SURENDRA JAAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicants apprehends his arrest in connection with Crime No.19/2019 registered at Police Station Padav, District Gwalior for offence under Sections 195-A, 506, 341, 34 of I.P.C.

(3.) Learned counsel for the applicant submits that that he has not committed any offence. The applicant has been falsely implicated. The applicant is aged 33 years. The applicant is Government Servant if he is arrested in the aforementioned offence then the service carrier of the applicant will be affected adversely. It is further submitted by the counsel for the applicant that the applicant is the permanent resident of Police Line Sheopur, District Sheopur. In support of his submission, learned counsel for the applicant has placed reliance rendered by the Hon'ble Apex Court in the case of Arnesh Kumar v. State of Bihar, (2014) 8 SCC 273.