LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Section 438 Cr.PC for anticipatory bail. The applicants apprehend their arrest in connection with Crime No.141/2019 registered at Police Station Bandri District Sagar for the offence under Sections 307, 323, 147, 148, 149 and 504 of IPC.

(2.) Learned counsel for the applicants submit that the applicant are innocent and have been falsely implicated in the case. There was previous enmity between the applicants and the complainant. It is a case of free fight.

(3.) Counter case Crime No.142/2019 for the offence punishable under Sections 323, 324, 294, 34, 326 of IPC has been registered against the applicants by the complainant party. The case of the present applicants is identical to the case of applicant Nitesh (Crime No.142/2019), who has been enlarged on anticipatory bail by this Court vide order dated 17.09.2019 passed in M.Cr.C No.37539/2019. The applicants are permanent resident of District Sagar and they are not likely to flee from justice. The applicants are ready to furnish bail as per the order and shall abide by all conditions as may be imposed by this Court. Hence, prayer is made to enlarge the applicants on anticipatory bail.