SHARIF QURESHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicants have an apprehension of their arrest in Crime No. 196/2015 registered at Police Station Themi, District Narsinghpur for offences punishable under sections 294, 323,324, 325,307, 506/34 of IPC.

(3.) Learned counsel for the applicants submits that applicants No. 1 and 2 are youths of 28 and 26 years of age respectively. They do not have any criminal past alleged against them. Except of offence punishable under section 324 and 307 of IPC, remaining offences are bailable. It is alleged against the co -accused persons that they assaulted the victim Rafique on his head by a sharp cutting weapon and assaulted other persons. It is alleged against the applicant that they had sticks in their hands. The applicants were not aware that the co -accused would assault in such a manner. No common intention of the applicants can be presumed with the co -accused persons. Prima facie, no offence under sections 307, 324 of IPC is made out against the applicants either directly or with the help of section 34 of IPC. The applicants assure that they will cooperate in the investigation. Police is unnecessarily harassing the applicants. Under these circumstances, applicants pray for bail of anticipatory nature.