SONU @ SOHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 307 of IPC registered as Crime No. 153/2012 at Police Station Lahar, District Bhind.

(2.) PERUSAL of the case diary indicates presence of the applicant in the alleged crime, which is attempt to commit murder, while allegation against the applicant is of using fire arm, though no one was injured, but considering the fact that this is an application for anticipatory bail, the applicant is not entitled to get the benefit of bail under section 438 of Cr.P.C.

(3.) ACCORDINGLY , this bail application deserves to be and is hereby dismissed.