AKANSHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary/challan papers.

(2.) This is the applicants' first application under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as they are apprehending their arrest in connection with Crime No.0152/2023, registered at Police Station Aerodrome, District-Indore (MP) for offence punishable under Ss. 452, 294, 392, 323, 506, 34 of IPC.

(3.) The allegation against the applicants is of unlawfully entering into the house of the complainant and also commission of robbery along with the other accused.