SHIKALCHAND Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is the first bail application filed on behalf of the applicant/accused under Section 438 of the Cr.P.C. for grant of anticipatory bail, as he is under apprehension of his arrest, in connection with Crime No.137/2015 registered at Police Station Birsa District Balaghat for the offences punishable under Section 420, 467, 468, 365, 120 -B/34 of IPC and Section 3 (1) (10) of SC/ST (Prevention of Atrocities) Act and Section 9(1), 9(3) of M.P. Adim Janjatio (Vriksho Ka Hit) Sanrakshan Adhiniyam, 1999.

(2.) The applicant was working as Additional Collector District Balaghat. The allegation against the applicant is that he had illegally granted permission to cut trees. Number of cases have been registered against the applicant. In similar cases this court passed the following order : -

(3.) The facts of the present case is similar to that of M.Cr.C. No. 7465/2016. Hence, the application is allowed. It is ordered that in the event of arrest of the applicant in connection with the aforesaid crime number and the offences, applicant Shikalchand be released on bail on his furnishing a personal bond in the sum of Rs.50,000/ - (Rs. fifty thousands) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority. The applicant is directed to join the investigation immediately and to co -operate with the investigating agency. He will further abide by the condition enumerated in sub -section 2 of Section 438 of the Cr.P.C. Certified copy as per rules.