Anuradha Ghorpade vs State Of M.P

Rajeev Kumar Shrivastava, J

This is first application under Section 438 of CrPC for grant of anticipatory bail.

The applicant is apprehending her arrest in connection with Crime No.296/2019 registered at Police Station Thatipur, District Gwalior for offence

under Sections 420, 467, 468 and 471 of IPC.

It is submitted by learned counsel for the applicant â€" Anuradha Ghorpade that the applicant is a lady. She has not committed any offence. She has

been falsely implicated. It is further submitted that co-accused/ main accused Smt. Narayani Devi has already been granted anticipatory bail by this

Court and case of the present applicant is also on the same footings. Hence, prayed for grant of anticipatory bail to the applicant.

Learned counsel for the State has opposed the prayer and prayed to reject the anticipatory bail application.

Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the available record.

Considering the fact that co-accused Smt. Narayani Devi has already been granted anticipatory bail, without commenting on merits of the case, the

application is allowed. It is directed that in the event of arrest, present applicant be released on bail on her furnishing a personal bond in the sum of

Rs.1,00,000/- (Rs. One Lakh Only) with one solvent surety in the like amount to the satisfaction of the Arresting Authority/Investigating Officer.

Applicant shall make herself available for interrogation by the Investigating Officer as and when required. She shall further abide by other conditions

as enumerated under sub-Section 2 of Section 438 of Cr.P.C.

This MCRC stands allowed and disposed of.

Certified copy/ e-copy as per rules/directions.