Madhya Pradesh High Court
Sachin Bhadouriya vs The State Of Madhya Pradesh on 20 September, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 20th OF SEPTEMBER, 2022
MISC. CRIMINAL CASE No. 44332 of 2022
BETWEEN:-
SACHIN BHADOURIYA S/O SHRI VINOD SINGH
BHADOURIYA, AGE : 21 YEARS, OCCUPATION-
STUDENT, R/O : ADITYAPURAM, BHIND ROAD,
MAHARAJPURA, DISTRICT GWALIOR
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI RAJIV SHARMA-ADVOCATE)
AND
THE STATE OF MADHYA PRADESH, THROUGH
POLICE STATION PADAV, DISTRICT GWALIOR
(MADHYA PRADESH)
.....RESPONDENT
(BY SHRI C.P. SINGH-PANEL LAWYER)
This application coming on for hearing this day, the court passed the
following:
ORDER
Case diary is available.
This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.
The applicant apprehends his arrest in connection with Crime No.59/2022 registered at Police Station Padav, District Gwalior for offence under Sections 147, 148, 149, 186, 307, 353 of IPC.
According to the prosecution case, the applicant and others were staging protest against the policies of the State Government and in that process, they 2 were trying to burn the effigy which was being objected by the police. In spite of the fact that police was trying to stop the applicant and others from burning effigy, the effigy was set on fire and in that process the injured Deepak Gautam who was working as SI and was posted there for maintaining law and order also got burnt.
The applicant is absconding since the date of incident i.e. 31.01.2022. Looking to the nature of allegations made against the applicant, no case is made out for grant of anticipatory bail.
The application fails and is hereby dismissed.
(G.S. AHLUWALIA) JUDGE Aman AMAN TIWARI 2022.09.20 19:32:38 +05'30'