ANKIT SONKAR Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is fourth bail application filed by the applicants -accused under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail apprehending their arrest in connection with Crime No. 474/2014 registered at Police Station Kotwali, District Jabalpur for offence under Sections 354, 323, 294 read with 34 of the IPC.

(2.) THREE bail applications filed by the applicants -accused under Section 438 of the Cr.P.C. bearing M.Cr.C. No. 20698/2014, M.Cr.C. No. 1145/2015 and M.Cr.C. No. 3468/2015 were dismissed by this Court vide orders dated 14.01.2015, 02.03.2015 and 24.03.2015, respectively for want of prosecution and merit of the case was not considered in the said orders.

(3.) LEARNED Panel Lawyer for the State and counsel for the objector vehemently opposing the submissions made on behalf of the applicants -accused have submitted that the defence story put forth by the applicants/accused is totally false and fabricated. The applicant No. 3 Manish Sharma has a criminal background. A few FIR's were lodged against him from time to time. Apart from this when the complainant Ku. Aman Sharma who is an Advocate went to his sister Dr. Vachan Sharma's plot the applicants/accused abused her and caught hold of her hand and applicant/accused No. 3 showing her penis, threatened her and assaulted her. The report was immediately lodged against the applicants/accused. The story put forth on behalf of the applicants/accused regarding the dispute of civil nature is also baseless. Considering the allegations made in the FIR, the application filed by the applicants/accused for anticipatory bail be rejected.