PRIYANSHU JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail, as he is under apprehension of arrest, in connection with Crime No.72/2024, registered at Police Station Station-Civil Lines, District-Sagar (M.P.) for the offences punishable under Ss. 147, 148, 149, 353, 332, 120-B, 341, 342, 427 of IPC.

(2.) Learned counsel appearing for the applicant submitted that applicant is a student and was doing peaceful protest. While doing peaceful protest, some of the students had hurled stones on Vice Chancellor and other staff members, which resulted in injuries and also breaking of window glasses of car. It is submitted that applicant had not acted violently. He was only doing peaceful protest. In these circumstances, applicant may be enlarged on anticipatory bail.

(3.) Learned Govt. Advocate appearing for the State opposed the application for grant of anticipatory bail and submitted that students Surya Kumar Tripathi, Roshan Yadav, Shivam, Amit and Mrityunjay Pathak had hurled stones and manhandled Vice Chancellor and also caused injuries to members of staff by stones and damaged the car.