PRADEEP BARVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 27.01.2020 in connection with Crime No.62/2020 registered at Police Station Betul, District Betul (M.P.) for the offence punishable under Sections 294 , 323 , 307 & 34 of IPC. 2. The allegation against the applicant is that he committed the aforesaid offence by causing injuries with a knife to the injured Ravi Nagle and his sister Pinki

(3.) Learned counsel for the applicant has submitted that the injured were hospitalized for two days only from 11.01.2020 to 13.01.2020. He has further submitted that the offence took place at the spur of the moment and there was no intention of causing injury as suggested by the prosecution. It is further submitted that this is the applicant's first offence and there are no criminal antecedents against him. Counsel for the applicant has further submitted that he is ready to abide by all the conditions imposed by this Court including deposit of any amount as may be prescribed in the trial Court.