CHHATAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This i s first bail application filed by applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR No.310/2023 registered at Police Station-Budhani, District-Sehore (MP) for the offence under Ss. 295(A), 298 and 506/34 of IPC and Sec. 3 and 5 of MP Freedon of Religion Act 21 (incorrectly mentioned as Sec. 508/34).

(2.) Learned counsel appearing for the applicant submitted that applicants are arrested on 20/2/2024 and, thereafter, they were sent in judicial custody. Police investigation from applicants is over. Allegation is that applicants are trying to convert tribals to Christianity by luring them. It is submitted that offence may be punishable upto five years of imprisonment. Applicants do not have any criminal record. In these circumstances, applicants may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the bail application. It is submitted that applicants are interfering in the social fabric and luring people to convert themselves to Christianity.