Jogendra Gurjar vs The State Of Madhya Pradesh
2024 Latest Caselaw 28088 MP

Madhya Pradesh High Court

Jogendra Gurjar vs The State Of Madhya Pradesh on 4 October, 2024

         NEUTRAL CITATION NO. 2024:MPHC-GWL:17619




                                                                1                               MCRC-42200-2024
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
                                                  ON THE 4 th OF OCTOBER, 2024
                                           MISC. CRIMINAL CASE No. 42200 of 2024
                                                    JOGENDRA GURJAR
                                                          Versus
                                              THE STATE OF MADHYA PRADESH
                          Appearance:
                             Shri Rakshit Gupta - learned counsel for the applicant.
                             Shri Samar Guraiya - Public Prosecutor for the respondent/State.

                             Shri Ayush Saxena - learned counsel for the complainant.

                                                                    ORDER

After arguing for a while, learned Counsel for the applicant requests for withdrawal of this first anticipatory bail application filed under Section 482 of BNSS with liberty to surrender before the trial Court and to file regular bail application. It is further prayed that trial Court be directed to hear the regular bail application of applicant as expeditiously as possible.

Prayer accepted.

Consequently, the anticipatory bail application is dismissed as

withdrawn.

The Trial Court is expected to hear the regular bail application of applicant, if filed, expeditiously, in accordance with law, keeping in view the law laid down in cases of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273 and Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10 SCC 51 as well as in the light of the Notification No.A/5666/III-2-9/40

NEUTRAL CITATION NO. 2024:MPHC-GWL:17619

2 MCRC-42200-2024 Pt-I F.No.15 dated 20/09/2023 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.

(RAJENDRA KUMAR VANI) JUDGE

Ahmad