SURAJ SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant apprehends arrest in connection with offences punishable u/Ss. 353, 279, 34 of IPC and 3,4 of the Prevention of Damage to public Property Act, 1984 registered as Crime No.126 of 2022 at Police Station City Kotwali district Bhind.

(2.) Learned counsel for the applicant submits that allegation against the present applicant is only with regard to taking away of Dumper and no other allegation has been made against him. He further submits that the applicant has not committed any offence and he has been falsely implicated, therefore, no case under Sec. 353 of IPC is made out against the present applicant. Upon these grounds, he prays for bail.

(3.) This order will remain operative subject to compliance of the following conditions by the applicants :-