GAJENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has been arrested on 30/5/2020 in connection with Crime No.43/2020 registered at Police Station Dheerpura, District Datia for offence under Sections 324, 294, 506, 34, 326 and 307 of the IPC.

(3.) It is submitted by learned counsel for the applicant - Gajendra Singh that the applicant has been falsely implicated. He has not committed any offence. He is in custody since last more than five months. Investigation is complete and charge-sheet has been filed. Other co-accused persons have already been enlarged on bail considering the fact that they had lathi at the time of incident. According to the prosecution story, allegation against the present applicant is of causing injuries to the victim by means of axe. Now, the victim has been discharged from the hospital and is out of danger.