JASWANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant is apprehending his arrest in connection with Crime No.20/2023 registered at Police Station Naisarai, District Ashoknagar for the offence punishable under Ss. 324, 323, 294, 506, 34, 326, 325 of IPC.

(3.) Prosecution case in brief is that on 26/2/2023 at about 16:00 hours the applicant along with other co-accused persons on previous enmity armed with deadly weapon Farsa/wooden stick assaulted the complainant Mahesh and when complainant's brother Kalyan Singh, son Shishupal, nephew Ramu Raghuvanshi tried to intervene, they also assaulted them and caused grievous injuries to them.