RADHESHYAM DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under sec. 438 Cr.P.C seeking anticipatory bail as the applicant apprehends his arrest in connection with crime No.482/2022 registered at police station Khilchipur District Rajgarh for the offence punishable under sec. 326,294, 323,506, 34 of I.P.C.

(2.) As per prosecution story, on 3/10/2022, the complainant Mahaveerdas Tyagi lodged a Dehati Nalishi alleging that on 19/7/2022 at about 11:00 AM, he went to village Amvabata where applicant and other three were present. He asked them about the money collected by them for oblation due to which they assaulted the complainant. On the basis of this, the aforesaid FIR has been registered against the applicant and three other.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has falsely been implicated in the present case. There is delay of two and half month in lodging the FIR. No fracture was found on the person of the complainant. It is further submitted that on the date of incident, no MLC has been conducted to the complainant. Co-accused- Vijay Singh has been granted regular bail by the trial court.