfaction of the Arresting Officer. The applicant shall abide by the conditions as enumerated under Section 438 (2) of Cr. P. C. The applicant shall remain present before the Investigation Officer as and when he is directed and so also appear before the trial Court.
C. C. as per rules.
(MOHD. FAHIM ANWAR) JUDGE kkc Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 02/11/2018 02:04:19