DEVENDRA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 294, 323, 506B read with Sec 34 of IPC and Sec 3(1)(x) and 3(2)(v) of SC/ST Act registered as Crime No.30/2016 at Police Station AJAK, District Shivpuri.

(2.) 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.

(3.) Applicant apprehends arrest in respect of aforementioned offences where though the assault, intimidation and humiliation extended by the petitioner appears to be unprovoked, but considering the fact that FIR has been lodged after nearly ten days from the incident and the same was preceded by an FIR dated 08.03.2016 against the victim by the applicant alleging offence of abuse and minor injuries, the possibility of over/false implication cannot be ruled out.