Rahul Kumar Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 14038 MP

Madhya Pradesh High Court

Rahul Kumar Shukla vs The State Of Madhya Pradesh on 13 May, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                   MCRC No. 16150 of 2024
                                         (RAHUL KUMAR SHUKLA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 13-05-2024
                                Shri Manish Datt - learned Sr. Advocate with Shri Vinod Tiwari -

                          Advocate for the applicant.
                                Shri Ajit Rawat - Government Advocate for the respondent/ State.

Shri Anoop Saxena - Advocate for the objector / complainant.

Counsel for the applicant prays for bail on the ground that no offence

under Section 386 of IPC is made out because after alleged extortion threat was given, no money was paid to applicant by complainant. He relied on (2014)15 SCC 357 (Isaac Isanga Musumba and others Vs. State of Maharashtra) and submitted that no offence under Section 386 of IPC is made out.

Counsel for the respondent opposed the prayer and sought a days' time to go through the aforesaid judgment and advance arguments.

List on 14.05.2024.

(ANAND PATHAK) JUDGE

VSG