ARVIND Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant apprehends his arrest in connection with Crime No.361/2019 registered at Police Station Khaniyadana, District Shivpuri for the offence punishable under Sections 307, 323, 294, 506 and 34 of IPC.

(2.) The allegation against the applicant and co-accused, in short, is that on 13.11.2019 at about 9 AM the complainant along with two other persons reached the village Rajavan and saw that four peoples in a boat were fishing in the river. When the complainant stopped them from doing so, the applicant and co-accused persons started abusing him and fired at him by katta. The complainant immediately sat down inside the boat, therefore, he got saved. On the basis of the aforesaid, crime has been registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the case. No offence under Section 307 of IPC is made out. The applicant is a sole bread earner of the family. The allegation levied on the present applicant does not seems to be probable. It is further submitted that no bullet has been recovered and there is no eye-witness of the incident. Due to previous enmity, he has been falsely implicated in the case. There are no chances of his absconding or tampering with the prosecution evidence. He shall abide by all the terms and conditions as may be imposed by this Court. Under these circumstances, applicant prays for anticipatory bail.