Raees vs The State Of Madhya Pradesh
2023 Latest Caselaw 19263 MP

                                                              1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 20 th OF NOVEMBER, 2023
                                          MISC. CRIMINAL CASE No. 48911 of 2023

                           BETWEEN:-
                           RAEES S/O ABDUL KHAN, AGED ABOUT 48 YEARS,
                           OCCUPATION: BUSINESS VILLAGE KOTRIKHURD,
                           TEHSIL    JHALAWAR,   DISTRICT  JHALAWAR
                           (RAJASTHAN)

                                                                                             .....APPLICANT
                           (BY SHRI APOORV JOSHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER THROUGH POLICE STATION
                                 NAHARGARH, DISTRICT MANDSAUR (MADHYA
                                 PRADESH)

                           2.    PROSECUTRIX X THROUGH P.S. NAHARGARH,
                                 DIST. MANDSAUR (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (SHRI AMIT RAWAL - GOVT. ADVOCATE FOR RESPONDENT NO.1)

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

                           following:
                                                               ORDER

This is the first application filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail relating to Crime No.141/2016 registered at Police Station Nahargarh, District Mandsaur (M.P.) for the offence under Section 366, 368, 376, 109 and 506(Part-II) of Indian Penal Code, 1860.

2. Learned counsel for the applicant prays for withdrawal of the present Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 11/21/2023 11:39:15 AM

anticipatory bail application.

3. Accordingly, the first anticipatory bail application preferred under Section 438 of Cr.P.C. is dismissed as withdrawn.

4. The concerning police authorities are directed to ensure the necessary compliance of judgment dated 31/07/2023 passed by Hon'ble the Apex Court in Criminal Appeal No.2207/2023 (Mohd. Ashfaq Alam Vs. State of Jharkhand and Another) arising out of SLP (Crl.) No.3433 of 2023 regarding applicability of the provisions of Section 41 of Cr.P.C.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 11/21/2023 11:39:15 AM