Ramcharan vs The State Of Madhya Pradesh
2024 Latest Caselaw 21006 MP

Madhya Pradesh High Court

Ramcharan vs The State Of Madhya Pradesh on 2 August, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                            1                         MCRC-30921-2024
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                ON THE 2 nd OF AUGUST, 2024
                                          MISC. CRIMINAL CASE No. 30921 of 2024
                                               RAMCHARAN AND OTHERS
                                                         Versus
                                             THE STATE OF MADHYA PRADESH
                         Appearance:
                                 Shri Jitendra Singh Rathore- Advocate for the applicants.
                                 Shri   Bhanupratap     Singh   Chauhan-     Public    Prosecutor   for
                         respondent/State.

                                                             ORDER

This first application has been filed by the applicants under Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No.169/2024, registered at Police Station Dehat Sheopur, District Sheopur (M.P.) for the offence punishable under Sections 353, 294, 506, 147 IPC

Learned Counsel for the applicants requests to withdraw this first anticipatory bail application filed under Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023. He further requests that a direction may be issued to the Investigation Officer/Trial Court to comply with the directions of the Supreme Court in cases of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273, Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10

2 MCRC-30921-2024 SCC 51 and Notification No.A/5666/III-2-9/40 Pt-I F.No.15 dated 20/09/2023 issued by High Court of Madhya Pradesh, Jabalpur.

Request accepted.

This application is dismissed as withdrawn with the direction that the Investigation Officer/Trial Court shall ensure strict compliance with the guidelines and directions laid down in cases of Arnesh Kumar and Satender Kumar Antil (Supra) as well as in the light of aforesaid notification issued by High Court of Madhya Pradesh and Para 9 and 10 of judgment of Siddharth vs. State of Uttar Pradesh & Another, reported in (2022) 1 SCC 676 and Amanpreet Singh Vs. CBI 2022 (13) SCC 764.

C.C. as per rules.

(SANJEEV S KALGAONKAR) JUDGE

MKB