CHANDAN SINGH Vs. ANGREJ SINGH

JUDGEMENT

(1.) HEARD . Chandan Singh S/o Chhatrasal Singh, R/o village Belai, Tahsil Mungaoli, District Guna has applied for anticipatory bail on the grounds that he is innocent and not likely to abscond if he is released on bail. According to him, in a complaint case, the allegations against him are of civil nature.

(2.) FIRST , the bailable warrant was issued against the applicant, but he did not appear, hence, non -bailable warrant was issued, whereupon the applicant moved the Court of Session, in Cri. Rev. No. 4/02, First Addl. Sessions Judge, Ashoknagar, has admitted possibility of some irregularity in service of bailable warrant. However, issue of (Contd. 13.5.2002). Non -bailable warrant against the applicant was not quashed. The applicant Shall remain present before the trial Magistrate on 31.5.2002 and shall apply for regular bail there. Till that time, he may not be arrested. With these directions, the application is disposed of. C.C. as per rules.