SHIVAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application u/S.438 Cr.P.C. for grant of anticipatory bail as he has apprehension of his arrest in connection with Crime No.258/2020 registered at Police Station Umari District Bhind for the offences punishable under Sections 353 , 294 , 506 of IPC.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. He has not committed any offence in any manner. Applicant has no criminal history. He is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of anticipatory bail. The applicant has shown his willingness to contribute an amount of Rs.10,000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays that the application may be allowed in terms of Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273.

(3.) Per contra, Dy. Advocate General for the State opposed the application and prayed for rejection of anticipatory bail application to the applicant but he accepts that applicant has no criminal history.