JAGDISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No.143/2024 registered at Police Station Agar, District Agar Malwa (MP) for offence punishable under Ss. 506, 386, 419, 465, 468, 469 and 471 of the Indian Penal Code, 1860.

(2.) The allegation against the applicant is that he happens to be the father of Brijesh, whose marriage was to be solemnized with the daughter of the complainant Kailash Gond. However, subsequently, as the marriage of the complainant's daughter was arranged somewhere else, the applicant started demanding a sum of Rs.25.00 lakhs from the complainant and has also threatened him of dire consequences.

(3.) Counsel for the applicant has submitted that even according to the complainant, the marriage of his daughter was to be solemnized on 1/5/2024 and it has already taken place without any untoward incident and also that the applicant has not threatened the complainant in any manner. It is further submitted that there are no criminal antecedents of the applicant and his custodial interrogation is not required.