NATIRAJA Vs. STATE OF MP

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 11/05/2020 in connection with Crime No. 15/2020 registered at Police Station Pichhore, District Shivpuri for offence under Sections 427 , 436 , 456 , 147 , 294 of IPC.

(3.) It is submitted by the counsel for the applicant that in fact, two members of the family of the applicant were killed by the complainant party and in order to pressurize them, a false case has been registered. It is further submitted that the trial is likely to take sufficiently long time and even if the allegations are accepted, then the applicant is ready and willing to compensate the complainant party.