DILIP Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this first application under Section 438 of Cr.P.C for grant of anticipatory bail, who are apprehending their arrest for the offence punishable under Sections 294, 323, 324, 506, 34 and 326 of IPC registered at Crime No. 74/2019 by Police Station Bilaua District Gwalior.

(2.) It is the submission of learned counsel for the applicants that a false case has been registered against the applicants. Narration of story as indicated appears false allegations. Applicants have also registered a case against the complainant party under Sections 323, 324, 294 and 506 of IPC at crime No. 73/2015 at police station Bilaua, District Gwalior. Even otherwise, the allegation of inflicting lathi blow which caused fracture is atributable over Siyaram. The applicants did not have criminal background. Confinement would bring social disrepute and personal inconvenience. They undertake to cooperate in the investigation as well as in the trial and would make themselves available as and when required. Beside that, the applicants expressed their desire to do some community service by planting saplings in the vicinity of their district. They prayed for grant of bail.

(3.) Learned Public Prosecutor for the respondent-State opposed the prayer and prayed for dismissal of the application.