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Judgment
9 paragraphs · 144 wordsLeave granted.
This appeal is preferred by the Appellant against the judgment and order dated 4th February, 2011 passed by the High Court of Madhya Pradesh, Bench at Indore in M. Cr. C. No. 7211 of 2011 against rejection of his application for anticipatory bail.
This Court, while issuing notice on 4th March, 2011, passed the following order:
In case the Petitioner is arrested he shall be released on bail to the satisfaction of the Arresting Officer.
Having heard Learned Counsel for the parties to the lis and in the facts and circumstances of the case, we deem it appropriate to confirm the order dated 4th March, 2011 passed by this Court.
Appeal is disposed of accordingly.
Leave granted.
Heard Learned Counsel for the parties to the lis.
Appeal disposed of, in terms of the signed order.