DEVENDRA DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/S. 438, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Kotwali, District Vidisha (M.P.), in connection with Crime No. 412/2019 registered in relation to the offence punishable u/Ss. 498-A, 354, 35, 4-A, 506 and 34 IPC.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. It is alleged by learned counsel for the applicant that due to mistake actual point could not be pointed out before this Court. It is alleged that applicant is a practicing lawyer at District Vidisha. He has drawn attention of this Court to the FIR wherein specific allegations against the Abhishek Dangi. It is further pointed out that the applicant's role is limited to the extent of Section 498-A where specific allegations of committing offence u/S.354 and 4-A against the Jeth (Abhishek Dangi). In the interest of justice, co-accused Ajab Bai is mother in law has been granted benefit of bail vide order dated 26/8/2019 passed in M.Cr.C. No. 34720/2019, therefore, he prayed for grant of bail.