Vikrant Singh Bhadoriya vs The State Of Madhya Pradesh
2021 Latest Caselaw 627 MP

                           1

            The High Court Of Madhya Pradesh
                     MCRC-13228-2021
          (VIKRANT SINGH BHADORIYA Vs THE STATE OF MADHYA PRADESH)




Gwalior, Dated :10.03.2021

      Shri Awdhesh Singh Bhadoria, learned counsel for the applicant.

      Shri A.K. Nirankari, learned Public Prosecutor, for the State.

      Heard the learned counsel for the parties.

      The applicant has filed this first application u/S.438 Cr.P.C. for

grant of anticipatory bail as he has apprehension of his arrest in

connection with Crime No.102/2021 registered at Police Station Gole

Ka Mandir, District Gwalior (M.P.) for the offences punishable under

Sections 353, 332, 186, 294, 506, 427, 34 of IPC.

      It is alleged that the applicant has falsely been implicated in the

case. He has not committed any offence in any manner. Looking to

the facts and circumstances of the case and on perusal of the F.I.R. no

offence under Sections 353 and 506 of IPC are made out. It is argued

that applicant is a young youth of 33 years and he is the first offender.

He is ready to abide all the terms and conditions that may be imposed

by this Court while considering his bail application and prays for grant

of anticipatory bail.

      Counsel for the applicant has relied upon a judgment of the

Supreme Court in the case of Siddharam Satlingappa Mhetre v.

State of Maharashtra as reported in (2011) 1 SCC 694 and

argued that till the applicant is not required for any heinous offences,

he should not be taken into custody.
                                       2

                      The High Court Of Madhya Pradesh
                               MCRC-13228-2021
                     (VIKRANT SINGH BHADORIYA Vs THE STATE OF MADHYA PRADESH)




                 Per contra, counsel appearing for the State has opposed the bail

           application stating that there is active participation of the applicant in

           commission of the offence. It is clearly reflected from the F.I.R. that

           when a team of Electricity department went to one Adhitya Singh's

           house at Pushkar colony to give electricity connection on meter Board,

           applicant abuses the employees of Electricity department and beaten

           them by bamboo sticks. Investigation is still pending in the matter.

           Therefore, he prays for dismissal of the bail application.

                 Considering the overall facts and circumstances of the case and

           looking to the nature of offence, this Court is not inclined to give the

           benefit of anticipatory bail to the applicant. The bail application is

           rejected. However, liberty is extended to the applicant to surrender

           before the trial Court and apply for regular bail.



                                                     (Vishal Mishra)
mani                                                     Judge

SUBASRI MANI
2021.03.10

18:03:15

-08'00'