Madhu vs The State Of Madhya Pradesh
2023 Latest Caselaw 20112 MP

Madhya Pradesh High Court

Madhu vs The State Of Madhya Pradesh on 30 November, 2023

Author: Anil Verma

Bench: Anil Verma

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 30 th OF NOVEMBER, 2023
                                          MISC. CRIMINAL CASE No. 51408 of 2023

                           BETWEEN:-
                           MADHU S/O GORSINGH DAMOR, AGED ABOUT 36
                           YEAR S , OCCUPATION: AGRICULTURE GRAM TALAI
                           THANA KAKANWANI TEHSIL MEGHNAGAR, DISTRICT
                           JHABUA (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (BY SHRI RAKESH KUMAR AHIRWAR - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION MAHILA THANA
                           KAKANWANI DISTRICT JHABUA (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           ( BY SHRI AMIT RAWAL GA )

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

Heard on IA no. 17660/2023, which is an application for ignoring the defects as pointed out by the office.

No defect has been pointed out by the office, therefore, the I.A stands disposed of.

Learned counsel for the applicant seeks to withdraw this first application filed under section 438 of CR.P.C for grant of anticipatory bail. Accordingly, the same stands dismissed as withdrawn.

However, 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 others) regarding applicability of the provisions of Section 41 of Cr.P.C.

CC as per rules.

(ANIL VERMA) JUDGE amol