ISHUDEEP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is First application under Section 438 of the Code of Criminal Procedure. Applicant Ashudeep Singh is seeking anticipatory bail in connection with Crime No.194/2016 for the offence punishable under Sections 354(a)(1), 354(d), 294, 323 and 506 of the IPC registered at Police Station Badwah, District Khargone.

(2.) Learned Counsel for the applicant submits that the applicant is a student and permanent resident of Badwah, having no criminal antecedent. There was a dash between two motorcycles but the incident has reported that the applicant has tried to outrage the modesty of the complainant. However, the offence under Section 354 -A and 354 -D of the IPC has not been made out. Other offences are bailable. The applicant is ready to co -operate with the investigation. In such circumstances, the applicant be granted anticipatory bail.

(3.) On the other hand, learned Govt. Advocate for the non -applicant/State vehemently opposes the prayer.