KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under section 439 of Cr.P.C. for grant of bail filed on behalf of applicants who are in custody in connection with Crime No. 180/2020 registered at Police Station Manpur, District Umariya for offence punishable under Sections 294, 323, 506 and 307 of the Indian Penal Code.

(2.) As per the prosecution case, the applicants and complainant are neighbours and there is some land dispute between them. It is alleged that the applicants attacked the complainant due to which the complainant received injury.

(3.) Learned counsel for the applicants submits the applicants have been falsely implicated in the case. A counter case vide Crime No. 182/2020 has been registered against the persons of the complainant party under Section 294, 323, 324, 325 and 506-B of the Indian Penal Code. Due to Covid-19 pandemic, trial would take considerable time, therefore, it is prayed that the applicants be granted bail.