ANKIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is First bail application filed under section 438 Cr.P.C. Applicant Ankit @ Mayank Shrivastav apprehends his arrest in connection with Crime No.129/2020 registered at Police Station Kotwali, District Narsinghpur for the offence punishable under Section 294 , 452 , 459 , 323 , 506 , 34 of IPC. A s per prosecution case, on 25.02.2020 at 09:30 PM, co-accused Malak Patel and Santosh Pali came to complainant Pooranlal Rajput's house located at Bhatiya Tola and abused complainant Pooran Lal Rajput and Rakesh Rajput. Co-accused Santosh Pali assaulted Rakesh Rajput by rod due to which he sustained injury in his right leg. It is alleged that the applicant was also involved in the crime.

(3.) Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the offence. Even in the FIR, there is no allegation against the applicant that the applicant also took part in the incident. The applicant is a young boy aged about 18 years and he has no criminal past. Other co-accused persons namely Santosh Pali and Malak Patel have already been released on bail by this Court vide orders dated 13/5/2019 passed in MCrC Nos.11447/2020 and 13205/2020. The applicant is ready to cooperate in the investigation and trial. In the event of arrest, his reputation will be ruined. Under these circumstances, applicant prays for anticipatory bail.