Archana Vijayvargiya vs State Of M.P

Nandita Dubey, J

This is the first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

The applicant apprehends her arrest in connection with Crime No. 488/2020 registered at P.S.Kohefiza, District-Bhopal for the offence punishable under Sections 420,34 and 409 of the IPC.

Learned counsel for the applicant submits that there are other seven cases registered against the present applicant on the basis of same allegation and out of those seven cases, in some cases, anticipatory bail has been granted by the Co-ordinate Bench. He has placed the order passed in one of the cases in which anticipatory bail has been granted to the applicant vide order dated 23.03.2021 in M.Cr.C. No.12571/2021.

Perusal of the said order, the facts mentioned in the present case can be easily gathered because the said order is very descriptive containing all the relevant facts for considering the bail application.

Considering the aforesaid and to maintain parity, though the bail application has been opposed by learned counsel for the State, but without commenting anything on the merits of the case, I am inclined to consider and allow this bail application. Accordingly, the same is allowed.

It is directed that in the event of arrest, the applicant be released on bail upon her furnishing a bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety of the like amount to the satisfaction of Station House Officer/Arresting Officer of the Police Station concerned.

This order will remain operative subject to compliance of the following conditions by the applicant:-

The applicant will comply with all the terms and conditions of the bond executed by her;

The applicant will cooperate in the investigation/trial, as the case may be;

The applicant will not indulge herself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant will not seek unnecessary adjournments during trial;

The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be; and

If the applicant commits any offence while being on anticipatory bail, then this order shall automatically stand cancelled without reference to the Court."

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Mr. Tapan Bathre, learned Panel Lawyer, on their respective email addresses, for intimation to the police station concerned.

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