PREMNARAYAN PRAJAPATI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 438 of CrPC for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in Crime No.911/2019 registered by Police Station Janakganj, District Gwalior for offence punishable under Sections 294, 323, 34, 452 of IPC.

(3.) It is alleged by the counsel for the applicant that there is an allegation of abusing the complainant party and of inflicting injuries upon the present applicant. Injuries are simple in nature. It is further submitted that punishment for all the offences is less than seven years. He is ready to cooperate in the investigation. He has placed reliance upon the judgment passed by the Hon'ble Supreme Court in the case of Arnesh Kumar v. State of Bihar and ors., reported in (2014) 8 SCC 273 and has prayed for disposal of the case in the aforesaid terms.