MADANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, he is apprehending his arrest in connection with Crime No.04/2022registered at Police Station Alot, District Ratlam for offence punishable under Ss. 420 of IPC and Sec. 339-C of the M.P. Municipalities Act, 1961.

(2.) The allegation against the present applicant is of developing housing colonies without proper permission.

(3.) Counsel appearing for the applicant has submitted that the applicant has also been given a notice under Sec. 41(A) of the Code of Criminal Prodecure, 1973 and is already cooperating with the investigating authority and it is not a case where the custodial interrogation of the applicant is not necessary and that the applicant has sold the plots to individuals in the year 2018 and therefore the application for anticipatory bail of the applicant be allowed.