RAHUL Vs. STATE OF M P

JUDGEMENT

(1.) This is first bail application filed under Section 439 of CrPC in connection with Crime No. 215/2011 registered at Police Station-M.I.G., Indore, District-Indore for the commission of the alleged offence punishable under section 341, 327, 324, 323, 294, 506 of IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated for the commission of the alleged offence. It is submitted that the petitioners are in jail w.e.f. 8.4.2011 for no fault of them. It is submitted that the alleged injuries have not occured on the vital part of the body. LEARNED counsel submits that the petition filed by the petitioners be allowed and petitioners be released on bail.