Dhaniram Yadav vs State Of Madhya Pradesh

J. P. Gupta, 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 apprehending his arrest in connection with Crime No.213/2020 registered at Police Station-Badagaon, District Tikamgarh (MP) for offences punishable under Sections 354, 294 of IPC.

Allegation against the applicant is that he caught hold hand of the prosecution with bad intention.

Learned counsel for the applicant submits that the applicant is Ex-Sarpanch of village-Para Khaas and the prosecutrix has lodged false report against him as there is a dispute between the prosecutrix and him with regard to getting contract for supplying food under the Mid-day Meal Food Scheme of the government in the school and in this regard copy of the complaint and order of the CEO, Janpad Panchayat and order of the Collector have been filed. Further submitted that the applicant's custodial interrogation is also not required and no purpose will be served by arresting him except tarnishing his image. Therefore the applicant be enlarged on anticipatory bail.

Learned PL opposing the submissions made on behalf of the applicant has prayed for rejection of the bail application.

Having considered all facts and circumstances of the case, in view of this Court the applicant is entitled to get benefit of anticipatory bail. Hence without expressing any opinion on merits of the case, this application is allowed. It is directed that if the applicant Dhaniram Yadav surrenders at the concerned police station within 15 days from today and if he is arrested by the Investigating officer, he shall be released on bail on furnishing a bail bond and surety bond for the sum of Rs.50,000/- (Rs. Fifty Thousand only). If he failed to do so, the effect of this order shall be vacated automatically. He shall further abide by the other conditions enumerated in sub-section (2) of Section 438 of Cr.P.C

Certified copy as per rules.