ASHOK AGARWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard both the learned Counsel on the instant application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed by the applicant. Ashok Agarwal, Perused the case - diary.

(2.) Brief prima facie facts, as they appear in the case diary, are that Oil 7-9-1999 at about 7.30 a.m. when deceased Balveer Singh was going to take bath, two fake persons in police uniform reached over there and told him that there were some arrest warrants against his two sons and they had been called by the Town Inspector, Inderganj Police Station, Meanwhile two persons, dressed in plain clothes who were present over there, fired at Balveer Singh, who died instantaneously. Dehati Nalishi was lodged at the Police Station, Padav by Smt. Rani Chauhan, widow of deceased Balveer Singh. The investigation was started by the police.

(3.) Prima facie, it appears that duringihe course of investigation, which is still going on and much has to be done in this regard, the name of this accused! applicant figured. There appears to have been professional jealousy between the accusediapplicant Ashok Agarwal and the deceased, Balveer Singh, since long it was to such an extent that they were on inimical terms and sometime bank the deceased was also threatened by the accused/applicant that the former would be done to death. It is also prima fade lurking that the accused/applicant was a prime-mover m the incident in question, and at present he has been sending terrorising signals to the complainant party. Thus, prima facie the accused/applicant Ashok Agarwal appears to be seriously involved in the incident in question.