RAMPRATAP KACHER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicants are apprehending their arrest in Crime No.695/2022 registered at Police Station Barhi, District Katni, for the offence punishable under Ss. 294, 323, 365, 367, 506, 146 and 147 of the Indian Penal Code.

(3.) Learned Senior Advocate submits that a false case has been registered against the applicants as their names were not there in the FIR, but later on, on the basis of statement of injured person, their names have been added. He submits that at the initial stage, the offence under Ss. 365 and 367 of the IPC was not, but the same got registered subsequently. He submits that because of some previous enmity between the parties as both the parties are related to mining field, the alleged offence has been registered against the applicants. He submits that facing the similar allegation, the main accused has also been granted the benefit of anticipatory bail. Therefore, he prays that considering the aforesaid facts and circumstances of the case and to maintain parity, the applicants may also be granted the benefit of anticipatory bail.