DILIP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under section 438 Cr.P.C seeking anticipatory bail in connection with Crime No.458/2016 under Section 365 , 452 , 323 , 294 , 506 / 34 , and 324 of IPC registered at Police Station-Naamli District-Ratlam.

(2.) It is submitted by the learned counsel for the petitioners that the petitioners are innocent and have falsely been implicated in the present case. There is no evidence against them. The petitioners is permanent resident of District -Ratlam. Therefore, they may be granted anticipatory bail.

(3.) According to the prosecution case, on 11.12.2016, the petitioners Dilip, Sanjy @ Ballu and Dinesh alongwith Ramgopal barged into the house of the complainant Satyanarayan. They abuses him, beat him with kicks and fists, pushed his mother when she came to rescue him, they kidnapped him, took him to the godown situated in the office and threatened his mother if she want her son alive, she has to come at the godown. At the godown also Dilip caused injuries by knife on back and right hand, Ballu beat him with bat of baseball, Ramgopal beat him by stick and Dinesh by kicks and fists. When Sadik tried to intervene and save him, they beat him also. His frontal/incisor teeth were broken. A report was filed, the police registered the case and after usual investigation, filed the charge sheet under Section 452 , 323 , 294 , 506 / 34 and 24 / 34 of IPC.