NIRPAT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this first bail application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicants apprehend their arrest in connection with Crime No.558/2019 registered at Police Station Aron, District Guna in relation to the offence punishable under Sections 294, 323, 506, 34, 452 and 427 of IPC.

(3.) Learned counsel for the applicants submits that the applicants have not committed any offence. They have been falsely implicated in this case as previously applicants have previously filed one FIR against the complainant party in this case. The dispute arose due to wall damage which was caused by Tractor driven by son of applicant-Nirpat Singh. There is no specific allegation against the applicants.