JUJHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed under section 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 3.6.2021 in connection with Crime No.470/2021 registered at Police Station Badnagar District Ujjain for commission of offence punishable under Sections 323,324,294, 506,307 and, 34 of IPC and Section 25 of the Arms Act.

(2.) Prosecution story, in brief, is that applicant along with other two co-accused persons in furtherance with their common intention to kill Mahesh Chouhan assaulted him with deadly weapons; knife/stick on vital part of his body and when Sanjay tried to save him they assaulted him also by deadly weapons; knife and caused injuries.

(3.) Learned counsel for the applicant submits that although injuries found in the body of the complainant and witness Sanjay are superficial in nature. They have been discharged from the hospital. Co-accused person Sawant has already been enlarged on bail by the trial Court. Applicant has been falsely implicated in the matter. Applicant is in custody since 3/6/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.