SUDHIR TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 438 of Cr.P.C. preferred by the applicant for the alleged offences registered at Crime No.82/2018 at Police Station City Kotwali, District Bhind for the offence punishable under Sections 195-A , 294 and 506 of IPC.

(2.) I t is submission of learned counsel for applicant that applicant has falsely been implicated in the case. He has not committed any offence in any manner.

(3.) As per the prosecution story, earlier a complaint has been lodged by the complainant against the present applicant for offence under Section 354 of IPC and he has threatened the complainant for settling the matter. He has filed several applications to the Police Authorities to conduct fair and impartial enquiry in the matter. He is ready to cooperate in the investigation and prayed that application may be allowed in terms of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273.