Madhya Pradesh High Court
Brijendra Singh Parihar vs The State Of Madhya Pradesh on 14 January, 2016
MCRC-20648-2015
(BRIJENDRA SINGH PARIHAR Vs THE STATE OF MADHYA PRADESH)
14-01-2016
Shri Kuldeep Singh, learned counsel for applicant.
Shri R. N. Yadav, learned Public Prosecutor for the respondent/State
with case diary.
Heard.
Perused case diary.
This is first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with crime No. 191/2015 registered at Police Station- Jaso District- Satna against him for the offence punishable under Sections 406, 409/34 of the IPC.
The allegation against the applicant is that he had kept the paddy in the house of another person from who paddy has been recovered. The paddy was purchased by the government for use as seed. The prayer for bail is opposed by leanred Public Prosecutor. Looking to the aforesaid facts of the case, in my opinion, prima facie the applicant is eligible to get the benefit of Section 438 of the Cr.P.C. Consequently the application is allowed. It is ordered that in the event of arrest of the applicant in connection with the aforesaid crime number and the offences, applicant be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/ Arresting Authority. The applicant is directed to join the investigation immediately and to cooperate with the investigating agency. He will further abide by the conditions enumerated in sub-Section 2 of Section 438 of the Cr.P.C. Certified copy as per rules.
(S.K. GANGELE) JUDGE