MUKESH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 482 of BNSS, for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.07/2023 registered at Police Station Chinnoni, District Morena (M.P) for the offences punishable under Sec. 420 of IPC.

(2.) During the course of arguments, learned counsel for applicant requested to withdraw this application and also requested that direction may be issued to the Investigating Officer/Trial Court to comply with the directions of Hon'ble Apex Court in the Case of ArneshKumar Vs. State of Bihar [ (2014) 8 SCC 273 and Satender Kumar Antil Vs. Central Bureau of Investigation [(2022) 10 SCC 51], Siddharth Vs. State of U.P. and anr. [(2022) 1 SCC 676] and Aman Preet Singh Vs. Central Bureau of Investigation [(2022) 13 SCC 764].

(3.) After considering the arguments, fact and circumstances of the case, request is accepted.