SAGAR BI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicants' first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as the present applicants are apprehending their arrest in connection with Crime Crime No.141/2021 registered at Police Station Chandrawatiganj, Indore District Indore (MP) for offence punishable under Ss. 323, 294, 506, 34 and 326 of the Indian Penal Code, 1860.

(2.) The allegation against the applicants is that they were also involved in the aforesaid case wherein Shakir, Ahmad Noor and Babita were assaulted by the applicant's party causing grievous hurt to them, out of which Shakir has suffered live threatening injuries.

(3.) It is further submitted that both applicants are women and their custodial interrogation in such circumstances would not be necessary.