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Judgment
8 paragraphs · 269 wordsVivek Rusia, J
This is second application filed by the applicant under Section 482 of B.N.S.S. for grant of anticipatory bail apprehending his arrest in connection with Crime No.18 of 2024 registered at Police Station - Jabalpur District Jabalpur (M.P.) for the offences punishable under Sections 120B, 419, 420, 468, 471, 120B of IPC and section 3(D)/4 of MPRE Act.
The earlier anticipatory bail application was rejected vide order dated 23.01.2026 (Annexure A-2) passed in M.Cr.C No. 3696/2026.
Learned counsel for the applicant submits this bail application is filed on the basis of changed circumstance as now the Investigating Officer has sent a notice dated 24.03.2026 for filing a charge sheet before the competent court and the applicant was therein directed to appear on 28.03.2026 at 10 A.M before the competent court (filed along with IA No. 2300/2026). Shri Amitabh Gupta- Advocate for the applicant submit that on the said date, the applicant appeared but the charge sheet was not filed on the said date.
Considering the facts and circumstances of the case, it appears that the Investigating Officer is not willing to take the applicant into custody and investigation is complete.
The applicant shall appear before the competent court at the time of filing of the charge sheet on the date to be fixed by the Investigating Officer and the competent court shall grant the regular bail to the applicant on the same day.
The applicant shall appear before the competent Court or Investigating Officer, to the date fixed by the Competent Court.
With the aforesaid direction, this M.Cr.C is disposed of.