Narendra Singh vs The State Of Madhya Pradesh on 16 January, 2023

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Madhya Pradesh High Court

Narendra Singh vs The State Of Madhya Pradesh on 16 January, 2023

Bench: Anand Pathak

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     MCRC No. 1946 of 2023
                                      (NARENDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 16-01-2023
                                Shri Manish Datt, Sr. Advocate assisted by Shri Siddharth Kumar

                          Sharma, Advocate.
                                Shri Ajit Rawat - Government Advocate for the respondent/ State.

Heard on admission.

Issue notice for service of respondent No.2 on payment of P.F. within two working days through Registered A.D. Mode, returnable within two weeks.

Learned Senior Counsel for the applicant prays for interim bail also on the ground that the applicant has been falsely implicated because he sublet the contract to the complainant and as per the allegations, T.D.S. certificate has not been given by the present applicant. At best it is a case of irregularity under the Income Tax Act, not attracting any criminal liability.

Learned Government Advocate for the State opposes the prayer and prays for its dismissal.

It is hereby directed that in the event of arrest, the applicant shall be released on bail till the next date of hearing on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the Arresting Authority/trial Court.

This order shall remain operative subject to compliance of the following stringent conditions by the applicant:-

1. The applicant shall comply with all the terms and conditions of the bond executed by him;

2. The applicant shall cooperate in the investigation/trial, as the case may Signature Not Verified Signed by: VIKRAM SINGH Signing time: 1/16/2023 5:43:46 PM 2 be;

3. The applicant shall not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

4. The applicant shall not commit an offence similar to the offence of which he is accused;

5. The applicant shall not seek unnecessary adjournments during the trial;

6. The applicant shall not leave India without previous permission of the trial Court/Investigating Officer, as the case may be;

7. The appellant would not be a source of embarrassment or harassment to the complainant party and shall not move in the vicinity of complainant in any manner in future and shall not try to contact complainant in person through electronic mode or through somebody else.

List the case on 31.01.2023.

A copy of this order be sent to the trial Court concerned for compliance and information.

Certified copy as per rules.

(ANAND PATHAK) JUDGE Vikram Signature Not Verified Signed by: VIKRAM SINGH Signing time: 1/16/2023 5:43:46 PM

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