SANTOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No. 434/2019 registered at Police Station Ambah, District Morena for the offences punishable under Sections 452, 336, 323, 34 of the IPC and section 25/27, 29, 30 of Arms Act.

(3.) Prosecution story, in short, is that on 06/09/2019 at about 11.30 Pm when the complainant was sleeping in his home, at that time, the applicant along with other coaccused persons namely Devicharan @ Karu Katare, Vimal Sharma and two others knocked the door of the complainant and when the complainant opened the door, all the accused persons entered inside the house. The complainant objected the same, on which, the accused persons manhandled him. The co-accused Devicharan @ Karu Katare fired three rounds of gun shot from his weapon, due to which, life of the complainant party was in danger.