Devendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 22091 MP

Madhya Pradesh High Court

Devendra Singh vs The State Of Madhya Pradesh on 21 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 21 st OF DECEMBER, 2023
                                           MISC. CRIMINAL CASE No. 54983 of 2023

                           BETWEEN:-
                           DEVENDRA SINGH S/O SHRI JAGANNATH SINGH, AGED
                           ABOUT 52 YEARS, OCCUPATION: SERVICE WORKING IN
                           THE POST OF OFFICER (SURVEY) DCH PROJECT NCL
                           R/O IN FRONT OF GM OFFICE JAYANT DISTRICT
                           SINGRAULI M.P. ATPRESENT NCL COLONY JAYANT
                           PAMDAVPARA P.S.     PATNA DISTRICT     KORIYA
                           (CHHATTISGARH)

                                                                                             .....APPLICANT
                           (BY SHRI NEERAJ SINGH CHOUHAN - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION WAIDHAN DISTRICT SINGRAULI (MADHYA
                           PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI Y.D. YADAV - GOVERNMENT ADVOCATE)

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

                           following:
                                                                ORDER

This is second 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.436/2023 registered at Police Station Waidhan District Singrauli (M.P.) for offences punishable under Sections 420, 120-B, 294 and 201 of Indian Penal Code.

3. Learned counsel appearing for the applicant submitted that applicant is

employee of NCL. There is no chance of his absconding from law. To show his bonafide intention, he is ready to deposit an amount of Rs.10/- lacs under protest before the trial Court. Hence, he may be granted anticipatory bail.

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 and the facts that applicant is employee of NCL and there is no likelihood of his absconding from law and also he is ready to deposit an amount of Rs.10/- lacs before the trial Court, the anticipatory bail application is allowed.

7. It is directed that, in the event of arrest of applicant, on furnishing the receipt of said amount before concerned CJM in the form of FDR, in connection with the aforesaid crime number and the offences, he be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.

8. 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.

9. 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