Rahul vs The State Of Madhya Pradesh
2025 Latest Caselaw 3714 MP

Madhya Pradesh High Court

Rahul vs The State Of Madhya Pradesh on 8 August, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

         NEUTRAL CITATION NO. 2025:MPHC-IND:21341




                                                             1                          MCRC-31971-2025
                              IN        THE    HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                   ON THE 8 th OF AUGUST, 2025
                                              MISC. CRIMINAL CASE No. 31971 of 2025
                                                           RAHUL
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Chandan Kumar Gera - Advocate for the applicant.

                                   Shri Amit Raval - Govt. Advocate for the respondent/State.

                                                                 ORDER

1. This first application has been filed under Section 482 of Bharitya Nagarik Suraksha Sanhita, 2023/Section 438 of Code of Criminal Procedure, 1973 for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.322/2025 registered at Police Station - Nanakheda, District Ujjain (MP) for offence punishable under Sections 34(2) of M.P. Excise Act.

2. Learned counsel for the applicant requests not to pursue this

application and proposes to co-operate in the investigation. 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 and Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10 SCC 51.

3. Request accepted.

NEUTRAL CITATION NO. 2025:MPHC-IND:21341

2 MCRC-31971-2025

4. 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

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