MUKESH SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on I.A. No. 11313/2012, is an application for grant of interim anticipatory bail. It is seen that offence alleged against the applicant prescribes for maximum penalty of three months imprisonment with or without fine even in case of repeat offence. It is the contention of learned Counsel for applicant that the applicant is not the owner but mere patient and has nothing to do with the ownership and management of the nursing home, this Court is of the view that no useful purpose will be served to send the applicant to jail and the completion of investigation and trial is a bleak possibility, this Court is inclined to extend the benefit of interim anticipatory bail. Accordingly, I.A. No. 11313/2012 is allowed and disposed of.

(2.) IT is hereby directed that in the event of arrest, applicant shall be released on interim anticipatory bail on his furnishing a personal bond of Rs. 1,00,000/ - (Rupees One Lac Only) with two solvent sureties each of Rs. 50,000/ - to the satisfaction of Arresting Authority.

(3.) Admit.