GOLU Vs. STATE OF M.P.

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail. He is apprehending his arrest in connection with Crime No.96/2021 registered at Police Station Manak Chowk, District Ratlam (MP) for offence punishable under Ss. 294, 323, 324, 307 and 34 of IPC.

(3.) The allegations against the applicant is that he along with other co-accused persons assaulted the complainant party.