PAWAN CHOPRA Vs. STATE OF M.P

JUDGEMENT

(1.) This is second bail application under Section 439 of the Criminal Procedure Code, 1973. The first bail application was dismissed as withdrawn vide order dated 10.6.2019 passed in M.Cr.C.No.20190/2019. The applicant is in jail since 5.3.2019 in connection with Crime No.139/2019 registered at P.S., Aerodrome, Indore, District Indore, for offence punishable under Section 353 , 307 , 333 , 506 , 294 , 332 of IPC

(2.) As per prosecution story, the applicant had indulged in fight with complainants on road. On complaint being made the Police party reached there. The applicant started attacking the Police personnels with scissor and had caused injuries. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant contends that the applicant is innocent and he has been falsely implicated. The investigation is complete and charge-sheet has been filed. No further custodial investigation is required. The applicant has already suffered jail incarceration for more than one year. Under these circumstances, learned counsel prays for enlargement of the applicant on bail on the terms and conditions as this Court deems fit.