RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under section 438 of the Code of Criminal Procedure.

(2.) Applicant apprehends arrest in connection with Crime No.241/2020 registered at Police Station- Hajira, District Gwalior (M.P.) for the offence punishable under Section 195A, 506 and 34 of IPC.

(3.) Allegations against the applicant and other co-accused persons, in short, are that on 27.07.2020 they threatened the complainant to enter into comprise in the case instituted at Crime No.209/2020 for the offences punishable under Sections 376(2)(n), 294, 506B and 34 of IPC. On the basis of the aforesaid, crime has been registered.