MOHIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is the first bail application filed by the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicants are apprehending their arrest in connection with Crime No.165/2016 registered at Police Station Kotwali Vidisha for the offence punishable under Sections 452, 294, 323, 427, 506/34 of IPC.

(3.) The learned counsel for the applicants / accused submits that as per allegations in the FIR lodged by complainant Vijay Malviya, was talking with one Muskan on his mobile phone, which caused annoyance to the applicants, as a result, they entered in the house of complainant and abused with filthy words and had resorted to assault with knife and stick.