SWATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as she is apprehending her arrest in connection with Crime No.46/2026 registered at Police Station Vijay Nagar, District Indore for the offence punishable under Ss. 115(2), 296(A), 324(4), 333, 351(3) and 3(5) of B.N.S., 2023.

(3.) The allegation against the applicant is of her involvement in the aforesaid case, wherein the applicant and other co-accused persons have forcefully entered into the house of the complainant and assaulted him and his family and also damaged the property of the complainant.