Madhya Pradesh High Court

Nasir Khan vs The State Of Madhya Pradesh on 7 May, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                  1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                        MCRC No. 17924 of 2024
                                             (NASIR KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 07-05-2024
                                     Shri Rizwan Khan, learned counsel for the applicant.

                                     Shri Viraj Godha appearing on behalf of Advocate General.
                                     The present application is filed for cancellation of anticipatory bail
                           granted by the trial court .
                                     Learned counsel for the respondent /state raises objection that the present

application for cancellation of bail has been directly filed without approaching

the trial court for cancellation of bail.

Learned counsel for the applicant places reliance on the judgment passed by co-ordinate bench dated 23.08.2022 in M.Cr.C No.26249/2022 and submits that the application for cancellation of bail is maintainable as the order has been passed without considering the relevant material.

Learned counsel for the applicant prays for and is granted time to refer judgments on the point that once the police has issued proclamation under section 80-A of Cr.P.C, the anticipatory bail cannot be granted.

List in the next week.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh