(1.) Learned counsel for the rival parties are heard.
(2.) This is first anticipatory bail application under Section 438 of Cr.P.C. preferred by the applicants for the alleged offence registered at Crime No.490/2019 at Police Station Kotwali Datia, District Datia for the offence punishable under Sections 327 , 294 , 506 and 34 of IPC.
(3.) It is alleged by the counsel for the applicants that the applicants have been falsely implicated in the case and they have not committed any offence in any manner. It is further submitted that the applicants No.1 Nishant is said to be Pujari in Hanumangari Temple, Datia and the applicant No.2 is said to be a student. The complainant's son and his friends used to take illegal intoxicating substance in the premises of temple. When the applicant No.1 stopped the complainant's son and his friends to do some criminal activities, the complaint's son and his friends started quarreling with the applicants on the basis of which a false case has been registered against the applicants. The story is supported by the independent witnesses. It is further submitted that all offences are bailable except offence under Section 327 of IPC. The applicants are ready to cooperate the investigation. There is no possibility of absconding or tampering with the prosecution evidence. Counsel for the applicants prays for grant of anticipatory bail to the applicants.