RAHUL JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the appellant submits that on 24.09.2017 complainant Dinesh @ Vinesh Jatav lodged a report at Police Station Kotwali, Vidisha under the aforesaid sections against the present appellant and three other pertaining to the incident dated 19.09.2017 alleging that all the accused stopped the complainant and asked him not to drive the car of Smt. Yogita Tiwari. It is alleged that applicant Rahun Jain and co-accused Puneet Tiwari took out knife from their pockets and caused injuries to him and lastly it is alleged that Deepak and Virendra caused injuries by kicks and fists. The appellant is apprehending his arrest which may bring social disrepute to him. Along with appeal, appellant has also filed copy of affidavit sworn by the complainant stating therein that the matter has been compromise between the appellant and complainant and he does not proceed the further matter against the appellant and this fact has not disputed by the complainant. On these premises, counsel for the appellant prays for grant of benefit of anticipatory bail.

(2.) Learned Public Prosecutor for the State opposed the prayer and prayed for rejection of anticipatory bail application.

(3.) Heard the learned counsel for the parties and perused the case diary.