BADRI PRASAD CHANDRAWANSHI Vs. STATE OF C G

JUDGEMENT

(1.) The applicants have filed this application under Section 438 of the Cr. P.C. for grant of anticipatory bail, apprehending arrest in Crime No. 237/2013, registered at Police Station Pipariya, Distt. Kabirdham, for the offence punishable under Sections 294,506B, 323 of the IPC and 3(1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. I have heard learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicants submits that this is the first bail application filed on behalf of the applicants for grant of anticipatory bail. No other application of this nature is pending before this Court or before the Court below. The application is duly supported by the affidavits of the applicants themselves. Learned counsel further submits that the applicants have not committed any offence and they have been falsely implicated in the crime in question. Learned counsel also submits that the incident took place on account of construction of house and the applicants have not committed any offence on the ground of caste of the complainant who is a member of Scheduled Caste. The applicants are ready and willing to furnish bail bonds to the satisfaction of the Court and will abide by all the conditions that may be imposed upon them while granting them bail in the event of arrest.

(3.) On the other hand, learned State counsel opposes the application and submits that the applicants have committed the offence on the ground of caste.