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Judgment
Vijay Kumar Shukla, J
On account of the prevailing conditions worldwide brought about by the COVID 19 virus, this application has been heard and decided through Video Conferencing to maintain social distancing.
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.241/2020 registered at P.S. Satai Chowki, Padariya, District Chhatarpur, M.P., for offence punishable under Sections 147, 148, 452, 341, 323, 294, 506 of the IPC.
Learned counsel for the applicant submits that the similarly placed co-accused persons have been granted anticipatory bail in M.Cr.C.No.36820/2020.
Learned counsel for the State does not dispute that the case of the present applicant is identical to the case of the applicant in the said case.
In view of the aforesaid, since similarly placed co-accused have been granted anticipatory bail and the allegation against both are same, the present applicant is also granted anticipatory bail.
Accordingly, it is directed that in the event of arrest, the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/-(Rs. Fifty Thousand only) with one surety in the like amount to the satisfaction of arresting officer. The applicant shall further abide by the other conditions enumerated in sub-Section (2) of Section 438 of Cr.P.C.
A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Shri Jagat Singh, learned Panel Lawyer, on their respective email addresses, for intimation to the police station concerned.
Accordingly, the bail application is allowed.
C.c. as per rules.