Vishal vs The State Of Madhya Pradesh
2023 Latest Caselaw 5435 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 1 st OF APRIL, 2023
                                           MISC. CRIMINAL CASE No. 2587 of 2023

                           BETWEEN:-
                           VISHAL S/O BADRILAL LATHIYA, AGED ABOUT 27
                           Y E A R S , OCCUPATION: PRIVATE JOBA VILLAGE
                           HARNAWADA, TEHSIL TONKKHURD DISTRICT DEWAS
                           (MADHYA PRADESH)

                                                                                            .....APPLICANT
                           (BY SHRI RITU RAJ BHATNAGAR - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION TONKKHURD
                           (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI TARUN PAGARE - G.A FOR THE RESPONDENT/STATE.
                           SHRI ARVIND KUMAR SHARMA - ADVOCATE FOR THE OBJECTOR)

                                  This application coming on for orders this day, th e court passed the
                           following:
                                                               ORDER

After arguing for sometime, learned counsel for the applicant prays that he may be allowed to surrender before the Trial Court and he will move a application before the Trial Court for regular bail and the same may be directed to be considered on the same date in the light of the judgment passed by the Apex Court in the case of Arnesh Kumar vs. State of Bihar (2014) 8 SCC

After hearing learned counsel for the parties and taking into consideration the aforesaid submissions, it is directed that the applicant shall appear before Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 01-04-2023 17:29:16

the Trial Court before 13/4/2023 and if the applicant files application for regular bail, the same shall be considered and decided by the Trial Court expeditiously in accordance with the law, if possible on the same date.

With the aforesaid, the application is dismissed as withdrawn. Interim order will continue till the regular bail application is considered by the Trial Court.

CC as per rules.

(VIJAY KUMAR SHUKLA) JUDGE Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 01-04-2023 17:29:16