Madhya Pradesh High Court
Vijay Singh Bhagel vs Nayalay Vi Atirikat Srat Nayadhish on 6 April, 2023
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 6 th OF APRIL, 2023
MISC. CRIMINAL CASE No. 13401 of 2023
BETWEEN:-
VIJAY SINGH BHAGEL S/O SHRI LAL PATI BHAGEL,
AGED ABOUT 64 YEARS, OCCUPATION: FARMER R/O
BHITANBADH MANCHO MORENA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI VILAS TIKHE - ADVOCATE)
AND
NYAYALAY VI TH ATIRIKT SATR NAYADHISH GWALIOR
(MADHYA PRADESH)
.....RESPONDENT
(BY SHRI A.P.S.TOMAR - PUBLIC PROSECUTOR)
This application coming on for hearing this day, the court passed the
following:
ORDER
Learned counsel for the applicant submitted that learned trial Court took cognizance against the petitioner for the offence under Sections 182 and 211 of IPC. Petitioner preferred this application filed under Section 438 of Cr.P.C. Since both the offences are bailable, therefore, present application for anticipatory bail is not maintainable.
Accordingly, present petition stands dismissed as infructuous.
(DEEPAK KUMAR AGARWAL) JUDGE Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/6/2023 4:42:08 PM 2 Adnan Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/6/2023 4:42:08 PM