PANCHAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the applicants, as they are apprehending their arrest in connection with Crime No.170/2023 registered at Police Station- Bairad, District Shivpuri (M.P.) for offences punishable under Ss. 147, 148, 149, 323, 324, 294, 506, 308 of IPC. At the outset, learned counsel for the applicants seeks permission of this Court to withdraw the bail application in respect of applicant No.3 - Sovran Yadav. Prayer is allowed.

(2.) Accordingly, the bail application in respect of applicant No.3 - Sovran Yadav is dismissed as withdrawn. Prosecution case, in brief is that on 24/5/2023 at about 02:30 hours, applicants along-with other co-accused persons armed with lathi, farsa and katta came and started abusing complainant and when complainant objected, Brajmohan, Ramehswar, Pancham Mahendra, Devendra, Madho, Dharamveer, Lavkush assaulted him with lathi causing injuries to him and when Virendra and Shivraj came to intervene, they also assaulted them with lathi and Sovran assaulted Veerendra with farsa causing injuries and one boy made fire in the air with katta.

(3.) Learned counsel for the applicants No.1, 2 and 4 submits that applicants No.1,2 and 4 are innocent and they have been falsely implicated in the matter. The injuries caused by farsa to the injured Virendra has been attributed to Sovran Yadav. The rest of the injuries found on the body of injured are simple in nature. The applicants No.1, 2 and 4 are ready to co-operate in the investigation. There is no likelihood of their absconsion. Under such circumstances, applicants No.1, 2 and 4 are entitled for grant of anticipatory bail.