MOHAMMAD ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Submissions were made under Section 438 of Cr.P.C for grant of anticipatory bail. The applicant is apprehending his arrest in connection with crime no.51/2020, registered at police station Lasudiya, for the offence punishable under Section 120B , 420 , 467 , 468 , 471 and 384 of IPC.

(2.) The aforesaid case was instituted on behalf of M/s. Horizon Project Pvt. Ltd by its power of attorney holder Rajesh Meena whose application under Section 156(3) of Cr.P.C was allowed by order dated 17.12.2019 which was sought to be quashed under Section 482 of Cr.P.C but which has been affirmed by this court in M.Cr.C.No.581/20201 dated 2.3.2020, quashing application filed under Section 482 of Cr.P.C.

(3.) In the application for anticipatory bail, it has been mentioned that the Managing Director of M/s. Horizon Project Pvt. Ltd was Nikhil Kothari, who had filed an anticipatory bail application, but it was rejected and then he absconded and the said complaint which is filed by the respondent is not maintainable and not permissible. Even in Writ Petition No.16376/2019, it was held that the order was passed against Nikhil Kothari and who has not filed any writ petition therefore, the writ petition is not maintainable. It is further stated that the applicant Mohammed Ali is suffering from various health problems and if in this Corona condition he is sent to jail then his life would be in danger. It is also stated that the applicant is social worker and a famous businessman and he has given his hotel to the administration to carry out fight against Covid 19 and if police arrests him, his social image would be affected.