RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) CASE diary is available.

(2.) THIS is first bail application under section 438 of Cr.P.C. filed by the applicant -accused for grant of anticipatory bail apprehending his arrest in connection with Crime No. 81/14, police station Sagar district Sagar for offences registered under sections 341, 323, 325, 294, 386 read with section 34 of I.P.C.

(3.) LEARNED PP opposing the submissions made on behalf of the applicant submitted that the applicant along with other co -accused assaulted with lathis and other weapons the complainant Najam Singh and Mithhu, who have received various injuries on their bodies and fracture was also caused to injured Najam Singh. Counsel further urged that considering the evidence in case diary the application filed by the applicant deserves to be rejected.