BHURIYABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 294,323,324/34,325,341 and 506 -B IPC and Section 3(1)(x) SC/ST Act registered as Crime No.295/2015 at Police Station Dehat, District Bhind.

(2.) Learned Government Advocate 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.

(3.) Learned counsel for the applicants/accused submits that the allegations made against the applicants/accused are totally false and concocted as there is a dispute between both the parties pertaining to demarcation of the agricultural lands which are adjoining to each other. The demarcation proceeding was got conducted by the complainant -Amol Singh belonging to Scheduled Caste. The Revenue Inspector conducted the demarcation on 8.7.2010 on the basis of which, the order dated 8.7.10 was passed by the Superintendent, Land Record. The legality and propriety of the said proceeding was challenged by the co -accused Hariom before the Court of Additional Collector, District Ashok Nagar whereby the demarcation proceedings were set aside vide order dated 11.4.2011.