RAM SING Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the first application filed by the applicants under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as they are apprehending their arrest in connection with Crime No.1500/2022 registered at Police Station - Jhabua, District -Jhabua (MP) for offence punishable under Ss. 307, 341, 294 and 34 of the IPC.

(3.) The allegations against the applicants are that on 11/12/2022 at around 4.00 p.m. they along with one Sohan accosted the injured Ramju and his friend Pappu when they started abusing them and co-accused Sohan fired a gun shot on Ramju.