KALU @ RAMLAKHAN DANGI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant is apprehending his arrest in connection with Crime No. 186/2013 registered at Police Station Jaisinagar District Sagar for the offence punishable under section 306 of IPC.

(2.) Learned counsel for the applicant submits that the applicant is a reputed citizen of the locality, who has no criminal past alleged against him. It is alleged against the applicant that he gave a lesser Prasad to the victim, and therefore he threw that Prasad and thereafter the applicant assaulted the victim. However, the allegations made against the applicant do not fall under section 107 of IPC, and prima facie no offence under section 306 of IPC is made out against the applicant. The police is unnecessarily harassing the applicant. Under these circumstances, he prays for anticipatory bail.

(3.) Keeping in view the submissions made by learned counsel for the parties and the facts and circumstances of the case, without expressing any opinion on the merits of the case, I am of the view that the applicant has a good case for grant of bail of anticipatory nature. Consequently, his application under section 438 of CrPC is hereby allowed.