Madhya Pradesh High Court
Varun vs The State Of Madhya Pradesh on 13 April, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 13th OF APRIL, 2022
MISC. CRIMINAL CASE No. 14035 of 2022
Between:-
1. VARUN S/O SHRI GHANSHYAM SHARMA , AGED
ABOUT 31 YEARS, OCCUPATION: BUSINESS T.V.
TOWER ROAD BEHIND SCIENCE COLLEGE WARD
NO. 38 SHANTI NAGAR (MADHYA PRADESH)
2. ANIRUDDH PRATAP SINGH S/O UMESH SINGH
RATHORE , AGED ABOUT 30 YEARS, OCCUPATION:
BUSNIESS F SARVODAYA NAGAR SIDDHESHWAR
(MADHYA PRADESH)
3. SHIVA@ROHIT S/O MUNNALAL SONI , AGED
ABOUT 30 YEARS, OCCUPATION: BUSNIESS 92,
OMEX CITY -1 MAYAKHEDI (MADHYA PRADESH)
....APPLICANTS
(BY SHRI MANISH YADAV-ADVOCATE)
AND
THE STATE OF MADHYA PRADESH STATION
HOUSE OFFICER THROUGH POLICE STATION
LASUDIYA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI R.S.BAIS-GOVT. ADVOCATE)
Th is application coming on for orders this day, the court passed the
following:
ORDER
At the outset, learned counsel for applicant prays for withdrawal of the application in respect of applicant No.1-Varun with liberty to surrender before the trial court and apply for regular bail.
In view of aforesaid, M.Cr.C. is dismissed as withdrawn in respect of applicant No.1-Varun. In case if the applicant No.1-Varun surrenders before the trial court and moves an application for regular bail, the same shall be considered and decided expeditiously and if possible, on the same day.
So far as applicant No.2-Aniruddha and applicant No.3-Shiva are Signature Not VerifiedDigitally signed by SAN MUKTA CHANDRASHEKHA R KOUSHAL concerned, this is the first application of the applicants under Section 438 of Date: 2022.04.13 18:03:39 IST Cr.P.C. for grant of anticipatory bail in connection with Crime No.168/2022 2 registered at Police Station - Lasudiya, Indore for the offence under Sections 294, 323, 506, 34, 327 and 427 of IPC..
Learned counsel for applicants submits that there is no allegation against the present applicants-Aniruddha and Shiva of any Marpit or causing injury to injured Mohit Malviya. It is further submitted that applicant Anirudda has also lodged a cross case at crime No.401/2022 registered at P.S. Lasudiya, Indore whereby offence under section 325 IPC has been registered against the complainant.
In view of submission made by counsel for the applicants, I am of the view that applicants may be enlarged on anticipatory bail. Accordingly, the application is allowed.
It is directed that in the event of arrest, applicants- Aniruddha and Shiva will be released on bail on their furnishing a personal bond in a sum of Rs.50,000/- (Rs. Fifty Thousand) each with one surety each of the like amount to the satisfaction of arresting officer. The applicants shall further abide by the other conditions enumerated in sub-section (2) of Section 438 of Cr.P.C.
A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned.
Certified copy as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
MK
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN MUKTA
CHANDRASHEKHA
R KOUSHAL
Date: 2022.04.13
18:03:39 IST