SONU SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This common order shall govern disposal of all these three applications (M.Cr.C.No. 31949/23, 32528/23 and 32729/2023) as all these applications arises out of same crime number being Crime No. 58/2023 dtd. 23/4/2023 registered by Police Station Subhashpura, District Shivpuri for offence under Sec. 307, 34, 195, 120-B of IPC and Sec. 25 and 27 of Arms Act.

(2.) M.Cr.C. No. 31949/2023 and 32729/2023 are filed by applicants/accused Sonu Sharma and Lokendra Gurjar respectively, under Sec. 438 of Cr.P.C. for anticipatory bail as both applicants apprehend their arrest in the aforesaid crime number; whereas, M.Cr.C.No. 32528/2023 has been filed by accused Rajpal Singh under Sec. 439 of Cr.P.C. Applicant Rajpal Singh is in judicial custody since 1/7/2023 in connection with aforesaid crime number.

(3.) It is the submission of learned counsel for the applicants that applicants have been falsely implicated in the matter. They have no relation with the offence. It is in counter blast of the FIR which has been lodged by applicant Sonu Sharma himself against the accused persons alleging that they fired upon him; however, accused with the connivance of the police, got the investigation done in their favour, therefore, instead of real accused applicants also got impleaded as accused. Applicants are young youth and if they are not extended benefit of anticipatory bail / bail, there future shall be ruined and it will effect their professional / social inconvenience to them. Applicants are ready to abide by all the conditions as may be imposed by this court.