SUNIL GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall dispose of M. Cr. C. Nos. 3184/05 and 3584/05, as common legal point is involved in both the cases.

(2.) THE short facts of both the cases are that the accused/applicants Sunil Gupta and Takeshwar Sahu had filed the applications under Section 438 of the Code of Criminal Procedure, 1973 (for short "cr. PC"), before this Court, as they apprehended their arrest in connection with Crime No. 31/2005 registered at Police Station, Bahoriband, Distt. Katni for the offences punishable under Sections 294, 341 and 327 of the Indian Penal Code, and in Crime No. 359/2004 registered at Police Station, Dindori, Distt. Dindori, for the offences punishable under Sections 420, 409 read with Section 34 of the Indian Penal Code, respectively.

(3.) THE applications for anticipatory bail of applicants Takeshwar Sahu and Sunil Gupta, were allowed on 29-3-2005 and 30-3-2005 respectively, with these directions that the order shall remain in force for a period of 45 days and during this period, they may surrender and apply for regular bail before the Competent Court.