PHOOLVATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None appears for the victim despite intimation by the State. Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 323, 294, 506B read with Sec 34 of IPC and Sec 3(1)(x) of SC/ST Act registered as Crime No.4/2016 at Police Station AJAK, District Gwalior.

(3.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.