JITENDRA SINGH 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 the prosecution case, on receipt of information that some dacoits have been collected and they are planning to commit some serious offence, the Police party reached to the spot and saw that 6 -7 persons were sitting in the house of Bhanu Tomar. They were Parmal, Stepni @ Vijendra and four others. The Police asked to open the door but Bhanu Tomar, Parmal, Stepni and four others started abusing the Police party. They also started firing at the Police party. Some persons have also thrown stones on the Police party.