Bhagwan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 15822 MP

                                                              1
                            IN     THE         HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 25 th OF SEPTEMBER, 2023
                                           MISC. CRIMINAL CASE No. 37453 of 2023

                           BETWEEN:-
                           BHAGWAN SINGH S/O SHIVRAM, AGED ABOUT 45
                           YEARS, OCCUPATION: SELF EMPLOYED R/O NANDIYA
                           P.S. PIPLOUD TEH. AND DISTT. KHANDWA (MADHYA
                           PRADESH)

                                                                                            .....APPLICANT
                           (BY SHRI K.S.RAJPUT - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH P.S.
                           KHALWA DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI C.P.SINGH PARMAR - GOVT. ADVOCATE)

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

This is first application filed by the applicant under Section 438 of the

Code of Criminal Procedure for grant of anticipatory bail relating to FIR No.316/2023 registered at Police Station-Khalwa District-Khandwa (MP) for the offences under Sections 420, 409 of the IPC.

2. Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. Iti s further submitted that to show his bona-fide, applicant has deposited an amount of Rs.11,61,619/-. On aforesaid grounds, counsel for applicant prays for grant of anticipatory bail

Signature Not Verified to the applicant.

Signed by: NEETI TIWARI Signing time: 26-09-2023 10:12:36

3. Learned Government Advocate appearing for the State has verified the same and submitted that amount has been deposited.

4. Heard learned counsel for the parties.

5. Considering the fact that applicant has deposited the amount in respect of which allegations are made against applicant, anticipatory bail application filed by the applicant is allowed. It is also directed that in the event of arrest of applicant and on producing receipt of the amount deposited in connection with the aforesaid crime number and the offences, he be released on anticipatory bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One lact Only) with one solvent surety of the like amount to the satisfaction of the

Investigating Officer/Arresting Authority.

6. Trial Court shall keep the amount in form of FDR and same will be subject to final judgment, that will be passed in the case.

7. The applicant is directed to join the investigation immediately and 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 nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 26-09-2023 10:12:36