(1.) This is first bail application under Section 438 Cr.P.C.for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.92/2020 registered at P.S., Kshipra, District Indore under Section 353 , 294 , 506 of IPC.
(2.) As per prosecution story, the complainant is working as Presiding Officer (Peshkar) in the Court of Tehsildar, Sanver, District Indore, where the applicant's case for mutation was pending consideration. On the date of hearing of the case of the applicant, he picked up fight with the complainant and indulged into verbal altercations thereby insulting the complainant and causing obstruction in discharging the official duties. Accordingly, case has been registered.
(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated. He has no criminal antecedent. He is bona fide resident of District Indore and if he is arrested in the instant case his reputation in the society shall be damaged. Therefore, the applicant may be protected against arrest on such terms and conditions this Court deems fit and proper.