MUKESH JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S. 438 Cr.P.C for grant of anticipatory bail apprehending his arrest in connection with Crime No. 408/2019 registered at Police Station Kotwali, District Ashok Nagar for the offence punishable under Sections 323, 294, 452, 506, 146, 147 and 149 of IPC.

(2.) It is the submission of learned counsel for the applicant that applicant is apprehending his arrest on the basis of registration of offence as referred above. False case has been registered against the applicant. The matter arises out of the dispute between the family members and minor injuries have been sustained by the parties. He is a peace loving citizen of Ashok Nagar and never involved in such activities. Confinement would bring social disrepute and personal inconvenience. He undertakes to cooperate in the investigation and make himself available before the Investigation Officer as and when required. He further undertakes to perform some community service.

(3.) Learned PP for the State opposed the bail application and prayed for its rejection.