RAJKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail as he has an apprehension of his arrest in connection with Crime No.129/2020 registered at Police Station Vijaypur, District Sheopur for the offences punishable under Sections 498-A , 323 , 294 , 506 , 34 of IPC and sections 3 / 4 of Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any offence in any manner. It is the submitted by learned counsel for the applicant that other co-accused have been enlarged on bail by the Trial Court. There are general and omnibus allegations against the present applicant as well as other co-accused persons. He is ready to cooperate with the investigation and prayed that application may be allowed in terms of Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273. The applicant has shown his willingness to contribute an amount of Rs.5,000/- towards the PM Care Fund.