GOLU RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent both parties this application is disposed of at the motion stage itself.

(2.) APPELLANTS had moved the application under section 438 of CrPC for grant of anticipatory bail in Crime No. 660/05 registered by Police Station Lordganj, Jabalpur, under sections 323, 294, 506, 324 and 307/34 of IPC it was registered as MCrC 1639/06. This Court after due consideration of facts and circumstances of the case allowed the application and directed the appellants to be released on anticipatory bail. The order passed is as under:

(3.) LEARNED counsel for the appellants submits that the appellants in compliance of the order furnished bail before the concerned police but when they appeared before the Learned Magistrate at the time when the police filed the charge sheet, it was observed by the Learned Magistrate that the aforesaid order for grant of anticipatory bail was not meant for the Court, though for some technical reasons the charge sheet was returned, therefore, the appellants were not taken into custody.