Sunil @ Kalu And Others vs State Of Madhya Pradesh

J. P. Gupta, J

This is first application under section 438 Cr.P.C. for grant of anticipatory bail on behalf of applicants Sunil and Darshan who are apprehending their

arrest in relation to crime No.120/2020 registered at Police Station Aerodrome, Indore for the offence punishable under sections 323, 294, 506, 325,

327/34 and 329 of IPC.

It is submitted that in the present case applicants were already arrested and thereafter released on bail by the trial court. Lateron, against the

applicants offence under section 329 of IPC is also added, therefore they are apprehending their arrest. In these circumstances, prayer is made to

enlarge the applicants on anticipatory bail.

On the other hand, learned Panel Lawyer opposed the application and prayed for its rejection.

Having heard learned counsel for the parties, it appears that in this case chargesheet has been filed. The applicants have no criminal antecedents. No

purpose will be served by further arresting the applicants. Conclusion of trial will take time. Hence, the application is allowed. It is directed that in the

event of arrest or surrender of applicants before the arresting authority/Investigating Officer in relation to the aforementioned crime, within a period of

15 days from today, they shall be released on bail on their furnishing a personal bond in the sum of Rs. 40,000/- (Rupees Forty Thousand only) each

with one solvent surety each in the like amount to the satisfaction of the arresting authority/investigating officer.

The applicants shall make himself available for interrogation by a Police Officer, as and when required, and will co-operate in the investigation. The

applicant will further abide by the other conditions enumerated in subsection (2) of Section 438 Cr.P.C.. Certified copy as per rules.