Madhya Pradesh High Court
Mohammad Toeed Khan vs The State Of Madhya Pradesh on 25 April, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 11629/2018
(Mohammad Toeed Khan Vs. State of M.P.)
Indore dated : 25/04/2018
Shri D.S. Rathore, learned counsel for the applicant.
Shri Mukesh Kumawat, learned Govt. Advocate for the respondent/State.
Heard. Case diary perused.
This is first application under Section 438, Cr.P.C. applicant is apprehending his arrest in connection with Crime No. 98/2018 registered at Police-Station-Dhar, District-Dhar, for the offence punishable under Section 381 of the IPC.
According to the prosecution story, on 25/01/2018, complainant-Dr. Rafiqe Sheikh lodged a complaint alleging that his servant Nazma Bi stolen Rs. 3.75 Lacs from his wardrobe. The allegation against the applicant is that he kept the stolen articles in his house.
Learned counsel for the applicant submits that the applicant is innocent and he has not committed any offence. Neither he is named in the FIR nor he instigated the co-accused-Nazma Bi for committing theft of Rs.3.75 Lacs. The applicant is a reputated citizen of Dhar and his arrest would cause great hardship to him and will badly hampered his reputation. The applicant is ready to cooperate with the investigation and to abide by all the terms and conditions, which may be imposed by this Court. In such circumstances, he prays for anticipatory bail to the applicant.
Learned Public Prosecutor has opposed the anticipatory bail on the ground that the applicant is involved in the alleged offence and he is requisred for interrogation.
Considering the facts and circumstances of the case and the arguments advanced by learned counsel for the applicant, I am inclined to grant anticipatory bail to the applicant. Accordingly, this bail application is dismissed.
(S.K. Awasthi)
skt Judge
Digitally signed by Santosh
Kumar Tiwari
Date: 2018.04.25 18:46:37
+05'30'