PARMANAND SHARMA Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard. The applicant has moved this application under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No. 632/2012 registered at Police Station-Bhilai-3, Distt.-Durg for the offence punishable under Section 294, 506, 323, 324, 326/34 of Indian Penal Code. The applicant has been arrested on 19-10-2012.

(2.) Case of the prosecution is that the applicant and other accused assaulted the victim and in the incident of mother of the applicant, by her teeth, cut the lower lip of Ku. Priya.

(3.) Learned counsel for the applicant submits that allegation leveled on applicant are exaggerated. He submits that other party was aggressor. It is also submitted that allegation of causing injury is on mother of the applicant and there is no allegation of applicant having used any weapon. According to him there was a free fight between neighbors on certain incident therefore for the act of his mother applicant could not be held guilty. Further, applicant is in jail since 19.10.2012 and charge-sheet has also been filed. Therefore he may be granted bail.