SOURAV SINGH SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicants apprehend their arrest in connection with Crime No. 19/2015 registered at P. S Tetra, District - Morena for the offence punishable under sections 147,148,323,294,504B of IPC read with section 3(1) (x) of the SC and ST (Prevention of Atrocities) Act, 1989.

(2.) LEARNED counsel for the applicants submits that applicants have been falsely implicated in the case due to political rivalry. Even case under the SC and ST Act has not been made out against the applicants. The applicants are ready to co -operate in the investigation and trial. They are reputed citizens of the locality, in the event of arrest their reputation will be tarnished, therefore, they be released on anticipatory bail.

(3.) LEARNED counsel for the State has opposed the application.