VINOD JATAV Vs. STATE OF M.P

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 22.02.2020 by Police Station Kotwali, District Shivpuri (M.P.) in connection with Crime No.76/2020 registered in relation to the offences punishable u/Ss. 294, 323, 506, 34 of IPC and subsequently increased Section 302 of IPC.

(3.) It is submitted by the counsel for the applicant that as per the prosecution story, the author of the F.I.R. was the deceased. The incident is said to have taken place on 13.02.2020 for which the complaint was got registered immediately by the injured himself, the MLC was got done. The MLC report has been produced before this Court, it is argued that on 13.02.2020 he was initially examined by the doctor, the injuries shown in the M.L.C. are as follows :-