LALITA PRASAD Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is first bail application under section 438 of CrPC filed by the petitioners. Petitioners apprehend their arrest in connection with Crime No.36/2015 registered at Police Station, Station Road, District Morena,for the offences punishable under sections 457, 380 and 441 of IPC.

(2.) LEARNED panel lawyer 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.

(3.) THE allegation against the applicant is of theft after house trespass. It is alleged that the victim was a tenant in the godown standing over the land owned by the petitioner. The petitioner is alleged with breaking open the godown and taking away large number of fertilizer bags behind the back of the petitioner. It is contended by the learned counsel for the petitioner that the petitioner has been falsely implicated on account of certain dispute between the petitioner and the victim.