AKHILESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(2.) T he applicants have been arrested by police station Tendua, District Shivpuri in Connection with Crime No.63/2022 registered for the offence punishable under Ss. 353, 294, 506, 392, 395 and 34 of IPC and Ss. 11, 13 of MPDVPK Act.

(3.) Prosecution story in brief is that on 05/5/2022, a written complaint was filed by the forest officials posted at Shivpuri at Police Station Tendua, District Shivpuri alleging that on 29/4/2022 at about 07:00 am, the applicants snatched away the tractor-trolley filled with stones from the custody of the concerned forest officials. The applicants also misbehaved and abused the concerned officials and applied criminal force to deter the officials, who are public servants, in discharging their duties.