Surendra Yadav vs State Of Madhya Pradesh

Nandita Dubey, J

This is the first application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

The applicant apprehends his arrest in connection with Crime No.121/2021 registered at Police Station Gadhimalahra, District-Chhatarpur for the offence punishable under Sections 420,120-B and 34 of IPC.

The allegation against the present applicant is that he stored 50 quintals of wheat along with other co-accused persons in the purchase centre to misuse the scheme of the Government.

Learned counsel for the applicant submits that the application filed by the applicant under Section 438 Cr.P.C. has been rejected by the trial Court, whereas the other co-accused, namely, Gourishankar Arjariya and Aakash Awasthy have already been enlarged on anticipatory bail by the trial Court, on the same set of facts. It is stated that the trial Court has rejected his application only because the applicant was the Centre Incharge.

Learned Panel Lawyer appearing for the State has opposed the bail application. However, he has fairly submitted that the allegation against all the three persons is similar in nature.

Considering that aforesaid two co-accused persons have already been enlarged on anticipatory bail by the trial Court on the same set of facts, this application is also allowed.

It is directed that in the event of arrest, the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the arresting officer.

It is further directed that the applicant shall also comply with the provisions of Section 438(2) of Cr.P.C., and cooperate in the investigation as well as in the trial Court and will remain present before the concerned authority as and when he is called. In case, if he does not cooperate in the trial or in the investigation, this bail order will stand cancelled, automatically.

Certified copy as per rules.