BHEEMSEN DHAKAD Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 18.06.2020, by Police Station Vijaypur, District Sheopur, in connection with Crime No.88/2020, registered for offence under Sections 323 , 324 , 452 , 506 / 34 and 326 of IPC.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 18.06.2020. It is further stated that dispute erupted between the family members of complainant and accused party, which resulted into such implication. As per allegation, applicant wielded Lathi blow to the injured Singaram and one tooth came out from such blow. Injuries are not grievous in nature. Dispute exists regarding agricultural field between their families. Charge-sheet is likely to be filed soon. Confinement amounts to pretrial detention. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not be a source of embarrassment or harassment to the complainant. He further undertakes to perform community service by way of plantation of two saplings and to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.