TILAK SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application u/S. 438 Cr.P.C. for grant of anticipatory bail filed by the applicant.

(2.) Applicant apprehends his arrest in connection with Crime No. 83/2019 registered at Police Station Bhaguwapura Distrit Datia (M.P.) for the offence punishable under Sections 341, 327, 294, 323, 324, 427, 506 and 34 of the IPC.

(3.) Prosecution story in short is that on 27/08/2019 at about 5:15 pm when complainant alongwith Ravi Yadav and Rahul Yadav were going on motorcycle, at that time applicant alongwith other co-accused persons wrongly restrained the complainant and demanded money for liquor. On refusal to give the money, they started beating the complainant and Rahul Yadav by Lathi due to which they received injuries. On the aforesaid basis, crime has been registered.