YOGESH PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of the Cr.P.C. for grant of anticipatory bail. Applicant Yogesh Patel @ Monu apprehends his arrest in connection with Crime No.1472/2021 registered at Police Station Adhartal, District Jabalpur for the offence punishable under Ss. 327, 294, 323, 506 and 34 of the IPC.

(2.) As per prosecution case, complainant Parshuram Pandey had purchased paint and one roller from Kamlesh Hardware located at Suhagi, Adhartal. On 28/10/2021 at around 05:30 PM, complainant went to Kamlesh Hardware for returning that roller due to some defect. On that, applicant Yogesh Patel @ Monu, owner of Kamlesh Hardware abused him and demanded Rs.500.00 and applicant and two other co-accused persons also assaulted him. On the report of complainant, police registered Crime No.1472/2021 for the offence punishable under Ss. 327, 294, 323, 506 and 34 of the IPC, applicant apprehend his arrest in that crime.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the crime. Applicant is a businessman and he is ready to cooperate in the investigation and trial, hence prayed for release of the applicant on anticipatory bail.