RAKESH RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) AS per prosecution case, on receipt of information that five to six persons standing near the bushes of Sanjay Nagar Tower are planning to commit robbery at Nehru Petrol Pump, on this police force reached near Sanjay Nagar Tower and they heard that five to six persons were planning to commit robbery at Nehru Petrol Pump, thereafter police party surrounded them and caught three persons, however, two persons fled away from the spot. The persons who were caught have disclosed their names as Baby alias Amardeep, Nawab alias Shakeel and Leela. From Baby alias Amardeep 315 bore Katta has been seized, from Nawab alias Shakeel a knife has been seized and from Leela a sword has been seized. When interrogation was made with Baby alias Amardeep, Nawab alias Shakeel and Leela regarding two persons who fled away, they disclosed their names as Raju alias Rajendra and Rakesh Rathore.