RAJARAM YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is first application filed by the applicant under Section 439 of Cr.P.C. for grant of bail.

(2.) The applicant is in custody in connection with Crime No.312/2008 registered at Police Station, Nawgaon Distt. Chhatarpur for the offence punishable under Sections 147 , 302 of IPC as well as under Section 25 / 27 of Arms Act.

(3.) Learned counsel for the applicants submits that the present application for grant of bail has been filed on the ground that the applicant is 66 years old person and he is having some medical problem. He is not in a position to help himself for routine work. After investigation charge sheet has been filed. He has falsely been implicated in the case, therefore, prays to enlarge the applicants on bail. On the other hand, learned Govt. Advocate opposes the aforesaid prayer. Perused the case diary.