Mahila Ramvati Ahirwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 20552 MP

Madhya Pradesh High Court

Mahila Ramvati Ahirwar vs The State Of Madhya Pradesh on 5 December, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 5 th OF DECEMBER, 2023
                                         MISC. CRIMINAL CASE No. 53237 of 2023

                          BETWEEN:-
                          MAHILA RAMVATI AHIRWAR W/O SURESH AHIRWAR,
                          AGED ABOUT 32 YEARS, OCCUPATION: GOVERNMENT
                          FAIR PRICE SHOP R/O VILLAGE LAKHERI P.S.
                          BALDEVGADH DISTRICT TIKAMGARH (MADHYA
                          PRADESH)

                                                                                        .....APPLICANT
                          (BY SHRI MANOJ KUSHWAHA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          S TA T I O N BALDEVGADH DISTRICT TIKAMGADH
                          (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI C.S. PARMAR - GOVERNMENT ADVOCATE)

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

This is first application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

2. Applicant is apprehending his arrest in connection with Crime No.48/2021 registered at Police Station Baldevgadh District Tikamgarh (M.P.) for offences punishable under Sections 3/7 of the Essential Commodities Act.

3. Learned counsel appearing for the applicant submitted that applicant has not committed any embezzlement. There may be some irregularity in distribution of ration. It is submitted that applicant is ready to deposit

embezzlement amount of Rs.86,612/-.

4. Government Advocate appearing for the State opposed the application for grant of anticipatory bail.

5. Heard the counsel for the parties.

6 . Considering the aforesaid facts and circumstances of the case, the anticipatory bail application is allowed on condition that applicant will deposit Rs.86,612/- before CJM Tikamgarh in the form of FDR and on producing the same before the Arresting Officer, Arresting Officer will release the applicant on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand) with one solvent surety of the like amount to the

satisfaction of the Investigating Officer/Arresting Authority.

7. Disposal of F.D.R. deposited by applicant will be considered by the trial Court at the time of passing of final judgment in the trial.

8. The applicant is directed to join the investigation immediately and to co-operate with the investigating agency. He will further abide by the conditions enumerated in sub-section (2) of Section 438 of the Cr.P.C.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE pn