SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's first bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.226/2021 registered at Police Station-Maxi, District -Shajapur (MP) for offence punishable under Ss. 294, 323, 324, 506, 326, 34 of the IPC. The applicant is in custody since 8/9/2021.

(2.) The allegation against the applicant is that he caused grievous injuries to the complainant's Liyakat,who received fracture on the finger of his right hand.

(3.) Counsel for the applicant has submitted that initially a case was registered against the applicant for offence under Sec. 323 of the IPC however, after the query report was received Sec. 326 of the IPC has been included in the charge sheet. It is further submitted that there is a cross-case registered by the complainant side at crime No.227/2021 for offence under Ss. 323, 294, 506, 34 of the IPC and the dispute took place in respect of the land on the spur of the moment. It is further submitted that the applicant is in jail since 8/9/2021, charge sheet has already been filed and final conclusion of the trial is likely to take sufficiently long time, therefore, it is prayed that the application be allowed and the applicant be released on bail.