MURAT LODHI Vs. STATE OF M P

JUDGEMENT

(1.) This is an application under section 438 of the Code of Criminal Procedure for grant of anticipatory bail to petitioner for offence under Section 354, 294, 506 of IPC, in connection with Crime No.189/2014 of Police Station %u2013 Kesli, District -Sagar.

(2.) According to prosecution, on 2.8.2014, petitioner made indecent assault on the prosecutrix who is sister -in -law (Bhabi) of the petitioner.

(3.) Learned counsel for the petitioner submits that it was a routine quarrel followed by the family dispute. Report has been lodged after added some exaggration.