Madhya Pradesh High Court
Niket Agrawal vs The State Of Madhya Pradesh on 5 August, 2020
Author: Rohit Arya
Bench: Rohit Arya
1 WP-8765-2020
The High Court Of Madhya Pradesh
WP-8765-2020
(NIKET AGRAWAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Indore, Dated : 05-08-2020
Shri Nilesh Vishwakarma, learned counsel for the petitioners.
Shri Manu Maheshwari, learned Panel Lawyer for the respondent/State.
Heard through Video Conferencing. This writ petition appears to have been transferred from Principal Seat at Jabalpur to this Bench in view of the order of the Coordinate Bench at Jabalpur dated 29.06.2020 and the order of Hon'ble the Chief Justice(on administrative side).
Petitioner no. 1 is the husband of respondent no.5 and petitioner no. 2 and 3 - father-in-law & mother-in-law of the respondent no.5. They are residents of Jabalpur.
In this writ petition, indulgence of this Court is sought in the matter of intervention and protection against coercive action by the respondent no. 4 i.e. Police Incharge, Mahila Thana, Palasia Distt. Indore (M.P.) in the context of Crime Case No. 200/2020.
Learned counsel for the petitioner fairly submits that petitioner no. 1 and 2 since were arrested at Jabalpur and produced before District Court, Indore. Thereafter, they have been enlarged on bail. Petitioner no. 3 - a lady aged about 56 years apprehends arrest therefore she has filed Miscelleneous Criminal Case No. 25482/2020 before this Court. Case was listed before the Co-ordinate Bench today, but is deferred to next week due to non-availability of case diary. Under such circumstances, learned counsel for the petitioner prays that till the next date of listing of M.Cr.C. (supra), petitioner no. 3 may be protected against arrest.
Shri Maheshwari, learned Panel Lawyer submits that in view of the statement of learned counsel for the petitioners, petition has rendered infructuous so far as petitioner no. 1 and 2 are concerned. Moreover, petitioner no.3 since has already filed aforesaid M.Cr.C. for grant of 2 WP-8765-2020 anticipatory bail, no indulgence is warranted.
Upon hearing counsel for the parties, in the peculiar facts and circumstances, protection against arrest of petitioner no. 3 is granted till the listing of M.Cr.C. No. 25482/2020 in the next week.
Petition stands disposed of.
(ROHIT ARYA) JUDGE sh SEHA Digitally signed by SEHAR HASEEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT R OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=900ec6fc757798ea HASE eb3df7a32860bd3298415a4 d1c2d91436213f2568c8f27d a, serialNumber=e7dbba955b2 62c04b8413251ce7fb6f0b7d EN ba610c57f1559c08bf6c6f5d d40d4, cn=SEHAR HASEEN Date: 2020.08.05 18:59:32 +05'30'