MOHAN PRASAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss.379, 511, 323 of IPC registered as Crime No.125/2016 at Police Station Raghogarh, District Guna.

(2.) Learned Panel Lawyer 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 applicant is alleged with attempt to theft. It is stated that applicant and the complainant are neighbouring agriculturists and there is some rivalry between them. Attempt to theft of electric wire from the agricultural field of the complainant is made.