SACHIN DODIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 438 of Cr.P.C for grant of anticipatory bail in connection with crime No.111/2024 dtd. : 10/3/2024, registered at P.S. - Kshipra District - Indore for offences punishable under Ss. 323, 294, 506, 307 and 34 of IPC.

(2.) As per prosecution case, on 10/3/2024 the aforesaid crime was registered against the present applicant and other co-accused persons alleging that at about 1 PM the complainant received the information regarding some dispute at a Dhaba. When the complainant reached the spot, he saw that some unknown persons were beating Lokesh Jaiswal by lathi and danda. The complainant tried to intervene but the unknown accused persons attacked the complainant with knife. It is further alleged that one of the co-accused person inflicted knife injuries to the complainant.

(3.) Counsel for the applicant submits that against the complainant side also cross case at crime No.113/2024 for offences under Sec. 307, 294, 323, 506, 34 of IPC and under the SC/ST Act were registered. It is submitted that the matter has been compromised between the parties and the applicant is permanent resident of Indore and he undertakes to co-operate with the investigation and there is no likelihood of his absconsion.