AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 248 wordsVijay Kumar Shukla, J
This is the first application of the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail in connection with Crime No. 561/2021
registered at Police Station Deendayal Nagar, District Ratlam (MP) for the offence punishable under Sections 420 and 34 of IPC.
Counsel for the applicants and complainant submit that the matter has already been compromised by the parties in the terms mentioned in the
application.
 Since the matter has already been compromised by the parties and necessary documents have been filed before this Court and taking into
consideration the totality of the facts and circumstances of the case, I find prima-facie case is made out for grant of anticipatory bail, therefore, the
applicants are entitled for grant of anticipatory bail. Accordingly, the application is allowed.
 It is directed that in the event of arrest, applicants - Hemant Jain S/o Rajendra Jain and Smt. Preeti W/o Hemant Jain shall be released on bai on
their furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety each in the like amount to the
satisfaction of the arresting officer. The applicants shall further abide by 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 S. Seth, learned Panel Lawyer on their
respective email addresses, for intimation to the police station concerned.