RAJA AHIRWAR 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 applicant apprehend his arrest in connection with Crime No.164/2014, registered at P.S. Civil Lines Datia for the offence punishable under sections 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) On behalf of the applicant, it is submitted that the applicant is innocent. He is a student. The applicant has also moved an application to the Inspector General of Police for enquiry. The applicant is not at all related to the incident. On the basis of memorandum of co -accused Narendra under Section 27 of Evidence Act, the applicant has been implicated. The mother of the applicant is a worker of political party, because of enmity the name of the applicant has been implicated.