PAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his/her arrest in connection with Crime No.438/2019 registered at Police Station Hatpipliya, District Dewas (MP) for offence punishable under Sections 353, 332, 294 and 506 of the Indian Penal Code, 1860.

(2.) As per prosecution case, on the basis of the complaint lodged on 24.08.2019 by complainant Shyamlal s/o Omprakash Patidar at Police Station Hatpipliya, District Dewas (MP), the present case for offence under Sections 353, 332, 294 and 506 of the Indian Penal Code, 1860 has been registered against the applicant.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and he/she has falsely been implicated in the present crime. It is further submitted that cow of the applicant was seriously ill, and therefore, he called an Assistant Veterinary Surgeon, Government Veterinary Hospital, Hatpipliya, District Dewas, but he did not come and send one Compounder Shyamlal Patidar and after giving treatment, he demanded some illegal demand, then the applicant refused to pay the same; and thereafter quarrel took place between the parties; and due to which, complainant made a false complaint against the applicant regarding misbehaviour and threat. The applicant is a reputed person in the society. It is further submitted that the applicant is the resident of Hatpipliya, District Dewas (MP) and there is no possibility of his/her absconsion or tampering with the evidence, if enlarged on anticipatory bail. He also submitted that the present applicant is ready to cooperate with the investigation. Under these circumstance, learned counsel for the applicant prays for grant of anticipatory bail to the applicant.