KAMLAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.133/2021 registered at Police Station Gijorra, District Gwalior for offence under Ss. 452, 323, 294, 506-B and 34 of IPC.

(3.) It is the case of the complainant that after locking the house, he shifted to Jamnagar for doing labour work. The co-accused Sashikant was requested to look after the property. The shop of the complainant was lying vacant. On the festival of Raksha Bandhan, when he came back, then found that co-accused Chhotu who is the relative of co-accused Shashikant is doing the business of Chicken and eggs. Since, the business of Chhotu was not to the liking of the complainant, therefore, he requested him to vacate the premises. On this issue, co-accused Chhotu and Sashikant assaulted him. At that time, the applicant and Sohan Singh also came on the spot and entered inside his house and he was again assaulted.