JAI JADHAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.178/2020 registered at P.S. Koh-E-Fiza, District Bhopal, M.P. for the offences punishable under Sections 341, 427, 323, 324, 326 and 506, 34 of IPC.

(3.) As per prosecution, initially, an FIR was lodged under Sections 341, 427, 323, 324, 506 and 34 of IPC against the unknown persons alleging that they attacked the complainant and broke the wind screen of his Scorpio car by throwing stones on it.