ATUL PARASTE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) Applicant is apprehending his arrest in connection with Crime No.511/2022, registered at Police Station-Samnapur District-Dindori (M.P.) for offences punishable under Ss. 294, 323, 327, 506, 34 of IPC.

(3.) . Learned counsel appearing for the applicant submitted that false allegation is made out against applicant for demand of money to drink liquor. It is submitted that a counter case has also been lodged by applicant against complainant party. It is submitted that there is dispute between parties. Offence under Sec. 327 of IPC is alleged so that applicant may not get bail. In these circumstances, prayer is made that applicant may be released on anticipatory bail.