Madhya Pradesh High Court
Digvijaya Singh @ Monu vs The State Of Madhya Pradesh Thr on 22 November, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-18050-2017
sh
(SHIV SINGH @ DHANDU Vs THE STATE OF MADHYA PRADESH THR)
&
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MCRC-18049-2017
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(DIGVIJAYA SINGH ALIAS MONU Vs THE STATE OF MADHYA PRADESH THR)
Pr
a
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Gwalior, Dated : 22-11-2017
Shri Purshottam Rai, Advocate for applicants.
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Shri R.K. Awasthi, Public Prosecutor for respondent/State.
M This order shall dispose of M.Cr.C. No.18050/2017 filed by applicant-Shiv Singh alias Dhandu and M.Cr.C. No.18049/2017 filed of by applicant-Digvijaya Singh alias Monu.
rt Case diary is available.
These are first applications under Section 438 of Cr.P.C. for ou grant of anticipatory bail. C The applicants apprehend their arrest in connection with Crime h No.222/2017 registered by Police Station Gormi, District Bhind for ig offence under Sections 354, 341, 34 of IPC. H It is submitted by the counsel for applicants that the allegations of teasing the prosecutrix is false. In fact, she is the cousin sister of the applicants. The allegations of throwing her on the ground after catching hold of her hand and talking indecently with her are false. The dispute of the property issue is going on between the father of the applicants and the father of the prosecutrix, therefore, false allegations have been made and it is beyond imagination that the cousin brothers would commit such an offence with the prosecutrix.
Per contra, the application is vehemently opposed by the counsel for the respondent/State. It is submitted by the Public Prosecutor that there is no reason for the prosecutrix to falsely implicate the applicants. There is nothing on record to suggest that any property dispute is going on between the parties. The act of the sh applicants is very serious and against the morality and, therefore, they e are not entitled for any leniency.
ad Considering the allegations made against the applicants, this Pr Court does not find it to be a fit case for grant of anticipatory bail. Accordingly, the applications are rejected.
a Certified copy as per rules.
hy ad (G.S. AHLUWALIA) JUDGE M Arun* of Digitally signed by ARUN KUMAR rt MISHRA ou Date: 2017.11.24 16:49:26 +05'30' C h ig H