[email protected] Raja Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 13414 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                   ON THE 12th OF OCTOBER, 2022

                                          MISC. CRIMINAL CASE No. 46152 of 2022

                                   BETWEEN:-
                                   [email protected]   RAJA  YADAV   S/O   SHRI
                                   RAMKUMAR YADAV, AGED ABOUT 19 YEARS,
                                   OCCUPATION: STUDENT WARD NO. 03
                                   HARPALPUR POLICE STATION HARPALPUR
                                   DISTRICT CHHATARPUR (M.P.) (MADHYA
                                   PRADESH)

                                                                                           .....PETITIONER
                                   (BY SHRI B.J. CHOURASIYA, ADVOCATE )

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH
                                   POLICE STATION HARPALPUR DISTRICT
                                   CHHATARPUR (M.P.) (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                                   (BY SHRI PRAMOD CHOUBEY, LEARNED DEPUTY GOVERNMENT
                                   ADVOCATE)

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

As prayed by learned counsel for the applicant, this first anticipatory bail application filed on behalf of the applicant- Boby Raja Yadav aias Beby is dismissed as withdrawn and not pressed.

In this case offences have been registered under Sections 452, 294, 323, 506-B and 34 of IPC. Except the offence under Section 452 of IPC, all the offences are bailable and in offence under Section 452 of IPC maximum punishment is upto 7 years. Therefore, police is directed to strictly comply with

Signature Not Verified the directions issued by Hon'ble Apex Court in the case of Arnesh Kumar Vs. Signed by: KUNDAN SHARMA Signing time: 10/14/2022 1:21:41 PM

State of Bihar (2014)8 SCC 273 and Satender Kumar Antil Vs. C.B.I. & another SLP (Criminal) No.5191/2021 Judgment dated 07.10.2021.

This petition is disposed of with the aforesaid direction.

(DINESH KUMAR PALIWAL) JUDGE kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 10/14/2022 1:21:41 PM