DURGESH PUJARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application for grant of anticipatory bail under Section 438 of Cr.P.C. for offence under Section 370, 376 and 323 read with section 34 of IPC in connection with Crime No.108/20 registered at Police Station Satai, District Chhatarpur.

(2.) Learned counsel for applicant submits that this Court was kind enough in granting anticipatory bail to Co-accused Kanchan Dubey and other persons in M.Cr.C.No.17306/2020 and M.Cr.C.No.18688/2020. By taking this Court to the marriage agreement (Annexure A/4) dated 30.01.2020 and photographs of the marriage (Annexure A/3), learned counsel for the applicant urged that Kalyani infact solemnized marriage with the present applicant Durgesh Pujari. Applicant is a law abiding citizen and permanent resident of Chhatarpur. He will co-operate in the investigation and trial, therefore, applicant may be given the benefit of anticipatory bail.

(3.) Learned Panel Lawyer for the State has opposed the application. This Court in the case of Smt. Kanchan Dubey passed an order on 03.07.2020. Relevant portion of which is hereunder:-