SOHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first application filed by the applicant under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his 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 applicant is that on 11/12/2022 at around 4.00 p.m. he along with the other co-accused accosted the injured Ramju and his friend Pappu when they started abusing them. It is alleged against the present applicant that he fired a gun shot on Ramju.