Rikki @ Vivek Singh Thakur vs The State Of Madhya Pradesh
2023 Latest Caselaw 16560 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 7 th OF OCTOBER, 2023
                                         MISC. CRIMINAL CASE No. 44722 of 2023

                          BETWEEN:-
                          RIKKI @ VIVEK SINGH THAKUR S/O MAN SINGH
                          THAKUR, AGED ABOUT 35 YEARS, OCCUPATION:
                          PRIVATE JOB IN MAHINDRA AUTO MOBILES R/O
                          WARD NO 5 VILLAGE SANODHA P.S. SANODHA
                          DISTRICT SAGAR (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI ASHISH KUMAR KURMI - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          S TAT I O N SANODHA DISTRICT SAGAR (MADHYA
                          PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI AKSHAY NAMDEO - GOVERNMENT ADVOCATE)

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

This is first bail application filed by the applicant under Section 438 of Code of Criminal Procedure for grant of anticipatory bail relating to FIR No.296/2023, registered at Police Station, Sanodha District Sagar (M.P.) for the offence punishable under Sections 353, 332, 427, 34 of the IPC.

2. Learned counsel appearing for applicant submitted that notice under Section 41-A of Cr.P.C. has been issued to applicant. In these circumstances, respondent may be directed to follow the judgment passed by Apex Court in case of Arnesh Kumar Vs. State of Bihar reported in (2014) 8 SCC 273. Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/9/2023 11:30:23 AM

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

4. Heard the counsel for the parties.

5. Considering aforesaid circumstance, bail application filed by applicant is disposed off directing Investigating Officer concerned to comply with directions issued by the Apex Court in case of Arnesh Kumar Vs. State of Bihar reported in (2014) 8 SCC 273.

6. Applicant is directed to co-operate in investigation of case and he will appear before Investigating Officer as and when required for investigation.

7. If applicant does not cooperate in investigation of case, then the

investigating officer is free to act in accordance with provisions of Criminal Procedure Code and directions issued by Apex Court in the case of Arnesh Kumar (supra).

8. With aforesaid, bail application is disposed off. Certified copy as per rules.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/9/2023 11:30:23 AM