BHARAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's first application filed under Sec. 482 of Bharatiya Nagrik Suraksha Sanhita, 2023/438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No.554/2025 registered at Police Station Alot, District Ratlam (MP) for offence punishable under Sec. 34(2) of M.P. Excise Act, 1915.

(2.) During the course of arguments, counsel for the applicant prays for withdrawal of this bail application and also prayed that a direction may be issued to the Investigating Officer/Trial Court to comply with the directions of Hon'ble Apex Court in the case of Arnesh Kumar vs State of Bihar reported in (2014) 8 SCC 273, Satender Kumar Antil vs. Central Bureau of Investigation reported in (2022) 10 SCC 51, Siddharth vs State of UP and Another reported in (2022) 1 SCC 676 and Aman Preet Singh vs Central Bureau of Investigation reported in (2022) 13 SCC 764.

(3.) Considering the arguments advanced by the counsel for the applicant and looking to the facts and circumstances of the case, prayer is allowed.