AHMED SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter is taken through Video Conferencing.

(2.) Heard on this first application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on behalf of applicant, who is apprehending his arrest in connection with Crime No.851/2020, registered at Police Station Hanumanganj, District Bhopal for the offence under Sections 294, 341, 323, 327 and 506 of the Indian Penal Code. 2. The case of the prosecution is that, on 12.08.2020 at about 09:00 pm when complainant Rohit Prajapati was returning from Jumerati Bazar towards his home, on the way near Sajjad Nursing Home, Hamidia Road, Bhopal the applicant has intercepted him and tried to extort money for consumption of liquor. It is also alleged that when complainant refused then applicant has beaten him with fists and kicks and also by wooden stick. He also threatened the complainant by showing him the automatic knife. Later on, he left the spot by abusing and threatening regarding his life. Complainant lodged the report, on that basis, crime under the aforementioned offence has been registered against the applicant.

(3.) Learned counsel for the applicant submits that applicant has falsely been implicated in the present case. It is also submitted that the present applicant is a permanent resident of the address described in the application. He is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed upon him. In view of the aforesaid, it has been prayed that the applicant be granted the benefit of anticipatory bail.