Madhya Pradesh High Court

Surendra Singh vs The State Of Madhya Pradesh on 2 May, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                 ON THE 2 nd OF MAY, 2024
                                        MISC. CRIMINAL CASE No. 57812 of 2023

                          BETWEEN:-
                          SURENDRA SINGH S/O SHRI AMAR SINGH, AGED
                          ABOUT 28 YEARS, OCCUPATION: LABOUR R/O NADI
                          PAAR TAAL MURAR DISTRICT GWALIOR (MADHYA
                          PRADESH)

                                                                                        .....APPLICANT
                          (SHRI ARVIND KUMAR DWIVEDI- ADVOCATE)

                          AND
                          STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION CRIME BRANCH DISTRICT GWALIOR
                          (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (SHRI KULDEEP SINGH - PUBLIC PROSECUTOR)

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

This first application has been filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.08 of 2021 registered at Police Station Crime Branch, District Gwalior (M.P.) for offence punishable under Sections 420, 406 and 120 of IPC and Section 6(1) of Madhdy Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam.

Learned Counsel for the applicant requests to withdraw this application.

H e 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 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 Avi