Siddarh Jain vs State Of Madhya Pradesh

Arun Kumar Sharma, J

This is a first anticipatory bail application under Section 438 of Cr.P.C on behalf of the applicant who is under apprehension of his arrest in connection with Crime No.1093/2019 registered at Police Station Kolgavan, Satna, District Satna (M.P.) under Section 420 of IPC.

Learned counsel for the applicants submit that the applicant has been falsely implicated in this case. The custody of the applicant is not required in furtherance of investigation in this case. He is ready to cooperate in the investigation. It is further submitted that the applicant is ready to deposit the amount of Rs.4,30,000/- under protest before the trial Court. Hence prayer is made to enlarge the applicants on anticipatory bail.

Learned Panel Lawyer for the State strongly opposed the bail application and submits that no ground is made out for grant of anticipatory bail, hence application filed by the applicants be dismissed.

Considering the facts and circumstances of the case and the arguments advanced by the learned counsel for the applicants, but without commenting on merits of the case, application filed by the applicant is allowed.

It is directed that in the event of arrest the applicant be released on bail on depositing Rs.4,30,000/- under protest within seven working days before the concerned trial Court and upon his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) with one solvent surety of the like amount to the satisfaction of the Arresting Officer. The applicant is directed to join the investigation immediately and fully cooperate with the investigation.

He shall further abide by the other conditions enumerated in sub-section(2) of Section 438 of Cr.P.C.

It is made clear that the amount so deposited be kept in FDR in a nationalized bank and the same shall be disbursed to the person who is found entitled after completion of the trial.

Accordingly, application is allowed and disposed of.

C.C. as per rules