ABHISHEK TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of the Cr.P.C. for grant of anticipatory bail who is apprehending his arrest in connection with case Crime No.9/2022 registered at Police Station City Kotwali, District Chhatarpur (M.P.) for offence punishable under Ss. 379 and 414 of I.P.C., under Ss. 4 and 21 of Mines and Minerals (Development and Regulation) Act, 1957 and under Rule 18(1) of M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006.

(2.) This application has been filed seeking anticipatory bail and learned counsel for the applicant has placed reliance on orders of Co-ordinate Benches in M.Cr.C. No.63109/2021 and M.Cr.C. No.63104/2021.

(3.) Learned counsel for the applicant submits that he had appeared in compliance of the notice under Sec. 41-A of Cr.P.C. but Shri Yogendra Das Yadav, learned Government Advocate disputes this proposition and submits that applicant had not appeared in front of the I.O. in compliance of the notice under Sec. 41-A of Cr.P.C.