AI Structured Summary
Not yet generated for this judgment
Judgment
Sheel Nagu, Judge
Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 307 of IPC registered as Crime No. 153/2012 at Police Station Lahar, District Bhind.
Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.
Perusal of the case diary indicates presence of the applicant in the alleged crime, which is attempt to commit murder, while allegation against the applicant is of using fire arm, though no one was injured, but considering the fact that this is an application for anticipatory bail, the applicant is not entitled to get the benefit of bail u/s 438 of Cr.P.C.
Accordingly, this bail application deserves to be and is hereby dismissed.
A copy of this order be sent to the Court concerned for necessary information. C.c. as per rules.