- (1.)THIS is an application Under Section 438 of Cr. P. C, for grant of anticipatory bail.
(2.)THE applicant is under apprehension of arrest in connection with crime No. 323/05 registered at P. S. City Kotwali, Satna for the offences under sections 323, 294, 506/34 of IPC and 3 (1) (x) of S. C. S. T. (Prevention of atrocities) Act. (for shot "the Act" ).
(3.)ACCORDING to prosecution on 21-6-2005 victim Tirath Prasad saket, Sarpanch of the village, applicants and Rajendra Kumar Namdeo secretary of Chorhata Gram Panchayat were assembled at the residence of Dr. Ram krishan Soni for attending the ceremony of marriage at Village Nazirabad, during the course of dinner some altercation took place in between said Tirath prasad and applicants of this petition. In such altercation abuses were also used by the applicants in continuation of it as alleged the said Sarpanch was beaten by all the applicants. The incident was reported in writing by the Rajendra kumar Namdeo, the Secretary of the Panchayat. On the basis of aforesaid written report at the initial stage the offence was registered only under Section 323,294 and 506/34 of IPC. But subsequent to it on interrogation under Section 161 of Cr. P. C. the aforesaid provisions of the Act have been invoked.