HEMANT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard . This is the first application for anticipatory bail under Section 438 of the Cr.P.C.

(2.) The applicants apprehend their arrest in connection with Crime No.272/2014, registered at P.S. Dehat Ganjbasoda District Vidisha for the offence punishable under sections 294, 506, 341, 420, 462 of IPC and 3 (1) (4), 3 (1) (5) of SC ST (POA) Act, 1989. As per prosecution story, the applicants Hemant Singh sold out a plot Survey No. 661 on 16.1.2006 by registered sale deed to Smt. Sunita wife of Ashish and in the name of Anita sister -in -law of Sunita. They also obtained possession of the land. On 30.12.2013 when they went to the plot for demarcation, the applicants Hemant Singh and Hari Singh obstructed them and told that Hemant Singh sold this land to Hari Singh. They also stated that this plot was not sold to the complainant party. The applicants further stated that the complainant is Adiwasi and she is not allowed to live in this area. On the basis of this a report was lodged.

(3.) On behalf of applicants it is submitted that with regard to plot, a Civil Suit was filed by the complainant party against applicants Hemant Singh and Hari Singh in the year 2013. They prayed for injunction against applicants Hemant Singh and Hari Singh. Subsequently, on filing an application, before the A.C.J.M, Ganjbasoda, the A.C.J.M ordered the Police Gangbasoda to register a FIR. On the basis of which on 30.12.2013 the report was lodged.