GUDDA RAJAK ALIAS Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Anshu Gupta, learned counsel for the applicant. Shri Aditya Singh, learned Public Prosecutor for the State. Learned counsel for the rival parties are heard.

(2.) This is first bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail. Applicant has been arrested on 31.12.2019 in connection with Crime No.468/2019 registered at Police Station Kurwai, District Vidisha in relation to the offence punishable u/Ss. 323, 324, 325, 326, 506 and 34 of IPC .

(3.) It is alleged by the counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any offence in any manner. The present applicant has inflicted injury by an axe on the head of Lal Singh. It is submitted that the injured has given an affidavit to the effect that he does not want any proceedings against the accused persons. They were also filed the discharge ticket on 16.12.2019. The applicant has filed the order sheet of the co-accused Nikha alias Nirbhay who has already been enlarged on bail under Section 439 of Cr.P.C. by this Court vide order dated 17.02.2020 passed in M.Cr.C.No.6159/2020. The investigation is over in the matter and the charge sheet has been filed. There is no further requirement of custodial interrogation of the present applicant. The applicant is in custody since 31.12.2019. There is no possibility of absconding or tampering with the prosecution. Counsel for the applicant prays for grant of bail to the applicant.