JITENDRA SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.625/2019 registered at Police Station Nishatpura District Bhopal for the offence punishable under Sections 419, 420, 467, 468, 471 of IPC.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. It is further submitted that similarly placed co-accused Shabnam has already been enlarged on anticipatory bail by this Court vide order dated 27/08/2019 passed in M.Cr.C. No. 29839/2019 on the condition of deposit of 50% of defalcated amount. The present applicant is also ready to deposit 50% of the amount of defalcation i.e. 1,50,000/- of his part. The applicant has no criminal antecedents and he is ready to furnish bail as per the order and shall abide by all conditions as may be imposed by this Court. Hence, prayer is made to enlarge the applicant on anticipatory bail.

(3.) Learned counsel for the State vehemently oppose the application and prays for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.