Vineet Nagar vs The State Of Madhya Pradesh
2022 Latest Caselaw 3264 MP

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           THE HIGH COURT OF MADHYA PRADESH
                      MCRC-11803-2022
             Vineet Nagar and ors. Vs. State of MP

Gwalior, Dated : 08.03.2022

      Shri Vijay Jha, Counsel for the applicants.

      Shri C.P. Singh, Counsel for the State.

      Case diary is available.

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

filed for grant of anticipatory bail.

      The applicants apprehend their arrest in connection with Crime

No.10/2022 registered at Police Station Mahila Thana Distt. Morena

for offence under Section(s) 498-A, 323, 34 of IPC.

      It is submitted by the counsel for the applicant that the

applicants No. 1 is younger brother-in-law (Devar), No. 2 is the

mother-in-law and No. 3 is sister-in-law (Nanad) of the complainant.

They have nothing to do with the family affairs of the complainant

and her husband. The allegations are false. The applicants are ready

and willing to remove all the doubts in the mind of the complainant

and they are also ready and willing to improve their own conduct to

bring harmony in the family and to provide conducive atmosphere to

the complainant in her matrimonial house. They will make every

endeavour to bring the complainant back to her matrimonial house.

They are ready and willing to cooperate with the investigation and

the Trial is likely to take sufficiently long time and there is no

possibility of their absconding or tampering with the prosecution
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              THE HIGH COURT OF MADHYA PRADESH
                         MCRC-11803-2022
                Vineet Nagar and ors. Vs. State of MP

case.

        Per contra, the application is vehemently opposed by the

counsel for the State.

        Considering the submissions made by the counsel for the

applicants, without commenting on the merits of the case, the

application is allowed subject to condition that if the applicants

appear before the Investigating Officer (Arresting Officer) on or

before 15.03.2022, they shall be released on bail on furnishing a

personal bond in the sum of Rs.1,00,000/- (Rupees One Lac) each

with one surety in the like amount each to the satisfaction of the

Arresting Officer (Investigating Officer).

        The    applicants   shall   make     themselves   available   for

interrogation by the Investigating Officer as and when required. They

shall further abide by the other conditions enumerated in sub-section

(2) of Section 438 of Cr. P. C.

        It is made clear that in case if the applicants fail to appear

before the Investigating Officer (Arresting Authority) on or before

15.03.2022

, then this order shall lose its effect and the Investigating

Officer shall be at liberty to take them in custody.

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

THE HIGH COURT OF MADHYA PRADESH MCRC-11803-2022 Vineet Nagar and ors. Vs. State of MP

in Criminal Appeal No.329/2021, the intimation regarding grant of

bail be sent to the complainant.

CC as per rules.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.03.08 14:46:14 +05'30'