DHARMENDRA (DHARMU) Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This is the first bail application filed by the applicants under Sec. 438 of the Cr.P.C. for grant of anticipatory bail.

(3.) The applicants are apprehending their arrest in connection with Crime No.1377/2009 registered at P.S. Shepur, District Sheopur (M.P) for the offence punishable under Sec. 294, 323, 506-B of IPC and Sec. 3(1)(X) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.