INDRAJEET SINGH Vs. STATE OF MP

JUDGEMENT

(1.) CASE Diary is perused. Learned Counsel for the rival parties are heard.

(2.) APPLICANT apprehends arrest in connection with offences punishable u/Ss. 307, 323, 294, 506B, 142, 147, 148 and 149 of IPC registered as Crime No. 26/2012 at Police Station Tharet, District Datia.

(3.) CONSIDERING the facts that applicant is apprehending his arrest in respect of the offences punishable under Sections 307, 323, 294, 506B, 142, 147, 148 and 149 of IPC and that the prosecution story discloses that the co -accused Raghavendra Jat and Veerendra Jat have been alleged with assaulting the injured Maithali with firearm but the applicant has been attributed of causing only minor injury in the incident and that the false and over implication in cases of this nature can not be ruled out and that there are no criminal antecedents of the applicant as stated by the State Counsel, this Court is inclined to extend the benefit of bail to the applicant.