LIKHIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under section 439 Cr.P.C. Applicant Likhiram was arrested on 12/1/2020 in Crime No. 10/2020 registered at Police Station Rajendragram, Distt. Annuppur (M.P.) for the offence punishable under Sections 307 , 294 and 506 of IPC.

(3.) Learned counsel for the applicant submits that applicant has not committed any offence and has falsely been implicated in the offence. There is no evidence on record to show that injured Ganeshiya Bai sustained any injury which was dangerous to life. The applicant has no criminal past. The applicant has been in custody since 12/1/2020. Charge sheet has been filed and conclusion of trial will take time, hence prayed for release of the applicants on bail.