GAURAV CHHEEPA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available. This First Application under Section 438 of CrPC has been filed for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.230/2020 registered at Police Station Pichhore, District Gwalior for offence punishable under Sections 323, 324, 294, 506, 147, 148, 149, 326 of IPC.

(3.) It is submitted by the counsel for the applicant that the complainant party was an aggressor and was trying to encroach upon the land of the applicant and his relatives by sowing crop. When it was objected, then the applicant and his other family members were also beaten and they have also sustained injuries and Crime No.229/2020 has also been registered by Police Station Pichhore, District Gwalior against the complainant party. The applicant is ready and willing to cooperate in the investigation. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.