NISAR AHAMAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant seeks anticipatory bail vide present application under Section 438 of the Code of Criminal Procedure, 1973. An offence under Sections 294, 506, 327 and 323 read with 34 of IPC is registered at Police Station Hanumantal District Jabalpur in connection with Crime No.146/2016.

(2.) It is contended that the applicant is falsely implicated in the offence. It is further submitted that the applicant is a senior citizen and there is no likelihood of his not cooperating with the investigation. It is also urged that the co -accused has been released on bail.

(3.) It is borne out from the order -dated 13.5.2016 passed by Sixth Additional Sessions Judge, Jabalpur that co -accused Gulam Hyder had approached this Court vide MCrC No.5354/2016, which was disposed of on 29.3.2016 in the following terms -