RAMRATAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 7-12-2019 in connection with Crime No.29/2019, registered at Police Station-Lakhanwada, District-Seoni for offence under Sections 294 , 324 , 307 , 506 of IPC.

(3.) The case of the prosecution against the applicant, in short, is that, on the basis of a dispute, the applicant inflicted a stab injury in the stomach of the victim.Learned counsel for the applicant submits that the applicant has falsely been implicated in the case. After investigation, charge-sheet has been filed and the applicant is not required for any further investigation. Trial will take considerable time for its disposal. In such circumstances, it is prayed that the applicant be enlarged on bail.