MOHD AMIN MEMON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The accused/applicant No. 1 - Mohd. Amin Memon has preferred this bail application under Section 438 of the Cr. P.C., apprehending arrest in Crime No. 198/2004 registered at Police Station: Darn, Dist, Korba, for commission of the offence punishable under Sections 452, 323, 294 and 506 read with Section 34 of the I.P.C. for releasing him on anticipatory bail.

(3.) It is alleged that on 18/8/2004 Mohd. Amin Memon and Abdul Ajij Memon entered the house of complainant Hanif Khan, abused and assaulted him. Applicants contention is that he has lodged a complaint against Police officials and the same has been registered by the Court, therefore, the Police officials have got this fake case prepared and to take revenge they want to arrest the applicant.