Sheru@Shersingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 3760 MP

Madhya Pradesh High Court

Sheru@Shersingh vs The State Of Madhya Pradesh on 11 August, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

          NEUTRAL CITATION NO. 2025:MPHC-IND:21478




                                                             1                          MCRC-21691-2025
                              IN        THE    HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                  ON THE 11th OF AUGUST, 2025
                                              MISC. CRIMINAL CASE No. 21691 of 2025
                                                      SHERU@SHERSINGH
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Manish Yadav - Advocate for the applicant.

                                   Shri Santosh Singh Thakur GA for the State.

                                                                 ORDER

1. This first application has been filed 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. 95 of 2025 registered at Police Station - Makdon, 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.

4. This application is disposed off. However, it is expected that the

NEUTRAL CITATION NO. 2025:MPHC-IND:21478

2 MCRC-21691-2025 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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