SHISHUPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Perused the case diary. This is first application for anticipatory bail under section 438 of CrPC by the applicants.

(2.) APPLICANTS apprehend their arrest in connection with Crime No. 366/05 of Police Station Chanderi District, Ashoknagar registered for the offence punishable under section 302/34 of IPC and under section 25/27 of the Arms Act and under section 3 (2) (5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) SHRI Dixit while drawing the attention of the Court at para 4 of the impugned order dated 27.6.2006 passed by Special Judge, Guna, has submitted that the applicants remained absconded till date and they might have pressurized the witnesses outside the Court so that they did not give the correct statements.