SHRIKRISHNA SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) THE applicant has filed this first application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Dehat, District Bhind in connection with Crime No. 113/2010 registered in relation to the offences punishable under section 307, 302, 120 -B and 34 of IPC.

(3.) CONSIDERING the facts that the applicant is in jail since 16.06.2012 and the charge -sheet has since been filed and the prosecution story discloses implication of the applicant with the aid of section 120 -B of IPC without having any direct evidence against him and, therefore, possibilities of false/over implication of the applicant cannot be ruled out and the fact that the applicant does not have any criminal antecedent as stated by the State counsel, this Court is inclined to extend the benefit of bail to the applicant.