Ravindra Shivhare vs The State Of Madhya Pradesh
2021 Latest Caselaw 7131 MP

                                                                     1                           MCRC-49692-2021
                         The High Court Of Madhya Pradesh
                                 MCRC No. 49692 of 2021
                                                  (RAVINDRA SHIVHARE Vs THE STATE OF MADHYA PRADESH)

   1
   Indore, Dated : 08-11-2021
                  Shri Jagdish Baheti, learned counsel for the applicant.
                  Shri Hemant Sharma, learned Govt. Advocate appearing on behalf of
   respondent/State.

It is submitted by learned counsel for the applicant that the case of the applicant is identical with co-accused Nand Kishore who has been granted

anticipatory bail because the applicant has been implicated on the basis of memo of another co-accused namely Farukh.

Counsel for the State submits that case diary is not available and the memo of Farukh needs to be perused.

Considered.

Let there be no coercive action against the applicant in view of the judgment of Apex Court passed in SLP No.5191/2021 dated 07.10.2021 (Satyendra Kumar Antil vs. CBI) which has been submitted for perusal today.

Matter be listed on 12.11.2021.

(SHAILENDRA SHUKLA) JUDGE

amit

Digitally signed by AMIT KUMAR

AMIT DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=18db6b55824fa1834dc7e61d06ed3c 79a81bc156ec0309c5245d47a0a52604de,

KUMAR pseudonym=713D9BD68EDDADCD6B88DA2 B1BCDCFC0369478F5, serialNumber=62B9B1A094FCDF2F0107E913 26BC51DC9DCF83F25C9D67245FE3BCCFD0F 2DB67, cn=AMIT KUMAR Date: 2021.11.09 16:54:18 +05'30'