RANGLAL @ RAJKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 18.06.2020 in connection with Crime No.383/2020 registered at Police Station - Dehat District Bhind for offence under Sections 308 , 341 , 294 , 506 / 34 of IPC.

(3.) It is submitted by the counsel for the applicant that the allegation of assaulting the injured on his head by means of stone is false. Since the complainant did not suffer any bony injury therefore, it is clear that assault was not made with force. The applicant is in jail for the last more than one month and he has no criminal history and the Trial is likely to take sufficiently long time.