BALMUKUND SINGH GAUTAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal has been preferred by the Appellant (hereinafter referred to as "the original complainant") challenging the Order dtd. 19/1/2024 passed in Misc. Criminal Case No. 1047 of 2024 (hereinafter referred to as "Impugned Order") by the High Court of Madhya Pradesh at Jabalpur (hereinafter referred to as "the High Court"), wherein the High Court disposed of the third anticipatory bail application filed by Respondent No.2 (hereinafter referred to as "the Accused"), while directing the Accused to surrender before the trial Court and move an application for regular bail. The High Court further directed that the trial Court shall grant bail to the Accused on the same day after imposing adequate conditions in accordance with law.

(3.) Before adverting to the rival submissions canvassed on either side, we deem it appropriate to refer to the allegations contained in the FIRs lodged in the present case and the consequential proceedings that have followed their institution.