SUKHENDRA CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant after arguing at length and unable to satisfy this Court from the Document D/3, a statement of accounts, to be issued by the Punjab National Bank as there is no mention of either the name of the Bank nor any other detail has been given prays for withdrawal of this anticipatory bail application filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") with liberty to surrender before the Trial Court & apply for regular bail and submits that he be allowed to approach the authorities inasmuch as he has already paid the loan upto 16/1/2009 and, therefore, no offence is made out against him. 1. Shri Jai Shukla, learned counsel for applicant Sukhendra Chaturvedi S/o.Anjani Kumar Chaturvedi.

(2.) Shri Dinesh Prasad Patel, learned Panel Lawyer for the non-applicant/State.

(3.) Learned counsel for the applicant after arguing at length and unable to satisfy this Court from the Document D/3, a statement of accounts, to be issued by the Punjab National Bank as there is no mention of either the name of the Bank nor any other detail has been given prays for withdrawal of this anticipatory bail application filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") with liberty to surrender before the Trial Court and apply for regular bail and submits that he be allowed to approach the authorities inasmuch as he has already paid the loan upto 16/1/2009 and, therefore, no offence is made out against him.