NARAYANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant Narayansingh apprehends his arrest in Crime No. 3/95, registered for the offences u/Ss. 147, 148 and 302/149 I.P.C. by P. S. Amayan, District Bhind.

(2.) Perused the FIR and other papers. Applicant is named in the FIR. He is said to have field his gun, but nobody was injured.

(3.) Learned counsel for the applicant prays that other co-accused have been bailed out earlier and the applicant did not apply for anticipatory bail earlier.