AMAN VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant no.1 to 6 under Sec. 438 of Cr.P.C for grant of anticipatory bail, who are apprehending their arrest in connection with Crime No.174/2022 registered at Police Station-Moti Nagar, District Sagar(MP) for offences punishable under Ss. 452, 294, 323, 506, 34 of IPC.

(2.) Allegation on the present applicants is that they had entered into house of the complainant and had beaten mother of complainant namely Smt. Yashodha Bai who complaint of swelling on the wrist.

(3.) Learned counsel for the applicant submits that the applicants are innocent. Admittedly there is an old civil dispute pending between father of the complainant namely Gajendra Singh and father of one of the accused/Raja @ Narendra Vishwakarma and on account of that enmity present applicants have been falsely implicated.