Ramchandra vs The State Of Madhya Pradesh
2023 Latest Caselaw 6051 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 13 th OF APRIL, 2023
                                          MISC. CRIMINAL CASE No. 14643 of 2023

                           BETWEEN:-
                           RAMCHANDRA S/O RAJMAL KUMAWAT, AGED ABOUT
                           63   YEARS, OCCUPATION: AGRICULTURIST R/O
                           PRAMILAGANJ ALOT TESHIL ALOT DISTRICT RATLAM
                           (MADHYA PRADESH)

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

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION ALOT DISTRICT
                           RATLAM. (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI H.S. RATHORE - G.A)

                                 This application coming on for admission this day, the 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 an application before the Trial Court for regular bail and the same may be directed to be considered on the same date in light of the judgment passed by the Apex Court in the case of Arnesh Kumar vs. State of Bihar reported in 2014 (8) SCC 273.

Prayer is allowed.

With the aforesaid liberty, the application is dismissed as withdrawn. Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 13-04-2023 17:24:29

In case if the applicant, surrenders and applies for regular bail the same shall be considered and decided expeditiously, if possible on the same date keeping in view the law laid down by the Apex Court in the case of Arnesh Kumar (supra).

(VIJAY KUMAR SHUKLA) JUDGE Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 13-04-2023 17:24:29