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Judgment
14 paragraphs · 232 wordsArun Kumar Sharma, J
This is first bail application filed by the applicant/accused under Section 438 of Cr.P.C for grant of anticipatory bail, who is under apprehension of his
arrest in connection with Crime No.502/2021 registered at Police Station Nepanagar, District Burhanpur (M.P.) under Sections 409, 420, 467, 468, 471
and 120-B of IPC.
As per prosecution case the applicant with other co-accused has fabricated the documents and misappropriated the fund.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. Applicant is a government employee and has not
received any amount. The trial will take sufficient time. There are no criminal antecedents of the applicant. Hence, prays for grant of anticipatory bail.
Learned Panel Lawyer opposed the application and prayed for its rejection.
Considering the facts and circumstances of the case, this application is allowed and it is directed that in the event of his arrest, the applicant Ankit be
released on anticipatory bail on his furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand only) with one solvent surety in the
like amount to the satisfaction of the Arresting Officer. The applicant is directed to join the investigation immediately and fully cooperate with the
investigation. He shall further abide by other conditions enumerated in sub section (2) of section 438 of Cr.P.C.
Accordingly M.Cr.C stands disposed of.
Certified copy as per rules.