- (1.)The applicants have preferred this application seeking anticipatory bail under Section 438 of the Code of Criminal Procedure, in connection with M case No.1 of 2013 registered with Vagra Police Station, District Bharuch for the offences under Section 364(A), 365, 302 and 120-B of the Indian Penal Code.
(2.)The allegations against the applicants are that all the applicants had killed the uncle of the complainant and then tried to dispose of his dead body. When the police was informed by one Ibrahimbhai Ismailbhai, it was revealed that the uncle of the complainant was kidnapped and thereafter, was killed and because of the political influence of applicant No.1, who was the Sarpanch at the relevant time and who offered a cheque of Rs.2,00,000/- for not filing the complaint, the complaint was not filed at the relevant time but when it was revealed that the uncle of the complainant was kidnapped on account of the election dispute and was killed, a written complaint dated 9.2.2012 was addressed to the District Superintendent of Police of the area.
(3.)Learned 2nd Additional Sessions Judge, Bharuch has rejected the application of the applicants by order dated 7.10.2013, wherein it is observed that the applicants had tried to suppress the incident of murder by giving the cheque of Rs.2,00,000/- at the relevant time to the son of the deceased and the involvement of the applicant is revealed for the offence of murder and if the applicants are released on anticipatory bail, there are possibilities of wielding the influence over the investigation.