Uma Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 14932 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                            BEFORE
                                          HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                  ON THE 15th OF NOVEMBER, 2022

                                           MISC. CRIMINAL CASE No. 52601 of 2022

                                   BETWEEN:-
                                   UMA SINGH W/O SHRI DHEERAJ SINGH, AGED
                                   ABOUT     48  YEARS, OCCUPATION: GUEST
                                   FACULTY NEAR WATER TANK NANAK NAGAR
                                   MANEGAON, RANJHI DISTRICT JABALPUR
                                   (M.P.) (MADHYA PRADESH)

                                                                                            .....APPLICANT
                                   (BY SHRI KABIR PAUL, ADVOCATE )

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH
                                   THE STATION HOUSE OFFICER POLICE
                                   STATION RANJHI DISTRICT JABALPUR (M.P.)
                                   (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                                   (RESPONDENT BY MS. EKTA GUPTA, PANEL LAWYER )
                                   (OBJECTOR BY SHRI SURENDRA RAJAK, ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                               ORDER

Heard.

In this case, offence under Section 420 of Indian Penal Code has been registered against the present applicant and the offence under Section 420 IPC is punishable only with maximum punishment of 07 years.

Therefore, this first anticipatory bail application under Section 438 of the Cr.P.C filed on behalf of the applicant - Uma Singh is disposed of with a direction to the Police authorities to strictly adhere the directions issued by

Signature Not Verified Hon'ble Supreme Court with regard to arrest in the case of Arnesh KumarVs. Signed by: AMITABH RANJAN Signing time: 11/16/2022 11:04:26 AM

State of Bihar (2014) 8 SCC 273 and Satendra Kumar Antil Vs. C.B.I. & Another SLP (Criminal) No.5191/2021, judgment dated 07.10.2021.

The application is disposed of with the aforesaid direction.

(DINESH KUMAR PALIWAL) JUDGE Amitabh

Signature Not Verified Signed by: AMITABH RANJAN Signing time: 11/16/2022 11:04:26 AM