SHAKTI SAMUDRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.220/2020 registered at Police Station-Kotwali, Balaghat (M.P.), for the offence punishable under Sections 294 and 397 of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that the applicant is in custody since 07.05.2020. She further submits that the complainant is the wife of the applicant and as per the complaint made by her, the present applicant has assaulted her with the help of surgical blade. She further submits that though the injury was on the vital part of the body but was not caused any grievous hurt to the complainant as the complainant was hospitalized on 04.05.2020 and also discharged on the same day. She further submits that considering the custody period of the present applicant and also the fact that the applicant and the complainant are the husband and wife, the applicant may be enlarged on bail.