ASHISH SINGH GAUTAM Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-9-24
HIGH COURT OF MADHYA PRADESH
Decided on September 14,2022

Ashish Singh Gautam Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

NANDITA DUBEY, J. - (1.)This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail.
(2.)The applicant is under custody since 13/7/2022 in connection with Crime No.347/2022 registered at Police Station Lalbagh, District Burhanpur for the offence punishable under Ss. 406, 409, 420, 120-B and 34 of IPC.
(3.)It is submitted by learned counsel for the applicant that the present applicant in no manner connected with the Health Department. He is an employee of the Mandi Board and transferred from Badwani to Burhanpur on 1/5/2020. It is submitted that he came in contact with Dr. Pratik Navlakhe in regard to the treatment of his younger brother who is suffering from Cancer. It is further submitted that he has made an accused on the basis of the memorandum of co-accused Dr. Pratik Navlakhe, who in his memorandum has stated that the present applicant has helped in transferring the amount to different persons.


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