Suraj Goswami vs The State Of Madhya Pradesh
2021 Latest Caselaw 4804 MP

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          THE HIGH COURT OF MADHYA PRADESH
                      M.Cr.C.34763/2021
                Suraj Goswami v. State of M.P.

Gwalior, Dated :27.08.2021

       Shri M.C. Pathak, Counsel for the applicant through video

conferencing.

       Shri Ravi Vallabh Tripathi, Counsel for the State.

      None for the complainant.

      Case diary is available

      This first application under Section 438 of Cr.P.C. has been

filed for grant of anticipatory bail.

      The applicant apprehends his arrest in connection with Crime

No.258/2021 registered at Police Station Maharajpura          Distt.

Gwalior for offence under Section(s) 354, 323, 506, 34 of I.P.C.

      This Court by order dated 22.7.2021 has granted interim

anticipatory bail to the applicant. Accordingly, interim order dated

22.07.2021

is made absolute.

If the applicant has not surrendered before the Investigating

Officer concerned, then he shall appear before the Investigating

Officer on or before 2nd of September, 2021.

In the light of the judgment passed by the Supreme Court in

the case of Aparna Bhat & Ors. vs. State of M.P. passed on

18/3/2021 in Criminal Appeal No. 329/2021, the intimation

regarding grant of bail be sent to the complainant.

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.34763/2021 Suraj Goswami v. State of M.P.

With aforesaid observations, the application is finally disposed

of.

(G.S. Ahluwalia) Judge ar Digitally signed by ABDUR RAHMAN

ABDUR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

RAHMAN Pradesh, 2.5.4.20=d604b5a66b413c436e6af99c6fe54 7304e1bc26d2b510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.08.27 13:43:07 -07'00'