Rais Khan vs The State Of Madhya Pradesh
2025 Latest Caselaw 7888 MP

Madhya Pradesh High Court

Rais Khan vs The State Of Madhya Pradesh on 16 April, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

         NEUTRAL CITATION NO. 2025:MPHC-IND:9975




                                                              1                          MCRC-15930-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                   ON THE 16th OF APRIL, 2025
                                            MISC. CRIMINAL CASE No. 15930 of 2025
                                                         RAIS KHAN
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Pankaj Ajmera advocate for the applicant.

                                   Shri Santosh Singh Thakur public prosecutor for State.

                                                                  ORDER

This first application has been filed by the applicant under Section 482 of Bharitya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No. 01/2025 registered at Police Station- Dharampuri District Dhar (M.P.) for the offence punishable under section 303(2) of Bharatiya Nyaya Sanhita, 2023.

Learned Counsel for the applicant requests not to pursue this

application and proposes to surrender before the trial Court. However, he further requests for a direction 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.

Request accepted.

NEUTRAL CITATION NO. 2025:MPHC-IND:9975

2 MCRC-15930-2025 This application is disposed off. However, it is expected 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), Siddharth vs. State of Uttar Pradesh & Another, reported in (2022) 1 SCC 676 and Amanpreet Singh Vs. CBI 2022 (13) SCC 764[para 10, 11 & 12 of the judgment specifically].

C.C. as per rules.

(SANJEEV S KALGAONKAR) JUDGE

BDJ