Rachna Bhartiya @ Sadhvi Dr. ... vs Santoshdas Guru Purushottamdas
2023 Latest Caselaw 3934 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 10833 of 2023 (RACHNA BHARTIYA @ SADHVI DR. APARAJITA NAND GIRI Vs SANTOSHDAS GURU PURUSHOTTAMDAS AND OTHERS)

Dated : 13-03-2023 Shri Ashutosh Nimgaonkar, counsel for the applicant.

Shri Mukesh Kumawat, counsel for the non-applicant No.2/State.

Counsel for the applicant submits that non-applicant No.1 has been granted bail without proper appreciation of facts and law. He submits that if bail is granted without proper appreciation of facts and law, then the same can be a

ground for cancellation of bail. In support of his submission, he has placed reliance on the judgment of Hon'ble Apex Court in the case of Kanwar Singh Meena vs. The State of Rajasthan reported in AIR 2013 SC 296.

Considering the aforesaid, issue notice to non-applicant No.1 only on payment of process-fee within a period of three working days by both the modes. Notice be made returnable within four weeks.

In the meantime, counsel for the State may also call for the case diary.

(VIJAY KUMAR SHUKLA) JUDGE

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 3/14/2023 10:58:45 AM