MANJRI CHOUDHARY Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) It is submitted by the learned counsel for the applicant that during investigation, the applicant cooperated with the investigation and no arrest warrant or notice has been issued against her. After investigation, charge-sheet was filed on 29/05/2015. At the time of filing of charge-sheet, she was not present before the Court and, therefore, the learned trial Court issued Non-bailable warrant against her. Immediately after coming to know about the same, she filed applications for grant of anticipatory bail which were dismissed from time to time on 11/08/2017 and 16/01/2018 respectively. In the meanwhile, proceedings under section 82 of Code of Criminal Procedure, 1973 was initiated against her. As per order-sheets dated 8/04/2017, 17/11/2017 and 17/01/2018 after due publication, she has been declared Proclaimed Offender. She challenged the said order in W.P.(Cri.) No.109/2018 before the Hon'ble Supreme Court on 14/05/2018. The aforesaid writ petition was permitted to be withdrawn vide order dated 14/05/2018. Order dated 14/05/2018 reads as under :-

(3.) Thereafter, the present application has been filed. In the present anticipatory bail application, it is nowhere stated that the applicant was declared Proclaimed Offender.