RAHUL SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. Heard on this first pre-arrest application filed by the applicant under Section 438 of Code of Criminal Procedure for grant of anticipatory bail.

(2.) The applicant has an apprehension of his arrest in connection with Crime No.266/2020, registered at Police Station-Raipur Karchuliyan, District-Rewa, for offence punishable under Section 307, 294 read with Section 34 of IPC.

(3.) Allegation against the applicant, in short, is that, the applicant along with other co-accused persons forcibly administered milk mixed with some poisonous substance to the victim, with an intention to kill him. After consuming milk, the victim started vomiting. Thereafter, the victim immediately informed his family members about the incident and he was shifted to the hospital.