SHUBHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the challan papers.

(2.) This is applicants' second application under Sec. 438 of Criminal Procedure Code, 1973 (482 of BNSS) for grant of anticipatory bail, as they are apprehending their arrest in connection with Crime No.185/2021, registered at Police Station - Jawad, District -Neemuch (MP) for offence punishable under Ss. 498-A,34, 323, 342, 506 &3 07 of the Indian Penal Code, 1860. Applicants' first anticipatory bail application-M.Cr.C.no.62247/2022 was allowed by this Court on 12/1/2023.

(3.) Counsel for the applicants has submitted that subsequently after filing of the charge sheet, a charge under Sec. 307 of the IPC has also been added, hence the applicants are again apprehending their arrest and the application filed before the trial court has also been rejected on the ground that Sec. 307 of the IPC has been added as it has been found that the injured woman fell from the window of the house, as a result of which she is still in coma. Counsel has drawn the attention of this Court to various WhatsApp chats between the injured and her husband to submit that they were having cordial relationship. Thus, it is submitted that the application be allowed as the custodial interrogation of the applicants would not be necessary.